- (1.) Counsel for the petitioners states that at this stage the petitioners would be satisfied if respondent No. 2 is directed to decide the representation (Annexure P-5) sent by the petitioners, in view of the judgment of this Court in Vidya Sagar Singla and others vs The State of Punjab and another, CWP No. 2632 of 1985, decided on 21.2.1986. 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 two 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.;