Gabar Singh Farshwan vs State Of Uttarakhand & Others

Pankaj Purohit, J

By means of this writ petition, petitioner has sought the indulgence of this Court for a direction to the respondent nos.2 & 3 to grant 3rd A.C.P. admissible to him after completing 26 years of satisfactory service i.e. grade pay of Rs.4200 w.e.f. 2009 along with all consequential benefits and to forthwith release the same in favour of the petitioner.

Heard learned counsel for the parties.

The case of the petitioner is that petitioner was working with the respondent-Pay Jal Nigam as a regular employee. He retired from his service on superannuation on 31.01.2020 as Senior Assistant. The grievance of the petitioner is that under the Government Policy, which is adopted by the respondent-Pay Jal Nigam, he was entitled to get 3rd A.C.P. admissible to him after completion of 26 years of satisfactory and continuous service w.e.f. 2009. Petitioner moved several representations before respondent nos.2 & 3-Pay Jal Nigam, which resulted into no action on the part of the respondents. Finally, petitioner has moved a representation dated 12.12.2022, annexure-6 to the writ petition to the General Manager (Ground Water & Survey), Uttarakhand Pay Jal Nigam. A copy of which was also sent to the respondent no.2. The said representation is pending disposal since then.

Learned counsel for the petitioner made an innocuous prayer that the justice would be met if a direction is issued to the respondent no.2 to decide the aforesaid representation within a stipulated time.

To this proposal, there is no objection from the side of learned counsel for respondent nos.2 & 3.

Having heard the learned counsel for the parties, the writ petition is disposed-off finally with a direction to the respondent no.2 to decide the representation of the petitioner dated 12.12.2022, annexure-6 to the writ petition, by a reasoned and speaking order, in accordance with law, within a period of eight weeks from the date of production of certified copy of this order.

No order as to costs.