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Judgment
Learned counsel appearing for the petitioner submits that the petitioner was appointed as an Unskilled Labourer vide order dated 18.02.2002 and was granted the benefit of the first time-bound pay scale upon completion of 10 years of service on 11.12.2013. It is further submitted that the petitioner has completed another 10 years of service and is, therefore, entitled to consideration for grant of the second time-bound pay scale in terms of the circular dated 04.05.2012 issued by the State Government. However, despite being eligible, the said benefit has not been extended to him. Learned counsel further submits that the petitioner has already submitted a representation dated 16.07.2025 (Annexure P-1) before the competent authority seeking the aforesaid benefit, but the same has not been considered and decided till date.
Per contra, learned State counsel submits that, in case the representation submitted by the petitioner is still pending consideration, the competent authority shall consider and decide the same in accordance with law and in terms of the State Government circular dated 04.05.2012, within a period of 40 days.
I have heard learned counsel for the parties and perused the material available on record.
Considering the submissions made learned State counsel, the competent authority is directed to consider and decide the pending representation (Anenxure P-1) of the petitioner by passing a reasoned and speaking order, in accordance with law and the applicable circular dated 04.05.2012, within a further period of 40 days from the date of receipt of such copy.
It is made clear that this Court has not expressed any opinion on the merits of the petitioner's claim, and the competent authority shall independently examine the petitioner's entitlement to the benefit claimed.
With the aforesaid directions, the writ petition stands disposed of.