Punjab-Haryana High Court
Dr.Harpinder Kaur Sidhu vs State Of Punjab And Others on 26 August, 2008
Author: Ashutosh Mohunta
Bench: Ashutosh Mohunta, Rajan Gupta
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
CWP No. 15002 of 2008
Date of decision: August 26, 2008
Dr.Harpinder Kaur Sidhu --- Petitioner
Versus
State of Punjab and others ---- Respondents
CORAM: Hon'ble Mr. Justice Ashutosh Mohunta
Hon'ble Mr. Justice Rajan Gupta
Present: Mr. SK Sharma, Advocate, for the petitioner
Ashutosh Mohunta, J.
Counsel contends that the petitioner has served notice dated 12-7-2008 ( annexure P-18) upon the respondent No.2, on which no decision has been taken so far.
After hearing the learned counsel for the petitioner, we dispose of the writ petition with direction to respondent No. 2 to decide the representation/notice ( annexure P-18) of the petitioner in accordance with law within a period of six months from the date of receipt of copy of a certified copy of this order.
The writ petition stands disposed of accordingly.
[Ashutosh Mohunta] Judge [Rajan Gupta] Judge August 26, 2008 `ask'