High CourtsSingle Bench(2018) 01 CHH CK 0096

Ram Kumar Naik vs State Of Chhattisgarh And Ors

Chhattisgarh High Court · Decided on 8 January 2018

HON’BLE JUDGES
Sanjay K. Agrawal, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S) No. 116 Of 2018

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Judgment

10 paragraphs · 168 words

Sanjay K. Agrawal, J

1.

Learned counsel appearing for the petitioner would submit that the petitioner has made representation before the respondent No. 2 to grant two

advance annual increments, but the same has not been considered and decide till this date and, therefore, directions may be issued to the respondent

No. 2 to decide the same expeditiously.

2.

On the other hand, Ms. Sunita Jain, learned counsel appearing on behalf of respondents would oppose the submissions made by learned counsel for

the petitioner and would submit that the petitioner is not entitled for two advance increments.

3.

I have heard learned counsel for the parties.

4.

Be that as it may, the respondent No. 2 is directed to consider and decide the representation of the petitioner strictly in accordance with law

expeditiously preferably within a period of three months from the date of receipt of certified copy of this order.

5.

With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).