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Judgment
Sunil Gaur, J
Petitioner claims to be a Statistical Assistant with respondent-University since the year 1992 and in this petition, grant of first upward movement in
the scale of Rs. 2200-4000 on completion of eight years of service on 22nd January, 2000, is sought claiming parity with the Senior Technical
Assistants in terms of E.C. Resolution No.7.15 of 27th September, 1995 and E.C. Resolution No.5.1 of 12th July, 1998 and consequently, upward
movement under MACP on completion of ten years of service is also sought by petitioner with all consequential reliefs.
Learned counsel for petitioner draws the attention of this Court to first respondent’s communication of 22nd September, 2014 (Annexure P-15)
to point out that petitioner’s case for parity has been already recommended and the competent authority i.e. the Rector, Jawahar Lal Nehru
University (JNU), has to direct implementation of E.C. Resolutions and give parity with Senior Technical Assistants, as has been earlier ordered by
Rector, JNU on 9th September, 1997 (Annexure P-5). It is further submitted by learned counsel that petitioner would be making a Representation
afresh before Rector, JNU on the strength of earlier recommendation of Rector, JNU of 9th September, 1997 (Annexure P-5) to seek implementation
of E.C. Resolutions to claim parity with Senior Technical Assistants and consequential reliefs within a period of two weeks.
If any such Representation is received by the respondents, then, the first respondent i.e. the competent authority shall proceed to consider and
decide it, by passing a speaking order within a period of twelve weeks and its fate be communicated to petitioner within a week thereafter, so that
petitioner may avail of the remedies, as available in law.
With aforesaid directions, this petition is disposed of.
A copy of this order be given dasti to counsel representing both the sides.