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Judgment
13 paragraphs · 216 wordsP. Madhavan, Member J
This is an Original Application filed seeking the following reliefs:
i) To direct the respondents to grant appointment to the applicant as MTS with effect from the date his juniors were appointed as MTS and to grant
all consequential benefits
ii) Grant such other reliefs as may be prayed for and as the Court may deem fit to grant, and
iii) Grant the cost of this Original Application.
When the case was taken up today for admission hearing, it appears that Annexure A-3 representation is still pending with the respondents and no
reply statement is given so far.
Advocate Mr.V.A.Shaji, ACGSC takes notice on behalf of the respondents and submits that he has no objection in disposing of the representation.
In view of pendency of the representation, the O.A is disposed of with a direction to the respondents to dispose of Annexure A-3 representation
dated 18.4.2021 submitted by the applicant on the basis of relevant rules and regulations and pass a speaking order within a period of three months
from the date of receipt of a copy of this order. It is made clear that this will not have any bearing on limitation.
The Original Application is disposed of accordingly at the admission stage itself. No costs.