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Judgment
Anand Mathur, Member (A)
Learned counsel for applicants states that applicants had been selected for the post of Constable (Photography) vide Police Headquarters, Jammu and Kashmir, Jammu Press Note dated 11th April, 2012. Thereafter, in SWP No. 2388/2018, Hon’ble High Court directed the respondents to consider and decide the representation of the applicants and pass a speaking order. However, the speaking order is not available on record. In response to the RTI query, the respondents have informed vide letter No. CB-Chq/cph-303/10514 dated 3.8.2021, giving details of 3 persons, who have been appointed. There is no mention of selection or otherwise of the applicants.
Learned counsel for applicants further requests that applicants would be satisfied, if the O.A. is disposed off with a direction to the respondents to dispose off the pending representation of the applicants dated 5.10.2021 (Annexure No.VI to the O.A.) within stipulated period of time, by passing a reasoned and speaking order.
Learned counsel for respondents submits that a direction may be issued by this Tribunal to decide the representation of the applicant as per rules.
Considering the limited prayer made by the learned counsel for the applicants, O.A. is disposed off at the admission stage with direction to the respondents/ competent authority to dispose off the pending representation of the applicants dated 5.10.2021 (Annexure No.VI to the O.A.) along with averments made in the present O.A., by passing a Reasoned and Speaking order, within a span of 4 weeks from the date of receipt of a certified copy of this order and decision so taken shall be communicated to the applicants forthwith.
We have not expressed any opinion on the merit of the case.
No order as to costs.