- (1.) The claim of the petitioners in this writ petition is for assigning seniority as Naib Tehsildar. Counsel for the petitioners states that at this stage the petitioners would be satisfied if respondent No. 3 is directed to decide the representations of the petitioners (Annexures P-4 and P-5) within any reasonable time. Notice of motion.
(2.) On the asking of the Court, Ms. Monica Chhibber Sharma, learned DAG, Punjab accepts notice on behalf of the respondents.
(3.) Learned counsel for the petitioners undertakes to supply three copies of the petition to the learned DAG during the course of the day failing which this order shall be automatically recalled and the writ petition shall be deemed to have been dismissed for non-prosecution.;