MOHAN LAL Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner has been issued a show cause notice for compulsory retirement. The petitioner, however, has filed this petition with a limited prayer that he has already filed a representation against the adverse remarks recorded in the Annual Confidential Report for the period from 19.6.2009 to 26.11.2009 and that direction be issued to dispose of the said representation.

(2.) Without going into the merits of the controversy, the present writ petition is disposed of with a direction to the respondents to decide the representation of the petitioner within a period of two months from the date of receipt of copy of this order.