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Judgment
9 paragraphs · 196 wordsCM APPL. 41886/2022 (exemption)
Allowed, subject to all just exceptions.
The application is accordingly disposed of.
W.P.(C)13721/2022
Present petition has been filed seeking directions to the respondent nos.2 to 4 seeking fixation/correction in the basic pay scale of the petitioner @ 42,800/-alike to the juniors personnel and give arrears to the petitioner along with his monthly pension after re-fixation of his basic pay scale and other subsequent benefits.
After some arguments, learned counsel for the petitioner seeks permission to withdraw the present petition with liberty to make a fresh representation on the issues raised in the present petition to the respondents.
Accordingly, we hereby dispose of the present petition by giving direction to make representation to the respondents within two weeks and on receipt of the same, the respondents are directed to take the decision therein within four weeks thereafter. The said decision shall be communicated to the petitioner in writing within one week thereafter.
Needless to state that if the petitioner is still aggrieved by the decision of the respondents, he may challenge the same before the appropriate forum.
In view of aforesaid directions, petition is disposed of.