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Judgment
Heard learned counsel for the parties.
The instant writ application has been preferred by the petitioners for the following reliefs:
“1.That, by means of this application the petitioners prays for issuance of a writ in the nature of Mandamus or any other appropriate writ/ order commanding upon the respondent to consider and grant the benefits of regular scale of pay in terms of Notification dated 25.11.2013 (Annexure-3) within a specified period; And/Or For issuance of any such Writ/Order/Direction as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case and for doing conscionable justice to the Petitioner.”
At the outset, learned counsel for the petitioners submits that this writ application may be disposed of by granting liberty to the petitioners to approach the concerned respondent who shall take a decision with regard to the claim made by the petitioners in the light of Annexure-3.
Learned counsel for the respondents submits that since no counter affidavit has been filed as such the petitioners may approach the concerned respondent for redressal of their 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 petitioners by passing a reasoned and speaking order in accordance with law and applicable rules and regulations and also in the light of Annexure-3 to the writ application. The entire exercise shall be completed within a period of 8 weeks from the date of receipt of copy of this order.
It is made clear that if the claim of the petitioners is found to be genuine, necessary consequential order be issued within a further period of 2 weeks.
The petitioners are directed to serve a copy of the writ application to the respondent no.2 at the earliest so that their grievance can be redressed.
It goes without saying that if the petitioners are still working, they shall not be disengaged from service and shall receive the remuneration what they are getting today.
Pending I.As, if any, also stand disposed of.