AI Structured Summary
Not yet generated for this judgment
Judgment
Vide the present petition, petitioner prays as under:
a. To quash/set-aside the Penal List of Promotion dated 03.05.2023 to the Grade of Civil Technical Officer Mechanical for the year 2023;
b. To direct respondent nos.2 & 3 to issue a fresh penal list of promotion, including the name of the petitioner in the same as promoted from level 7 to level 8.
Learned counsel appearing for the petitioner submits that for the aforesaid relief(s), petitioner made representations dated 21.04.2023, however, till date, the said representation has not been decided by the respondents.
In view of above, we hereby direct the respondents to decide the above-said representation filed by the petitioner within four weeks from today and communicate the decision thereof to the petitioner within one week thereafter with reasoned order.
With the aforesaid directions, the present petition as well as pending application are disposed of.
Needless to say, if the petitioner feels aggrieved by the decision of the respondents on his representation, he may approach the appropriate forum.
We hereby make it clear that no promotion shall be affected by the respondents till the representation of the petitioner is decided.