AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel for the parties.
The instant writ application has been preferred by the petitioner for the following reliefs:
“1.i. For issuance of appropriate writ(s), order(s), direction(s), particularly a writ in the nature of Mandamus commanding the respondent authorities to grant the benefit of 3 MACP according to Resolution no. 1544 dated 20.07.2021 in pay Band II 9300-34800 and grade pay of 4800/- from the date he became entitled i.e. 23.09.2016
ii.For issuance of arrears of grade pay of 4800/- from 23.09.2016 till actual date of realization.
AND/OR
iii.For the insurance of any other appropriate writ(s), order(s), direction(s) as Your Lordship may deem fit and proper under the facts and circumstance of this case for doing conscionable justice to the petitioner.”
At the outset, learned counsel for the petitioner submits that this writ application may be disposed of by granting liberty to the petitioner to approach the concerned respondent who shall take a decision with regard to the claim made by the petitioner.
Learned counsel for the respondents submits that since no counter affidavit has been filed as such the petitioner may approach the concerned respondent for redressal of his grievance.
Having regard to the above, without going into merit of the case, the instant writ application is disposed of by directing the respondent no.2 to treat this writ application as representation and after verification of the record of the case, take a decision in the matter with regard to the claim made by the petitioner by passing a reasoned and speaking order in accordance with law and applicable rules and regulations. The entire exercise shall be completed within a period of 6 weeks from the date of receipt of copy of this order.
It goes without saying that if the claim of the petitioner is found to be genuine, necessary consequential order be issued within a further period of 2 weeks.
The petitioner is directed to serve a copy of the writ application to the respondent no.2 at the earliest so that his grievance can be redressed.
Pending I.As, if any, also stand disposed of.