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Judgment
7 paragraphs · 259 wordsL. Narayana Swamy, CJ
The present writ petition has been preferred mainly with the following prayer:-
"a) To direct the respondents to give the benefit of notional appointment to the petitioners as per the order dated 06.07.2020 (Annexure P-2) alongwith all consequential benefits as attributable to the services."
After arguing the matter for some time, Mr. Ashwani Kaundal, learned counsel for the petitioners, submits that the petitioners may be permitted to approach the respondent-competent authority by way of making a representation for claiming similar relief as claimed in the present writ petition and prays that such representation may be directed to be considered and decided by the competent authority, in terms of office order dated 06.07.2020 (Annexure P-2), issued by Deputy Director of Elementary Education, Una, District Una (H.P.), within a time bound manner.
In view of the prayer made in the present writ petition and above submissions made on behalf of learned counsel for the petitioners, we dispose of the present writ petition with permission to the petitioners to make detailed representation(s) before the competent authority for claiming similar relief, as claimed in the present writ petition, within a period of one week from today. On making such representation by the petitioners, the competent authority shall consider and decide the same, in light of the aforesaid office order dated 06.07.2020 (Annexure P-2) and in accordance with law, within a period of three months thereafter.
With the aforesaid directions, the present writ petition stands disposed of, so also pending miscellaneous application(s), if any.
Copy 'Dasti'.