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Judgment
K.K. Lahoti, J.—Petitioner has sought following reliefs:-
Call upon the entire material on record pursuant to the instant controversy for the satisfaction of this Hon. Court.
That the respondent authority be directed to grant all benefits to the petitioner as per Annexure P-1 which are already given to the colleagues of the petitioner.
Any other relief which this Hon. Court may deem just and proper in the facts and circumstances of the case" may be awarded in favour of petitioner.
The case of the petitioner is that the respondent No. 3 issued an order dated 26.5.1988 by which petitioner who was earlier working as a daily rated employee was directed to be appointed as an employee of work charged contingency. It is submitted by the petitioner that the aforesaid order could not come into the notice of the petitioner and he has not joined in compliance of the aforesaid order. Petitioner submitted representations to the respondents Annexure P-2 and P-3 which are not considered till date. It is submitted by the learned Counsel for the petitioner that the respondent No. 3 be directed to consider the representations of the petitioner expeditiously.
Shri Tiwari, learned G.A. submitted that the petitioner was at fault who had not joined even after issuance of Annexure P-1 on 26.5.1988. However, if the representation of the petitioner Annexure P-2 and P-3 are still pending; these will be considered and decided by the respondent No. 3 expeditiously.
In view of the aforesaid contentions made by the parties, without making any comments on the merit of the case, this petition is disposed off finally with the following directions:-
(i) Petitioner may submit a fresh representation before respondent No. 3 agitating his grievances, supported by a copy of this petition with annexures for the ready reference of respondent No. 3.
(ii) The respondent No. 3 on receipt of the aforesaid, shall consider and decide the representation of the petitioner expeditiously as far as possible within a period of 90 days from the date of receipt of the same.
No order as to costs.