Augustine George Masih, J. - (1.) COUNSEL for the Petitioner contends that the Petitioner was appointed as a casual worker on 10.6.1987 in the Respondent -Department. His services were regularized in March 1993. The Petitioner contends that the persons junior to him have been promoted as Milk Procurement Assistant by Respondent No. 3 the Managing Director, Milkfed, Punjab, without considering the claim of the Petitioner, although he is much senior to them.
(2.) IN support of this contention that he is senior to the person namely, Hardev Singh -Respondent No. 5, he places reliance on the seniority list (Annexure P -1) wherein the Petitioner has been placed at Sr. No. 6 and Hardev Singh at Sr. No. 8. He further states that the Petitioner has served a legal notice on the Respondents but no decision has been taken thereon till date. Prayer, thus, made is that a direction may be issued to the Respondents to consider and decide the legal notice dated 23.12.2010 (Annexure P -2) within some specified time. Without going into the merits of the case or commenting thereon, the present writ petition is disposed of with a direction to the General Manager, Ferozepur District Milk Producer Union Ltd., Ferozepur Milk Plant, Ferozepur -Respondent No. 4 to consider and decide the legal notice dated 23.12.2010 (Annexure P -2), wherein the Petitioner had put -forth his grievance, within a period of three months from the date of receipt of certified copy of this order. Let a speaking order be passed and conveyed to the Petitioner forthwith. In case the Petitioner is held entitled to the claim as made therein, the consequential benefits be granted and released to him within a further period of two months.;