Punjab-Haryana High Court
Raminder Kaur vs State Of Punjab & Others on 17 September, 2012
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CWP No.18418 of 2012 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.18418 of 2012
Date of decision:17.09.2012
Raminder Kaur
......Petitioner
Vs.
State of Punjab & others
...Respondents
CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Dinesh Nagar, Advocate for the petitioner.
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Tejinder Singh Dhindsa, J. (Oral)
The petitioner had applied for the post of Biology Teacher under the Ex-Serviceman dependent category.
The only prayer made by the counsel appearing for the petitioner is seeking disposal of the present writ petition in terms of directing the respondent/authorities to decide the representation dated 25.03.2012 (Annexure P-4).
It is noticed that the petitioner had earlier filed CWP No.9413 of 2011 and the same was disposed of on 28.11.2011 in terms of noticing the submission made by the learned State counsel that in case of those employees who make representations in terms of the judgment in Jaspal Kaur's case i.e. CWP No.5560 of 2011 decided on 02.11.2011, the same shall be decided as early as possible.
In the light of the fact that directions already stands issued in CWP No.18418 of 2012 -2- favour of the petitioner, no further directions are required in terms of the prayer raised in the present writ petition.
The writ petition is accordingly dismissed.
September 17, 2012 (TEJINDER SINGH DHINDSA) harjeet JUDGE