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Judgment
9 paragraphs · 231 wordsManoj Kumar Tiwari, J
Heard learned counsel for the parties.
Petitioner served as Head Constable in Civil Police and retired on 31.12.2021. According to the petitioner, persons, junior to him were promoted, but, petitioner’s claim for promotion has not been considered.
By means of this writ petition, petitioner has sought following relief:-
“(i). A writ order or direction in the nature of mandamus directing the respondents authorities to consider the representation of the petitioner and further promote the petitioner in accordance with law as per the final seniority list issued by the respondent department and further issue the fresh promotion list in accordance with law.
(Annexure-….to this writ petition.”
Having regard to the nature of the relief claimed in the writ petition, this Court thinks that ends of justice would be met if petitioner is permitted to make a representation to the Competent Authority regarding his promotion, who shall examine the same and take appropriate decision thereupon within some stipulated time.
Accordingly, writ petition is disposed of with liberty to petitioner to make representation to the Competent Authority. If petitioner makes such representation within ten days from today, the Competent Authority shall decide the same within six weeks thereafter.
Since petitioner has retired from service on 31.12.2021, therefore, respondents are directed to release pension and other retiral dues of the petitioner, as early as possible.