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Judgment
Sanjeev Sachdeva, J
CM APPL. 41129/2023 (exemption)
Allowed, subject to all just exceptions.
W.P.(C) 10582/2023
Petitioner seeks quashing of OM dated 19.05.2009 of the Modified Assured Career Progression Scheme and also seeks grant of the ACP and MACP benefits.
Issue notice. Notice is accepted by learned counsel appearing for the respondent who submits that in similar circumstances there were petitions filed by other individuals, inter-alia, W.P. (C) No. 461/2023 titled as ‘Gorakhnath Singh & Anr. Vs. Union of India & Anr.’, wherein this Court had directed that petition be treated as a representation. He submits that the representations are under consideration of the competent authority. He submits that some representations have been disposed of and some are still pending consideration before the competent authority.
In view of the above, this petition is disposed of directing the respondent to treat the petition as a representation and decide the same within a period of 8 weeks from today. The decision be communicated to the petitioner. In case, the petitioner is aggrieved by the decision, he shall have all rights to impugn the same in accordance with the law.
The petition is disposed of in the above terms.