RAJ MOHAN SINGH, J. - (1.) Petitioner alleges that he was appointed as Peon on 01.04.2003 as a measure of compassionate appointment after the death of his father. He joined the services in Government Middle Integrated Senior Secondary School, Sector 12 -A, Panchkula on 26.04.2003. After having served for more than two years in the school, the petitioner was transferred to the office of respondent No.3. He joined the post on 02.01.2006 and since then, he is working as a regular employee in the office of respondent No.3. Petitioner was allotted quarter No.2 qua which his house rent allowances was also deducted. Electricity bills were regularly paid by the petitioner.
(2.) Petitioner further alleges that an ejectment was ordered by respondent No.4 and his signatures were got obtained on order book without providing any opportunity to him. Even electricity connection was disconnected as a coercive method to take possession from the petitioner. Precisely, for his grievance, a representation was moved by the petitioner before the District Education Officer on 03.06.2016, which has not been decided by the respondent No.2 as yet.
(3.) In view of nature of order which this Court intends to pass, there is no necessity of issuing notice to the respondents at this stage. Respondent No.2 can be obligated to look into the controversy as projected by the petitioner in the representation and take a realistic view keeping in view the allegations made by the petitioner in the representation preferably within a period of one month from the date of receipt of certified copy of this order.;