MANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present writ petition has been filed under Article 226/227 of the Constitution of India for issuance of a writ in the nature of mandamus directing the respondents to initiate an inquiry against respondents No.5 and 6 as they have changed the internal assessment report after it was uploaded to the portal and the same has been done without informing the petitioner.

(2.) Learned counsel for the petitioner has submitted that for the grievances raised by the petitioner, the petitioner had given a legal notice dtd. 16/2/2024 (Annexure P-4) and has submitted that respondent No.2 be directed to take a final decision on the said legal notice dtd. 16/2/2024 (Annexure P-4), in a time bound manner, in accordance with law and after hearing all the parties concerned. It is further submitted that in case, the pleas raised by the petitioner are found to be meritorious by respondent No.2, then, appropriate action in accordance with law be taken and in case, respondent No.2 is of the opinion that pleas raised by the petitioner are found to be meritless, then, a speaking order rejecting the claim be passed and that the petitioner would not further challenge the said decision.

(3.) Learned counsel for the respondents has submitted that respondent No.2 would take a final decision on the legal notice dtd. 16/2/2024 (Annexure P-4), filed by the petitioner, within a period of three months from the date of receipt of certified copy of the present order, subject to the petitioner not further challenging the same, in case, the decision of the respondent authorities is taken against the petitioner.