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Judgment
Learned counsel for the petitioners submits that the petitioners have filed this petition praying to include their names in the gradation list of Assistant
Engineer and to further grant them all the service benefits with effect from 7.10.1999 and 16.08.2000 respectively. Learned counsel further submits
that similar petition has been disposed of by a Co-ordinate Bench of this Court directing that the representation of the petitioners be decided in the light
of judgment passed in Writ Petition No. 108/2006(s).
Learned counsel for the respondents have no objection to the same. He further submits that the petitioners have not yet filed their representations
before the concerned authorities and the same is also not filed along with this petition.
Considering the aforesaid, this petition is disposed of with a direction to the petitioners to file their representations before the respondents/concerned
authority within a period of ten days from today along with a copy of the judgment which he is relying on and, in turn, the respondents/competent
authority are directed to consider and decide the same in the light of judgments relied on by the petitioners preferably within a further period of eight
weeks from the date of production/receipt of the certified copy of the order passed today and to apprise the result to the petitioner. In case the
petitioners have found similar situated then the same benefits may be extended to them. However, if the petitioners have not found similar situated, a
reasoned order may be passed in this regard.
It is made clear that this Court has not opined on merits of the case.
With the aforesaid direction this petition stands disposed.
A typed copy of this order be forwarded by the Registry to the Office of the respondent and to the learned counsel appeared for the parties on their
respective email addresses, for intimation to the concerned respondents as well as petitioner.
Certified copy/e-copy as per rules/directions.
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