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Judgment
Tarlok Singh Chauhan, J
Learned counsel for the petitioners, on instructions, states that her clients would be contented in case they are permitted to make representation to
the respondents for redressal of their grievances which pertains to promotion to 10% quota to those diploma holders Junior Engineer, who qualified
AMIE degree during the course of their service.
The prayer being innocuous, is allowed.
Accordingly, the instant petition is disposed of by providing an opportunity to the petitioners to file their written representation before 1st respondent
and in case the same is preferred within a period of two days’, then 1st respondent shall dispose of the same within a period of four weeks after
affording an opportunity of hearing to anyone of the petitioners as also anyone of the private respondents (respondents No.2 to 21).
Needless to say that the consequential order shall be self speaking and reasoned one.
It also needs to be stated that on 21.09.2017, the erstwhile Tribunal had passed order directing the maintaining of status quo which stands clarified
by this Court today in CMP No.8524 of 2020 in COPC No. 61 of 2020 by providing that this order would only apply to the cases of the petitioners
which are confined to 10% quota to the diploma holders Junior Engineer, who improved their qualification during the course of their service.
It is further clarified that interim order passed by the erstwhile Tribunal on 21.09.2017 shall be operative only till the date of decision by 1st
respondent and immediately thereafter promotions shall be made strictly in accordance with the decision and needless to say that the aggrieved party
will be at liberty to approach the competent court/authority for redressal of their grievances.
The petition stands disposed of in the aforesaid terms, so also the pending application(s), if any.