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Judgment
Anand Mathur, Member (A)
Mr. Mohammad Ismail, learned counsel for the applicant, and Ms. Saima vice Mr. Tahir Samsi, learned counsel for the respondents are present.
Learned counsel for the applicant states that the applicants are working as Head Constables and are due for promotion to the post of ASI. Their juniors have been promoted whereas the applicants have been lef out since they have not passed the pre-promotional test which is pre-requisite for promotion. However, the applicants had later on passed the test on 16.03.2022 but despite that their promotion orders are not being issued.
Learned counsel for the respondents pleads for some time to gather the facts of the case.
Learned counsel for the applicants states that the applicants would be satisfed if the respondents are directed to consider the contents of this OA as representation of the applicants and pass a speaking order thereon within a time frame.
In view of the limited prayer made by learned counsel for the applicants, the respondents are hereby directed to consider the averments made in the present O.A. as representation of the applicants and dispose of the same within a period of four weeks from today. A copy of the speaking order so passed be provided to the applicants.
O.A./534/2022 is disposed of accordingly.
We have not entered into the merits of this case.
No order as to costs.