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Judgment
R. N. Singh, Member (J)
The present OA has been filed by the applicant against inaction of the respondents in non-grant of financial upgradation to the applicant to Grade Pay of Rs.4800/- and Rs.5400/- in PB-II.
Learned counsel for the applicant submits that for redressal of his grievances, the applicant has made various representations including 24.9.2020, 5.2.2020, 20.12.2020, 22.12.2020 and lastly on 13.2.2021 (Annexure A-4 Colly). He submits that till date the said representations have not been considered and responded to by the respondents.
Issue notice. Shri Kishan Kant Sharma, learned counsel for the respondents, who appears on advance service, accepts notice.
Shri Chakravorty, learned counsel for the applicant, at this stage, submits that the applicant may be satisfied, if the present OA is disposed of with direction to the respondent nos.2 and 3 to consider the applicant's aforesaid representations and to dispose of the same by passing a reasoned and speaking order within a stipulated time frame.
To such request of learned counsel for the applicant, there is no objection from Shri Sharma, learned counsel for the respondents.
In view of the aforesaid, without going into the merit of the claim of the applicant, the present OA is disposed of with direction to respondent nos.2 and 3 to consider thecapplicant's aforesaid representations (Annexure A-4 Colly) and to dispose of the same by passing a reasoned and speaking order as expeditiously as possible and in any case within 10 weeks of receipt of a copy of this Order.
The present OA is disposed of in the aforesaid terms. Pending MA also stands disposed of accordingly. No costs.