Punjab-Haryana High Court
Anubhav Khurana Son Of Shri Sohan Lal ... vs State Of Punjab Through Its Secretary on 13 January, 2012
Author: K. Kannan
Bench: K. Kannan
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA AT
CHANDIGARH
C.W.P. No.370 of 2012
Date of Decision.13.01.2012
Anubhav Khurana son of Shri Sohan Lal Khurana, resident of # 4826,
Pandit Jai Dayal Street, Mukatsar, Punjab
.....Petitioner
Versus
State of Punjab through its Secretary, Department of Rural Development
and Panchayat, Civil Secretariat, Punjab, Chandigarh and others
.....Respondents
Present: Mr. Vivek Sharma, Advocate
for the petitioner.
CORAM:HON'BLE MR. JUSTICE K. KANNAN
1. Whether Reporters of local papers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest?
-.-
K. KANNAN J.(ORAL)
1. Learned counsel for the petitioner states that he will be satisfied if the representation (Annexure P-8) given by the petitioner to respondent No.2 is considered and an appropriate decision is taken within a particular time.
2. The representation given by the petitioner must be responded by respondent No.2 whether the petitioner has been selected or not and if he is not selected, reasons be given why he is not selected within a period of 8 weeks from the date of receipt of copy of this order.
3. The writ petition is disposed of at the stage of admission dispensing with notice to respondents.
(K. KANNAN) JUDGE January 13, 2012 Pankaj*