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Judgment
1.In the above captioned two petitions, a mandamus is sought to respondents to seek benefits of MACP, fresh appointment letter with correct date
of regularization and confirmation, contributory pension Scheme, proper back wages/arrears, LTA, bonus etc.
2.With the consent of learned counsel of the parties, the above captioned two petitions have been heard together and are being disposed of by this
common order.
3.At the outset, learned counsel for the petitioners submit that in the first instance, a concise representation would be made to respondentSchool
within a period of two weeks. If it is so done, then the respondent-School shall give a speaking response on the said representation within a period of
twelve weeks and its fate be conveyed to petitioners within two weeks thereafter.
4.At this stage, learned counsel for petitioners submit that if petitioners are not satisfied with the response of respondent-School on their
representations, then they be permitted to make a fresh Representation to first respondent within two weeks of receiving the response from
respondent-School.Â
5.Upon receipt of said Representations from petitioners, first respondent shall pass a speaking order thereon within a period of twelve weeks and the
fate of such Representations be conveyed to petitioners within two weeks thereafter, so that petitioners may avail of the remedy as available in law,
if need be.
6.With the aforesaid directions, both these petitions are disposed of with a clarification that if personal hearing is sought by petitioners, it be provided
to them.
7.With the aforesaid directions, both these petitions and the applications are accordingly disposed of. Copy of this order be given dasti to counsel for
the parties.