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Judgment
8 paragraphs · 316 wordsJyotsna Rewal Dua , J
Notice. Mr. Amandeep Sharma, learned Additional Advocate General, accepts notice on behalf of the respondents.
This writ petition has been filed for the grant of following substantive reliefs:-
“(a) That the writ in the nature of mandamus may kindly be issued and the respondents may kindly be directed to extend the benefit of counting of contract service followed by regular service for annual increments, pensionary benefits under CCS Rules (Pension) rules 1972 and other consequential benefits to the petitioner.
(b) That the respondent may kindly be directed to give all the consequential benefit to the petitioners during the pendency of the present writ petition.”
According to the petitioner, the legal issue involved in the case has already been adjudicated upon. The grievance of the petitioner is that her representation dated 22.04.2024 (Annexure P-3) has still not been decided by the respondents/competent authority.
Once the legal principle involved in the adjudication of present petition has already been decided, it is expected from the welfare State to consider and decide the representation of the aggrieved employee within a reasonable time and not to sit over the same indefinitely compelling the employee to come to the Court for redresssal of his grievances. This is also the purport and object of the Litigation Policy of the State. Not taking decision on the representation for months together would not only give rise to unnecessary multiplication of the litigation but would also bring in otherwise avoidable increase to the Court docket on unproductive government induced litigation.
In view of above, the instant petition is disposed of by directing respondents/competent authority to consider and decide the aforesaid representation of the petitioner, in accordance with law within a period of six weeks from today. The order so passed be also communicated to the petitioner. Pending miscellaneous application(s), if any, shall also stand disposed of.