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Judgment
By the present petitioner, the petitioner has prayed for following reliefs:-
“10.1That, this Hon'ble Court may kindly be pleased to issue an appropriate writ, thereby directing the respondent authorities to release the arrears of unpaid salary during suspension period from 17.11.2017 to 24.01.2024, with interest @ 12% per annum from 24.01.2024 to its actual payment, forthwith, in favour of petitioner.
10.2That, any other relief/order which may deem fit and just in the facts and circumstances of the case including award of the costs of the petition may be given.”
Learned counsel for the petitioner would submit that, though the petitioner’s suspension period from 17/11/2017 to 24/01/2024 has been directed to be treated as a period spent on duty for all purposes by the Chief Executive Officer, Zila Panchayat, Sarguja, vide order dated 24/01/2024, whereby the petitioner was reinstated, but the salary for the said period has not yet been released by the respondents. Learned counsel further submits that the petitioner has submitted a representation dated 23/08/2024 before the Block Education Officer, Sitapur, Sarguja (Annexure P-4). Therefore, learned counsel prays that a direction may be issued to the Block Education Officer, Sitapur, Sarguja, to consider and decide the said representation within a stipulated period.
Learned counsel for the State submits that, if the representation of the petitioner is still pending, the same shall be considered in accordance with law and necessary order will be passed, within a period of fifty days.
I have heard learned counsel for the parties and perused the pleadings as well as the material available on record.
Having considered the submissions advanced by learned counsel for the parties, the present writ petition is disposed of with a direction to the Block Education Officer, Sitapur, Sarguja, before whom the petitioner has submitted the representation, to consider and decide the petitioner’s pending representation dated 23/08/2024 (Annexure P-4), in accordance with law, within a period of fifty days from the date of receipt of a copy of this order.