Rajeev Kumar Nath Tripathi vs State Of Uttarakhand & Another

Manoj Kumar Tiwari, J

According to the petitioner, he was given ‘Excellent’ entry by the Review Officer, which was down-graded to ‘Very Good’ by the Accepting Authority. Against such down-gradation, petitioner has made a representation on 20.03.2022, which was forward by his Controlling Authority to the Chief Secretary, Government of Uttarakhand vide letter dated 21.03.2022.

According to the petitioner, thereafter, a reminder was given, which was forwarded by the Director, Panchayati Raj, vide letter dated 07.12.2022.

Since no decision has been taken on petitioner’s representation, therefore, he has approached this Court to seek the following substantive relief:-

“i. Issue a writ, order or direction in the nature of mandamus directing the respondent no.1 to decide the representation/ appeal made by the petitioner, as duly forwarded by the Director, Panchayati Raj vide his communication dated 21.03.2022 (Annexure no.12), 7.12.2022 (Annexure no.13) and 7.12.2022 (Annexure no.15) as expeditiously possible, but not later than 1 month.”

After arguing for a while, learned counsel for the petitioner confines his prayer and submits that the Competent Authority be directed to take action on the representation of the petitioner.

Learned State Counsel submits that he has no objection, if such direction is issued.

Accordingly, writ petition is disposed of with a direction to the Competent Authority (Secretary, Panchayati Raj) to consider petitioner’s representation, and take appropriate decision as per law within eight weeks from the date of production of a certified copy of this order.

Pending application, if any, also stands disposed of.