Upendra Mandal vs State Of Jharkhand

Deepak Roshan, J

The instant writ application has been preferred by the petitioner praying for a direction upon the respondent-authority to grant him the benefits of 1st and 2nd Time-Bound promotion and also to grant 5th revised pay-scale of Rs. 2650-4000 with effect from 01.01.1991 and also 6th revised pay-scale of Rs.4440-7440 with effect from 01.01.1996 as has been granted to the petitioner in W.P.(S) No. 5375 of 2013 titled “Amrendra Nath Jha v. The State of Jharkhand and Others”.

At the outset, learned counsel for the petitioner submits that the instant writ application may be disposed of in the light of order passed in W.P.(S) No. 5375 of 2013.

In response to the aforesaid submission learned counsel for the respondent-University submits that so far as the prayer with regard to 5th and 6th pay-revision is concerned, the same has been paid as indicated in the counter affidavit however he fairly submits that the petitioner may be directed to file a representation before the respondent no.5.

Having regard to the aforesaid submission made by learned counsel for the parties, the instant writ application is hereby disposed of by directing the petitioner to file a representation before respondent no.4 through respondent no.5 along with all necessary documents including the order passed in the case of W.P.(S) No. 5375 of 2013 within a period of four weeks. If any such representation is preferred before the respondent no.4 through respondent no.5, the same shall be disposed of in the light of the order already passed in W.P.(S) No. 5375 of 2013.

With the aforesaid observation, the instant writ application stands disposed of.