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Judgment
Petitioner herein, inter alia, seeks issuance of a writ in the nature of mandamus directing the respondents to pay him full salary as per his entitlement for the period he remained on medical leave, which was duly sanctioned by respondent No. 5 and was extended from time to time.
In the premise, petitioner caused issuance of a legal notice dated 19.06.2019 (Annexure P-9). The said notice was replied by respondent No. 3-Chief Medical Superintendent/UMB, Northern Railway, Ambala Cantt saying that matter pertains to Sr. D.S.C./RPF/UMB vide letter dated 22.06.2019 (Annexure P-10).
Notice of motion.
On advance service of the petition, Mr. Pawan Kumar Longia, Advocate appears and accepts notice on behalf of the respondents-UOI.
Given the nature of order being passed, there is no necessity to seek return by the respondents as no further proceedings and/or pleadings are required.
Without commenting on the merits of the case, the writ petition is disposed of with a direction to the respondents/competent authority to treat the present writ petition as a representation and pass appropriate orders, in accordance with law.
Let the needful be done within a period of 2 months from the date of receipt of certified copy of this order.
Disposed of in above terms.