ISHA GUPTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court under Article 226/227 of the Constitution of India seeking following relief:-

(2.) Learned counsel for the petitioner submits that the counselling has not begun. A direction be issued to the authority concerned to decide the representation expeditiously in a time bound manner in accordance with law.

(3.) After hearing learned counsel for the petitioner, perusing the present petition and without expressing any opinion on the merits of the case, we dispose of the present petition with a direction to respondent No.1/Principal Secretary to Government of Punjab to consider the representation (Annexure P-5) or any additional representation, which the petitioner may think to submit within a period of two days from today and in case, such fresh representation is submitted over and above representation (Annexure P-5), respondent No.1 shall decide the same in accordance with law by passing a speaking order and after affording an opportunity of hearing to the petitioner by 29/6/2018.