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Judgment
Heard learned counsel for the petitioners and learned counsel for the respondents.
The petitioners have approached this Court with a prayer to hold and declare the petitioners entitled for getting the benefits of promotion w.e.f. 1989, on completion of 12 years of service and further to hold and declare that the petitioners are entitled to the revised pay-scale w.e.f. 1989 @ Rs.1900/- per month in accordance with 5th pay revision and further Rs.6950 w.e.f. 01.01.1996 in accordance with 6th pay revision.
The petitioners further pray for a direction upon the respondent- authorities to pay the arrears and consequential benefits and the difference of amount accrued in the post retiral benefits after re-calculating and re-fixing their pay-scales.
The petitioners have also prayed for a direction upon the respondents to ensure that the amount is disbursed so that the legitimate claims of the petitioners are settled with 6% interest on the arrears to be calculated till the date of actual payment.
Learned counsel submits that suffice it would be if the present writ petition be treated as a representation of the petitioners and a direction be given to the respondents-authorities to pass a reasoned order, taking into consideration orders of this Hon''ble Court dated 15.06.2016 (Annexures-4) and dated 11.07.2008 (Annexure-6).
Learned counsel appearing for the respondent-State has no objection to the same.
In view of the fair submissions of the learned counsel for the parties, let this writ petition be treated as representation of the petitioners and the petitioners are free to annex any other documents, other than what has been annexed in the present writ petition and after receipt of the same alongwith the present writ petition, the respondents are directed to consider the representation of the petitioners and shall also give an opportunity of hearing to them and thereafter, pass a reasoned order in accordance with law, taking into account orders of this Hon''ble Court dated 15.06.2016 (Annexures-4) and dated 11.07.2008 (Annexure-6), preferably within a period of six weeks from the date of receipt/production of a copy of this order.
Needless to say that if the petitioners are found entitled for the financial benefits, the same may be extended to them within a further period of twelve weeks thereafter.
With these observations and directions, this writ petition stands disposed of.