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, 2 and 3, when the respondents have failed to grant

promotion to the applicant from the post of Junior Librarian to Senior Librarian against the newly sanctioned post in the revised pay scale on

completion of 5 years of satisfactory regular service in the pre-revised pay scale.

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

“A. To issue necessary direction/order (s) to the respondents to consider the name of applicant in promotion from Jr. Librarian to Sr.

Librarian against the newly sanctioned post in the revised pay scales of the post for senior librarian from the completion of 5 years

satisfactory regular service in the pre- revised scales of the applicant since the joining of applicant in the same cadre.

B. To pass necessary direction to the respondents to consider the name of applicant for grant all benefits including revised pay scales of the

post of senior librarian with arrears from the completion of 5 years satisfactory regular service in the pre-revised scales of the applicant

since the joining of applicant in the same cadreâ€​.

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

A-1), however, in spite 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, 2 and 3 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 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 a 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.