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Judgment
7 paragraphs · 278 wordsJasgurpreet Singh Puri, J
The present writ petition has been filed under Articles 226/227 of the Constitution of India seeking issuance of a writ in the nature of CERTIORARI
for quashing the action of the respondents in not according the benefit of increment to the petitioner on account of non-passing of the type test in Hindi/English with a further prayer to direct the respondents to grant the benefit of increment and arrears to the petitioner along with interest @ 12% per annum.
Learned counsel for the petitioner submitted that the petitioner had served a representation dated 08.08.2024 (Annexure P-10) to respondents No.2 and 3 but the same has not been considered and decided till date. He further submitted that at this stage, the petitioner will be satisfied in case the aforesaid representation dated 08.08.2024 (Annexure P-10) is considered and decided by respondents No.2 and 3 in accordance with law and in a time bound manner.
Notice of motion.
On the asking of the Court, Mr. Samarth Sagar, Addl. A.G., Haryana, accepts notice on behalf of all the respondents. He submitted that in view of the limited prayer made by learned counsel for the petitioner, he has no objection in case a time bound direction is issued in this regard.
In view of the aforesaid facts and circumstances, without calling for the reply from the respondents and without expressing anything on the merits of the case, the present writ petition is disposed of with a direction to respondent No.2/competent authority to consider and decide the representation dated 08.08.2024 (Annexure P-10) strictly in accordance with law and within a period of three months from today.