Ajay Tewari, J. - (1.) THE petitioners seek mandamus directing the respondents to convert the vacant posts of SC (M&B) into SC(R&O) category within District Muktsar and fill the same as per the instructions issued by the Government of Punjab. 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 -4) sent by the petitioners in view of the judgment of this Court in Jarnail Singh and others vs State of Punjab and others, CWP No. 2369 of 2010, decided on 10.2.2010. Notice of motion.
(2.) ON the asking of the Court, Ms. Monica Chhibber Sharma, learned DAG, Punjab accepts notice on behalf of the respondents. Learned counsel for the petitioners undertakes to supply four 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. Having regard to the nature of order which I propose to pass, there is no necessity to call upon the respondents to file their counter -reply (ies)/affidavit(s), at this stage. Counsel for the respondents states that she has no objection if the prayer of the petitioners is allowed. Consequently, this writ petition is disposed of with a direction to respondent No. 2 to decide the representation of the petitioners (Annexure P -4), by passing a speaking order, in view of the judgment of this Court in Jarnail Singh and others' case (supra), within a period of two months from the receipt of a certified copy of this order.
(3.) NO order as to costs. Copy of this order be given dasti to counsel for the respondents under the signatures of the Court Secretary.;