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Judgment
Sunil Gaur, J
In this petition, implementation of order of 11th February, 2009 (Annexure A-1) of respondent No.3-Directorate of Education in respect of
payment of salary etc. in terms of recommendations of Sixth Central Pay Commission is sought. Petitioners are TGT teachers and though their case is
that they had made various oral and written requests for implementation of recommendations of Sixth Central Pay Commission but to no avail. Copy
of such Representations has not been placed on record.
In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with permission to petitioners to file concise
Representation to respondent No.2 within two weeks. If such a Representation is received by second respondent, then it be decide by passing a
speaking order within a period of six weeks and the fate of Representation be made known to petitioners within a week thereafter, so that petitioners
may avail of the remedies, as available in law, if need be.
With aforesaid directions, this petition is disposed of.