Permod Kohli, J.@mdashNotice of motion.
2. Mr. B.S. Chahal, DAG, Punjab has been asked to accept notice on behalf of respondents-State.
3. Keeping in view the relief claimed, this petition is disposed of at the motion stage itself.
4. Pursuant to the Advertisement No. 1 of 2006, inviting applications for the post of Head Master, the petitioner applied. The final merit list was published in ''The Daily Ajit'' on 21.10.2006. The name of the petitioner figured at Sr. No. 106. The grievance of the petitioner is that despite having been selected, she has not been appointed, even though, the vacancy is available. The petitioner has served legal notice dated 20.8.2008 (Annexure P-11) but no decision has been taken thereon till date.
5. Learned Counsel for the petitioner submits that the petitioner will be satisfied if a direction is issued to the respondents to take decision on the legal notice of the petitioner.
6. In view of the above, this petition is disposed of with a direction to the respondents to take decision on the legal notice of the petitioner and if, there is no legal impediment the appropriate order for appointment of the petitioner may be issued, if, the petitioner stands selected and the vacancies are available. However, in the event the claim of the petitioner is to be rejected, the same shall be by a reasoned and speaking order.
7. Let the entire exercise be completed within a period of three months from the date certified copy of this order is served upon the competent authority.
