AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 233 wordsHarsimran Singh Sethi, J
Present writ petition has been filed by the petitioner claiming the re-fixation of his pay in view of the orders of this Court passed in CWP No.16084 of 1997, CWP No.2757 of 1998 and CWP No.4518 of 2000 which were upheld by the Hon'ble Supreme Court, vide order dated 08.12.2015 (Annexure P-5).
Petitioner claim that he is similarly situated with those who have been granted the relief by this Court but the same has not been granted to him only on the ground that he has not approached this Court and was not the petitioner in above mentioned writ petitions. Counsel for the petitioner states that the petitioner will be satisfied, at this stage, in case, a time bound direction is given to the respondents to decide the representation dated 05.08.2018 (Annexure P-7).
Keeping in view the request made and without expressing any opinion on the merits of the case and entitlement of the petitioner in respect of the claim made in the writ petition/representation, the respondents are directed to decide the representation dated 05.08.2018 (Annexure P-7) within a period of three months from the date of receipt of a certified copy of this order. In case it is found that the petitioner is entitled for any relief, the same shall also be released to him within a period of next three months.
Present writ petition stands disposed of.