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Judgment
By way of the present writ petition, the petitioner has raised grievance that despite his request and order dated 05.05.2016, the petitioner has not been paid monthly his salary since October,
2016.
Mr. Saharan, learned counsel for the petitioner submits that petitioner apprehends that the same has been withheld by the respondents as they have in principle decided not to count the past services rendered by the petitioner, however, there is no such order in writing.
Mr. Saharan contends that the petitioner has moved numerous representations out of which two such representations dated 23.12.2016 and 08.03.2017 have been placed by the petitioner.
In view of the factual backdrop, this Court deems it appropriate and hence order that the petitioner shall make a fresh representation along with certified copy of this order within a period of seven days, enclosing therewith the above referred two representations. Same shall be furnished by way of Registered Post Acknowledge due to the respondent No.3, who shall consider and decide the same within a period of three weeks thereafter.
Respondent No.3 shall release the payment or pass a speaking order, indicating therein the reasons for stoppage of petitioner's salary.
Needless to clarify that the petitioner shall have liberty to take appropriate remedies against the decision of the representation if the same goes against him.
With these observations, the writ petition stands disposed of.