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Judgment
9 paragraphs · 159 wordsSanjay K. Agrawal, J
By this petition, the petitioner has prayed for a direction to the respondents to consider the case of the petitioner and provide benefit of FR 22(D) of
the Chhattisgarh Fundamental Rules for grant of increments as provided under the rules and also to pay arrears from the date when it became due.
I have heard learned counsel for the petitioner.
The prayer appears to be fair and reasonable and is accordingly allowed.
Be that as it may, the petitioner is at liberty to make a representation before the respondent authorities raising all his grievances raised in this petition
ans on such representation being made, the respondent authorities shall consider and decide the same in accordance with law on its own merits, within
a period of three months from the date of receipt of representation.
With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).