AI Structured Summary
Not yet generated for this judgment
Judgment
K. N. Shrivastava, Member (A)
Heard.
Issue notice. Shri Subhash Gosain, learned counsel appears and accepts notice on behalf of respondent No.2.
The applicant retired from the office of Bharat Sanchar Nigam Limited, i.e., Respondent No.1 from the post of Principal Chief Engineer (PCE). His last pay drawn as PCE was indicated as Rs.78,580/- in the running pay scale of Rs.62000-80000. According to the applicant, this pay scale is applicable to Chief Engineer/Principal Chief Engineer of BSNL. The grievance of the applicant is that his juniors have been granted the top of the said scale, i.e., Rs.80,000/- on becoming PCE but he has been denied the same. He has submitted a representation dated 18.06.2017 (Annexure A/1) which has not been decided. Learned counsel for the applicant submits that the applicant will be satisfied if a direction is given to respondent No.1 to decide his pending representation within a fixed time frame.
Having regard to the submissions made by learned counsel for the applicant and without going into the merits of the case, the OA stands disposed of with a direction to respondent No.1 to decide the representation of the applicant dated 18.06.2017 (Annexure A/1) within a period of three months from the date of receipt of certified copy of this order by way of passing a reasoned and speaking order. Needless to say that the applicant shall have the liberty to avail appropriate remedy as available to him in case he remains dissatisfied with the order to be passed by the respondents.