AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
8 paragraphs · 246 wordsManoj Kumar Gupta CJ
Heard learned counsel for the parties.
The grievance urged in the instant petition is that the claim of the petitioner for grant of second and third promotional pay-scales have been pending since a long time and despite repeated representations no final decision has been taken in the matter so far.
The petitioner had retired from the post of Deputy Cane Commissioner in the year 2010. He is claiming second promotional pay-scale w.e.f. 12.12.2002 and third promotional pay-scale w.e.f. 2008.
According to him, there is favourable recommendation already made by the Cane Commissioner vide letter dated 11.06.2024 to the Secretary, Cane and Sugar Industry. Despite the same, the Government has not taken any decision in the matter.
Learned State Counsel very fairly states that in case the representation is still pending and has not been decided the same shall be considered and appropriate orders will be passed on the same.
Accordingly, without expressing any opinion on the merits of the case, the writ petition is disposed of with direction to respondent no.1 to decide the claim of the petitioner with regard to grant of second and third promotional pay-scale on basis of the recommendation made by the Cane Commissioner vide letter dated 11.06.2024 within a period of 12 weeks from the date of communication of the instant order, if such a decision has not been taken so far.
Pending application, if any, also stands disposed of.