M.M.KUMAR, J. - (1.) ORDER (ORAL)
(2.) IN this petition filed under Article 226 of the Constitution, prayer has been made for quashing the proceedings of meeting of the Departmental Promotion Committee which was held on 13.7.2005 for filling up the post of Accountant in the Market Committee, Dera Baba Nanak and its subsequent resolution dated 17.8.2005 (Annexures P5 & P6). IN para 12 of the writ petition, it has been asserted that the petitioner has filed representation/appeal before the Secretary, Punjab Mandi Board, Chandigarh against the resolution dated 17.8.2005 vide which Gulshan Kumar, respondent No.4 has been promoted on 23.9.2005. It has also been asserted that no decision on the aforementioned representation/appeal has so far been taken. A copy of the representation/appeal has been placed on record as Without going into the merits of the case, we deem it just and appropriate to direct respondent No.3 to take cognizance of the representation/appeal dated 23.9.2005 (Annexure P7) sent by the petitioner and decide the same expeditiously preferably within a period of two months, from the date a certified copy of this order is received. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.;