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Judgment
Anand Mathur, Member (A)
Learned counsel for the applicants states that applicants who are Class IV employees have been denied promotion to the next higher posts for a long time. Respondents have issued the impugned circular dated 25.3.2022, which is showing the combined seniority list of Class IV employees.
Learned counsel for the applicants further pleads that she would be satisfied, if a direction is given to the respondents to treat this O.A. as representation of the applicants and dispose of the same by passing a speaking order, within a time frame. It is further pleaded that, till speaking order is passed, the impugned seniority list dated 25.3.2022 may not be acted upon.
Learned counsel for respondents vehemently argues that the applicants have no claim and this would only further delay the progress of the case and consequent promotions.
In view of the limited prayer made by the learned counsel for the applicants, O.A. is disposed off at the admission stage with direction to the respondents/ competent authority to treat the contents of the present O.A. as representation of the applicant and dispose off the same, by passing a Reasoned and Speaking order, within a span of 4 weeks from today and decision so taken shall be communicated to the applicants forthwith. Till such time the speaking order is passed, the impugned seniority list dated 25.3.2022 shall not be acted upon.
We have not entered into the merit of the case.
No order as to costs.