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Judgment
D. S. Mahra, Member (J)
Learned counsel for the applicant states that the applicant has been working as a casual labour with the respondents since 2014. However, he has neither been regularized by the respondents nor his wages, for the period he worked, are being released by the respondents. Hence, the present O.A.
At this juncture, learned counsel for the applicant states that the applicant would be satisfied if the respondents are directed to treat the instant O.A as his representation and dispose of the same by passing a speaking order within a stipulated time frame.
We have heard Mr. Asif Rashid, learned counsel for the applicant and Mr. Waseem Gul, learned GA, and perused the records.
In view of the limited prayer made by the learned counsel for the applicant, the respondents are hereby directed to treat this O.A as a representation of the applicant and dispose of the same by passing a reasoned and speaking order within a period of six weeks from today. A copy of the speaking order, so passed, be given to the applicant. Respondents are hereby also directed to release the wages/salary of the applicant for the period he has worked with them, if not already released.
We have not entered into the merits of the case. This disposes of OA No. 938/2022 accordingly. No order as to costs.