SHINDERPAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner has approached this Court for issuance of a writ of mandamus directing the respondent No.2 THE Director, Local Bodies, Punjab to grant the requisite approval to the resolution No.125 dated February 3, 2004 (Annexure P.2) passed by Municipal Council, Muktsar vide which the promotion of the petitioner to the post of Clerk from the post of Peon had been approved.

(2.) AFTER hearing learned counsel for the petitioner and on perusal of the record, we find that the petitioner has already filed representation dated December 3, 2006 (Annexure P.6) which remains unresponded so far. In this view of the matter, we dispose of the present petition with the direction to respondent No.2 The Director, Local Bodies, Punjab to take a final decision on the said representation Annexure P.6 within a period of three months from the date a certified copy of this order is presented to him by passing a detailed and speaking order. A copy of the order be given dasti on payment of usual charges.