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Judgment
Pradeep Kumar, Member (A)
This is a case of four Nursing Officers working under GNCTD. There are four applicants. They were granted certain pay fixation with effect from 01.1.2006 as per 6th CPC notification. Subsequently, these pay fixations were revised upwards on 21.03.2020, 18.04.2020, 22.04.2020 and 22.04.2020 respectively for the four applicants on the plea that para 7(i and ii) of 6th CPC notification were not followed earlier.
These revised pay fixations have now been reverted to the earlier levels vide orders dt 19.6.2020, on the plea that upward revision was not warranted in the first place. It is specifically mentioned in this letter Dt 19.6.2020 that para 7 (i and ii) of 6th CPC notification was already followed earlier while grating pay fixation. The applicants are aggrieved at this order of 19.06.2020.
On being queried, learned counsel for applicant, mentioned that they had not made any representation so far to the administration in respect of their grievance raised in this OA.
At this stage, after arguing at length, learned counsel for applicant seeks permission to withdraw the OA, with liberty to the applicant to make a comprehensive representation(s) to the competent authority for redressal of their grievances in the matter.
In view of the aforesaid, the permission is granted.
OA is dismissed as withdrawn with liberty to the applicant to make a comprehensive representation(s) to the competent authority within a period of 10 days from today and on receipt of such representation(s), respondents are directed to consider the same and pass a speaking and reasoned order as expeditiously as possible and in any case within six weeks of receipt of such representation(s).
OA is disposed of in view of the aforesaid permission. No order as to costs.