Santosh Sharma vs Chairman & Others

R.N. Singh, Member (J)

In the present OA, the applicant is aggrieved by the alleged inaction of the Respondents No. 1 and 2 in as much as the respondents have granted

DTL scale to the private respondents, however, they have not given such benefits to the applicant.

In the present OA, the applicant has prayed for following reliefs :-

“A. To issue necessary direction/order(s) to the respondents to consider the name of applicant for grant of DTL pay scale to the left out

category for the post of Librarians in the school and the salary of the applicant is to be fixed in the DTL pay scales for the periods

01.04.1985 to 06.04.2016 and the arrears calculated accordingly in the same cadre, as per office order dated 05.09.2016.

B. To issue necessary direction/order(s) to the respondents to merged of two posts i.e. junior librarian and senior librarian into one single

cadre with all benefits of revised pay scales of Senior librarian and grant the pay scales of senior librarian with arrears since the day of

implementation of pay scales i.e. w.e.f.01.04.1998 to 06.04.2016 to the applicant, as per office order dated 05.09.2016.â€​

Learned counsel for the applicant submits that for redressal of his grievances, the applicant preferred representation dated 21.05.2019 (Annexure

A-1), however, inspite of lapse of more than a year, the same is still pending consideration of the respondents.

Issue notice.

Ms. Sriparna Chatterjee, learned counsel, who appears for Respondents No. 1 and 2 on advance service, accepts notice.

At this stage, learned counsel for the applicant submits that the applicant will be satisfied if the present OA is disposed of at the admission stage

itself with a direction to Respondents No. 1 and 2 to consider the applicant’s aforesaid representation and to dispose of the same in a time bound

manner.

We have considered the submission made by learned counsel for the applicant and we are of the considered view that if such request of the learned

counsel for the applicant is acceded to, no prejudice is likely to be caused to the respondents.

In view of the aforesaid, without going into the claim of the applicant, the present OA is disposed of with direction to Respondents No. 1 and 2 to

consider the applicant’s aforesaid representation dated 21.05.2019 (Annexure A-1) and to dispose of the same by passing reasoned and speaking

order as expeditiously as possible and in any case within 10 weeks of receipt of copy of this order.

OA is disposed of in the aforesaid terms. Pending MAs also stand disposed of accordingly. No order as to costs.