NAVEEN JOSHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a civil writ petition filed under Article 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to appoint the petitioner on the post of Junior Engineer (Civil) under category code Economically Weaker Sec. (EWS-92) vide letter dtd. 14/2/2023 (Annexure P-11).

(2.) Learned counsel for the petitioner has submitted that for the grievances raised by the petitioner, the petitioner has given a detailed legal notice dtd. 10/5/2023 (Annexure P-15) to the respondent authorities including respondent no.4 and at this stage, would be satisfied in case respondent no.4 considers the said legal notice in a time bound manner and if after considering the same, in case, the plea raised by the petitioner is found to be meritorious, then necessary relief be granted to the petitioner.

(3.) Learned State counsel has submitted that the respondent no.4 would consider the legal notice and decide the same within a period of 3 months from the date of the receipt of certified copy of the present order.