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Judgment
5 paragraphs · 145 wordsAnoop Chitkara, J
The petitioners, who are working with the respondent-department as Supervisor and Mates, have come up before this Court seeking a direction to the respondents to grant/ release pay scale to the post of Mate, from due dates with all consequential benefits along with upto date interest.
Notice. Mr. Adarsh Sharma, learned Additional Advocate General, appears and waives service of notice on behalf of the respondents.
In view of the nature of the order, we propose to pass, no response is required from the respondents.
Consequently, this petition is disposed of with liberty to the petitioners to make representation to the first respondent, mentioning therein their grievances, within two weeks, in accordance with law. On receipt of such representation, the concerned respondent shall decide the same, in accordance with law, within two months. Pending application(s), if any, are closed.