Punjab-Haryana High Court
Pritam Singh (Sc) vs State Of Punjab And Others on 6 September, 2018
Bench: Mahesh Grover, Mahabir Singh Sindhu
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP no. 22590 of 2018 (O&M)
Date of Decision : 06.09.2018
Pritam Singh
....Petitioner(s)
Versus
State of Punjab and others
...Respondent(s)
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
HON'BLE MR JUSTICE MAHABIR SINGH SINDHU
Present : Mr. R.K.Garg, Advocate for the petitioner(s)
MAHESH GROVER, J.(ORAL)
Petitioner prays for reservation of seat of Sarpanch for Scheduled Caste. In this regard, he has made a representation (Annexure P-1).
After hearing learned counsel for the petitioner and without commenting on the merits of the case, we dispose of the instant petition with a direction to the respondents to consider and decide representation (Annexure P-1) by passing a speaking order, as expeditiously as possible.
Disposed of.
(Mahesh Grover)
Judge
06.09.2018 (Mahabir Singh Sindhu)
rekha Judge
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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