Punjab-Haryana High Court
Suresh Kumar vs Food Corporation Of India And Others on 7 May, 2010
Author: Ajay Kumar Mittal
Bench: Ajay Kumar Mittal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No. 8255 of 2010
Date of Decision: 7.5.2010
Suresh Kumar
....Petitioner.
Versus
Food Corporation of India and others
...Respondents.
CORAM:- HON'BLE MR. JUSTICE AJAY KUMAR MITTAL.
PRESENT: Mr. A.S. Bhatti, Advocate for the petitioner.
AJAY KUMAR MITTAL, J.
In this petition filed under Articles 226/227 of the Constitution of India, the petitioner has prayed for issuance of a writ in the nature of mandamus directing the respondents to place him at proper place in the seniority list of Assistants Grade-I. Learned counsel for the petitioner submits that the petitioner has made a representation dated 12.5.2009 (Annexure P-2) to respondent No.2 for the same relief as claimed in this writ petition but no action has been taken thereon so far and he shall feel satisfied if a direction is issued to him to decide the same in a given time frame.
After hearing the learned counsel for the petitioner and perusing the file, the present writ petition is disposed of with a direction to respondent No.2 to decide the representation (Annexure P-2) sent by the petitioner within a period of three months from the date of receipt of a certified copy of this order by passing a speaking order.
May 7, 2010 (AJAY KUMAR MITTAL) gbs JUDGE