JEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) FEELING aggrieved against the alleged inaction on the part of respondent authorities, petitioner has approached this court by way of instant petition, under Articles 226/227 of the Constitution of India, seeking a writ in the nature of Certiorari.

(2.) LEARNED counsel for the petitioner, at the very outset, fairly states that he does not intend to press this petition for a writ of Certiorari, for the time being. Learned counsel for the petitioner submits that when the grievance of the petitioner was not being redressed, she finally approached the respondent authorities by way of her self contained representation dated 3.11.2011 (Annexure P -3), but the same is also pending decision. He further submits that the petitioner will be satisfied in case respondent no. 3 is directed to consider and decide the representation of the petitioner in view of the orders passed by this court at Annexures P -4 to P -6, as well as the orders passed by the Hon'ble Supreme Court at Annexure P -7, within a reasonable time.

(3.) WITH the observations made above, the present writ petition stands disposed of.