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Judgment
Anand Mathur, Member (A)
Learned counsel for the applicant states that applicant had been appointed to J&K Revenue (Gazetted) Service in the year 1999. Applicant had given first preference to Jr. KAS but was allotted to the Revenue Department. Thereafter, he had filed SWP No. 980/2006 before the Hon’ble High Court of Jammu and Kashmir and the aforesaid writ petition was dismissed as withdrawn by the Hon’ble High Court with liberty to the applicant that if the decision goes against the petitioner, he may seek appropriate remedy. Thereafter, the applicant had submitted a representation before the respondents for consideration but the respondents failed to decide the same till now. The contempt petition filed by the applicant has also been disposed off by the Hon’ble High Court on 14.2.2022 with following directions:-
“The applicants/petitioners are seeking impleadment of the present incumbents. However, instead of deciding the application, the contempt petition in which the respondents have filed the compliance, can itself be disposed off.
The contempt petition is taken on board. I have gone through the compliance filed and am satisfied that the respondents have complied with the directions passed. The contempt petition, as such, is closed. However, the petitioner would be at liberty to approach the court again in case he feels aggrieved.’’
Learned counsel for the applicant further states that the Hon’ble High Court had given him liberty to approach the court again in case he feels aggrieved and he has accordingly filed the present O.A. He further pleads that the applicant would be satisfied, if the O.A. is disposed off with a direction to the respondents to treat this O.A. as representation of the applicant and pass a speaking order within a time frame, in terms of directions given by the Hon’ble High Court.
Learned counsel for respondents submits that a direction may be issued by this Tribunal to decide the case of the applicant as per rules.
In view of the limited prayer made by the learned counsel for the applicant, O.A. is disposed off at the admission stage with direction to the respondents/ competent authority to consider the case of the applicant treating the averments made in the present O.A. as representation of the applicant and dispose off the same, by passing a Reasoned and Speaking order, in terms of directions given by the Hon’ble High Court, within a span of 4 weeks from today and decision so taken shall be communicated to the applicants forthwith.
I have not entered into the merit of the case.
No order as to costs.