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Judgment
By way of the present writ petition, the petitioner has raised
grievance that despite his request and order dated 05.05.2016,
the petitioner has not been paid monthly his salary since October,
2016.
Mr. Saharan, learned counsel for the petitioner submits that
petitioner apprehends that the same has been withheld by the
respondents as they have in principle decided not to count the
past services rendered by the petitioner, however, there is no such
order in writing.
Mr. Saharan contends that the petitioner has moved
numerous representations out of which two such representations
dated 23.12.2016 and 08.03.2017 have been placed by the
petitioner.
In view of the factual backdrop, this Court deems it
appropriate and hence order that the petitioner shall make a fresh
representation along with certified copy of this order within a
period of seven days, enclosing therewith the above referred two
representations. Same shall be furnished by way of Registered
Post Acknowledge due to the respondent No.3, who shall consider
and decide the same within a period of three weeks thereafter.
Respondent No.3 shall release the payment or pass a speaking
order, indicating therein the reasons for stoppage of petitioner''s
salary.
Needless to clarify that the petitioner shall have liberty to
take appropriate remedies against the decision of the
representation if the same goes against him.
With these observations, the writ petition stands disposed of.