Laxmi Devi Aggarwal vs State Of Haryana And Others on 12 September, 2013

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Punjab-Haryana High Court

Laxmi Devi Aggarwal vs State Of Haryana And Others on 12 September, 2013

Bench: Rameshwar Singh Malik

                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                       AT CHANDIGARH

                                               Civil Writ Petition No. 20130 of 2013
                                               Date of Decision: 12.9.2013

           Laxmi Devi Aggarwal
                                                                 .....Petitioner.
                                               Vs.


           State of Haryana and others

                                                                 .....Respondents.

           CORAM : HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK

           Present : Mr. Rajesh Bansal, Advocate
                     for the petitioner.

                                    ****

           RAMESHWAR SINGH MALIK J. (ORAL)

Feeling aggrieved against the alleged inaction on the part of respondent authorities, the petitioner has approached this Court, by way of instant writ petition under Article 226/227 of the Constitution of India, seeking a writ in the nature of Mandamus.

Learned counsel for the petitioner submits that when the grievance of the petitioner was not being redressed by the respondent authorities, she finally approached respondent No.2 by way of legal notice dated 27.5.2013 (Annexure P-4), which was supplemented by another notice dated 15.7.2013 (Annexure P-5) but the same are also pending decision. He further submits that the petitioner will be satisfied in case respondent No. 2 is directed to consider and decide her legal notice, keeping in view the judgment of the Hon'ble Supreme Court, passed in the case of Subrata Sen and others Vs. Union of India and others, (2001) 8 SCC 71 (Annexure P- Kumar Amit 6) and within a reasonable time.

2013.09.17 09:52

I attest to the accuracy and integrity of this document Civil Writ Petition No. 20130 of 2013 2

Having heard the learned counsel for the petitioner and without expressing any opinion on the merits of the case, including the issue of limitation, if any, the Director, Higher Education, Shiksha Sadan, Sector-5, Panchkula-respondent No.2 is directed to look into the matter, consider the grievance of the petitioner, raised vide her legal notice dated 27.5.2013 (Annexure P-4), which was supplemented by notice dated 15.7.2013 (Annexure P-5) and decide the same, keeping in view the judgment of the Hon'ble Supreme Court, passed in the case of Subrata Sen and others Vs. Union of India and others (2001) 8 SCC 71, at an early date by passing an appropriate order thereon, in accordance with law, but in any case within a period of three months from the date of receipt of a certified copy of this order.

With the observations made above, the present petition stands disposed of.

(RAMESHWAR SINGH MALIK) JUDGE 12.9.2013 Ak Sharma Kumar Amit 2013.09.17 09:52 I attest to the accuracy and integrity of this document Kumar Amit 2013.09.17 09:52 I attest to the accuracy and integrity of this document

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