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Judgment
Vide the present petition, petitioners pray as under:
a. To direct the respondents to create adequate promotional posts in Group A Executive Cadre of CRPF to bring Petitioners at par with officers of other CAPFs selected through UPSC by CPF (AC) Examination alongwith Petitioners, wef the date their counterparts were promoted..
b. To direct the respondents to bring Petitioners financially at par with officers of other CAPFs selected through UPSC by same CPF (AC) Examination, alongwith Petitioners, respectively;
c. To direct the authorities to provide pay upgradation to Petitioners at subsequent Pay Levels after completion of minimum qualifying service as per the mandate of DoPT OM dated 20.09.2022;
d. To direct the Respondents to incorporate the mandate of the OM dated 20.09.2022 in Recruitment Rules of CRPF.
Learned counsel appearing for the petitioners submits that though for the aforesaid relief(s), petitioners have already made representation dated 31.01.2023, however, the said representation is not proper and seeks permission to file a fresh representation to the respondents.
Learned counsel for the respondents, who is appearing on advance notice, has assured this Court that if the petitioners file fresh representation, the same shall be decided within six months.
In view of above, we hereby dispose of the present petition by giving liberty to the petitioner to file a fresh representation to the respondents and on receipt of the same, respondents are directed to decide the same within six months and communicate the decision thereof to the petitioner within one week thereafter with reasoned order.
With the aforesaid directions, the present petition is disposed of.
Needless to say, if the petitioners feel aggrieved by the decision of the respondents on their representation, they may approach the appropriate forum.