GURDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present writ petition, the petitioner has challenged the orders dtd. 1/12/2021/10/12/2021(Annexure P-3) whereby, the services of the petitioner has been terminated. The petitioner has also prayed that directions be issued to the respondents to decide the representation dtd. 13/12/2022(Annexure P-4).

(2.) Learned counsel appearing on behalf of the petitioner, on instructions from the petitioner, submits that at this stage, he will be satisfied if a direction is given to respondent No.2 to decide the representation dtd. 13/12/2022 (Annexure P-4) submitted by the petitioner, in a time bound manner.

(3.) Learned counsel appearing on behalf of the respondents do not object to the prayer made by learned counsel for the petitioner.