SURAJ BHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (Oral)

(2.) NOTICE of motion. Shri P.S.Chhina, Additional Advocate General, Punjab accepts notice on behalf of the respondents. During arguments, it has transpired that for the grievance, which the petitioners have raised in this writ petition, they have already moved a representation (Annexure P/15), which is still pending. Without expressing any opinion on merits, this writ petition is disposed of with a direction to respondent No.2 to take note of and decide representation of the petitioners, as per law, if similar controversy has not already been decided/ set at rest by the competent authority. Order be passed after giving opportunity of hearing to the petitioners. Needful be done within three months from the date of receipt of a copy of this order. Copy of the order be given dasti under signatures of Court Reader, to the State counsel, for necessary compliance.