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Judgment
CM APPL.23500/2023 (exemption)
Allowed, subject to just exceptions.
The application is disposed of.
W.P.(C) 5991/2023 & CM APPL. 23501/2023
Vide the present petition, petitioner prays as under:
a. To direct the respondent nos.2 to 5 to stop the recovery and refund the recovery of two annual increments;
b. To direct the respondent nos.2 to 5 to give benefit of 1st MACP to the petitioner and also the payment of two increments of year and arrears of salary along with all consequential benefits arising therefrom to the petitioner.
Learned counsel appearing for the petitioner submits that for the aforesaid relief(s), petitioner made representations dated 24.07.2021 and 16.04.2022 which has not been disputed by counsel appearing on behalf of the respondents, however, till date, the said representations have not been decided by the respondents.
In view of above, we hereby dispose of the present petition by giving direction to the respondents to decide the abovementioned representations filed by the petitioner within four weeks from today and communicate the decision thereof to the petitioner within one week thereafter with reasoned order.
With the aforesaid directions, the present petition is disposed of.
Needless to say, if the petitioner feels aggrieved by the decision of the respondents on his representations, he may approach the appropriate forum.
Till the decision is taken, no further recovery shall be affected from the petitioner.