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Judgment
AnandMathur,Member (A)
Mr. Musavir Mir, learned counsel for the applicant, and Mr. Bikram Deep Singh, learned counsel for the respondents are present.
Learned counsel for the applicant states that F.I.R. No.337 of 2021 had been filed against the applicant based on which he was arrested and later
released on Bail, however, till date although he has been working, he has not been paid salary since October, 2021. He further states that applicant
would be satisfied if a direction is given to the respondents to dispose off his representation dated 16.12.2021 and other representations submitted
thereafter regarding release of salary in his favour.
Learned counsel for the respondents is also present.
In view of the limited prayer made by learned counsel for the applicant, the O.A. is disposed off at the admission stage with a direction to the
respondents/competent authority to consider the representation of the applicant dated 16.12.2021 along with other representations moved thereafter
regarding release of salary and dispose of the same by passing a Reasoned and Speaking Order within a period of three weeks from the date of
receipt of a certified copy of this order. A copy of the Speaking Order be given to the applicant.
It is made clear that we have not expressed any opinion on the merit of this case.
No order as to costs.