Punjab-Haryana High Court
Amandeep Singh Sohi vs State Of Punjab & Ors on 25 November, 2014
Bench: Satish Kumar Mittal, Deepak Sibal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 24010 of 2014
DATE OF DECISION : 25.11.2014
Amandeep Singh Sohi
.... PETITIONER
Versus
State of Punjab and others
.... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE DEEPAK SIBAL
Present : Mr. P.K.S. Phoolka, Advocate,
for the petitioner.
***
SATISH KUMAR MITTAL, J. ( Oral ) The petitioner, who is a practicing Advocate, has filed this petition seeking direction to respondents No.1 and 2 to issue necessary directions to the Municipal Corporations (respondents No.3 to 6) regarding implementation of the ratio laid down for the reservation of the office of the Mayor as per rotation for the Scheduled Caste category as per Section 6-A
(a) of the Punjab Municipal Corporation Act, 1976.
It is the case of the petitioner that the representation dated 01.11.2014 in this regard, copy of which has been annexed with the petition as Annexure P-6, submitted by the petitioner to respondents No.1 and 2 is pending with the authorities.
After hearing learned counsel for the petitioner, without issuing DASS NAROTAM 2014.11.25 17:25 I attest to the accuracy and authenticity of this document CWP No. 24010 of 2014 -2- notice of motion as it will un-necessary delay the matter, we dispose of this petition with a direction to respondent No.2 to consider and decide the said representation in accordance with law, expeditiously.
( SATISH KUMAR MITTAL )
JUDGE
November 25, 2014 ( DEEPAK SIBAL )
ndj JUDGE
DASS NAROTAM
2014.11.25 17:25
I attest to the accuracy and
authenticity of this document