Suresh Kumar, son of late Ramchandra Prasad vs State Of Jharkhand

Deepak Roshan, J

I.A No. 11333 of 2023

This  interlocutory  application  has  been  preferred  by  the petitioners praying for a direction upon the 2nd Respondent to consider the fresh representations (Annexure-I.A-1 series) made by the petitioners in view of the fact that all the petitioners have now retired.

Learned counsel for the petitioners fairly submits that now the original prayer of promotion is only for notional basis as such the petitioners have filed separate representation before the 2nd Respondent. As such  he  submits  that  the  instant  interlocutory  application  may  be  allowed and the main writ application may be disposed of by directing the 2nd Respondent to consider the individual representation filed by the petitioners and take a decision in their favour.

Learned counsel for the respondents does not raise objection.

Having regard to the aforesaid facts and circumstances of the case and  looking  to  the  averments made  in  this application,  I.A No.  11333  of 2023 is allowed.

Accordingly, the main writ application is also disposed of by directing the 2nd Respondent to consider the individual representation annexed as Annexure-I.A-1 series made by the respective petitioner in accordance with law and applicable  rules and regulations. For brevity, the copy of Annexure I.A-1 series i.e. individual representation shall be submitted before the 2nd Respondent at the earliest by any of the petitioners and the moment 2nd Respondent receives the representations, he will take a decision and pass an appropriate order  in accordance with law within a period of 12 weeks from the date of receipt/production of copy of this order. It goes without saying that if any order which would be in favour of the petitioner(s), the consequential benefits shall also be extended to them.

W.P.(S) No. 3252 of 2015 stands disposed of.

Pending I.As, if any, also stand disposed of.