PATHERYA,J. - (1.) From the communication dated 10th August, 2011, it appears that the respondent No.2 called upon the respondent No.7 to submit the Panels prepared and duly signed by the respondent No.7 and the Secretary of the respondent No.6 on each page of the Panel along with 5% Additional Panel in each category together with original Bio-Data and all relevant authenticated testimonials to the Directorate for grant of approval of the Panels. It is not known whether the aforesaid exercise has been undertaken by the respondent No.7.
(2.) In the event, the panel signed by the Chairman and the Secretary of the respondent No.6 along with the Bio-Data and all relevant authenticated testimonials have not been forwarded to the respondent No.2, let the same be forwarded, as directed by communication dated 10th August, 2011 within four weeks from the date of receipt of this order. This order is passed to enable the respondent No.2 to grant approval of the panel expeditiously.
(3.) With the aforesaid direction, this writ petition is disposed of.;