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Judgment
Aparesh Kumar Singh, CJ
Heard Mr. P. Roy Barman, learned senior counsel appearing for the petitioner. Also heard Mr. D. Sarkar, learned counsel appearing for the State.
Petitioner has approached this Court for a direction upon the respondents to designate him as Junior Engineer, Grade-I in the corresponding pay scale on completion of four years’ of service in the post of Junior Engineer, Grade-II w.e.f. the date of his joining. Petitioner has also made a prayer for directing the respondents to regularize his services w.e.f. 26.03.1996 when he was engaged as Junior Engineer (Mechanical), Grade-I on ad-hoc basis instead of 30.07.2004 with consequential benefits. Petitioner has placed reliance on certain decisions rendered in the case of other persons such as Annexure-9 [judgment dated 25.02.2020 passed in WP(C) No.1099 of 2018], Annexure-10 [judgment dated 20.12.2019 passed in WP(C) No.191 of 2018], Annexure-11 [judgment dated 16.03.2023 passed in WP(C) No.606 of 2022] and Annexure-12 [order dated 24.04.2023 passed in I.A.No.1 of 2023 in WP(C) No.606 of 2022]. He has also made a representation vide Annexure-8 dated 27.06.2023 but since the grievances of the petitioner are not being redressed, he has approached this Court.
Mr. P. Roy Barman, learned senior counsel for the petitioner submits that to suffice it, the writ petition may be disposed of in similar lines as in the case of other similarly situated petitioners by directing the respondents to take a decision on the representation of the petitioner in accordance with law within a stipulated time.
Learned counsel for the respondents submits that the matter has been taken up for the first time as such instructions are awaited. However, if so directed, the competent authority under the respondent Department shall consider the case of the petitioner in accordance with law.
Having regard to the bare facts taken note above and that the petitioner has approached the competent authority/respondent No.2, at this instance, without making any observations on the merits of the case of the petitioner, the writ petition is disposed of with a direction upon the competent authority/ respondent No.2 to take a decision on the representation of the petitioner in accordance with law within a reasonable time, preferably 12(twelve) weeks from the date of receipt of copy of this order.
Pending application(s), if any, shall also stand disposed of.