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Judgment
L. Narasimha Reddy, J
The applicant joined the service of Electrical Mechanical Engineers (EME)as LDC on 22.12.1981. Thereafter he was promoted to the post of UDC on 01.10.1998 and to the post of Office Superintendent on 01.08.2010. The next promotion is to the post of Civilian Officer, which is in Group 'B'. The applicant contends that on account of wrong fixation of confirmation of his date of probation in the post of LDC, he is denied the timely promotions and thereby he is not being considered for promotion to the post of civilian officer. It is also stated that some Office Superintendents who are far junior to him are being promoted to the higher post. He claims to have made a representation on 18/19.02.2019 ventilating his grievance. In this background, he filed this OA with multiple prayers including one for disposal of his representation dated 18/19.02.2019.
The respondents filed counter affidavit denying the various facts pleaded by the applicant in the OA. An objection is also raised as to the limitation.
We heard Shri Praveen Kumar, learned counsel for applicant and Shri N.D. Kaushik, learned counsel for respondents.
The applicant no doubt has pointed out several grievances ranging from the accuracy of date of confirmation, to the alleged delay in promotion and thereafter the denial of promotion to the post of Civilian Officer. We would have certainly gone into the various aspects, had the respondents taken any definite stand on the grievances of the applicant. We are of the view that they can be required to pass a reasoned order on the representation of the applicant dated 18/19.02.2019, so that a clear picture would emerge.
We, therefore, dispose of the OA with a direction to the respondents to pass orders on the representation dated 18.02.2019, within a period of two months from the date of receipt of a certified copy of this order.
Pending MAs, if any, shall stand disposed of.
There shall be no orders as to costs.