PARMINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) COUNSEL for the petitioners prays for withdrawal of the present writ petition qua petitioner No. 42 Smt. Neelam Verma with liberty to file a fresh one on her behalf on the same cause of action.

(2.) DISMISSED as withdrawn qua petitioner No. 42 with liberty aforesaid.

(3.) COUNSEL for the petitioners contends that the petitioners, at this stage, would be satisfied if directions are issued to the Director, Public Instruction (Secondary), Punjab-respondent No. 2 and The Director, Public Instruction (Elementary), Punjab-respondent No. 3 to consider and decide the legal notice dated 22.11.2012 (Annexure P-6) within some specified time.