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Judgment
Deepak Gupta, J
It is inter-alia contended by learned counsel that in view of the decision taken by the respondents on 18.03.2021 vide Annexure P.4, the probaon period of the peoners is liable to be included for the purpose of seniority. Similarly situated employees had filed CWP No.11693 of 2023 which was disposed of by this Court on 29.05.2023 vide Annexure P.5 direcng the authorie s to decide the claim of the peoners. Thereaer, the respondents fixed the sen iority as per order dated 14.12.2023 (Annexure P.6). Peoners also served a legal noce dated 12.05.2024 (Annexure P.7) and the supplementary noce dated 07 .09.2024 (Annexure P.8) to fix
their seniority accordingly by including the proba on period but no acon has been taken so far. Prayer at this stage is to direct the respondents to take decision on the legal noces served upon them.
Learned counsel also submits that the peoners w ill be sasfied in case the respondents are directed to take a decision on the legal noce dated 12.05.2024 (Annexure P.7) and supplementary noce dated 07.09. 2024 (Annexure P.8) by passing a speaking order in the me bound manner.
Noce of moon.
Ms. Meenakshi Thakur, Advocate for Mr. Raghav Agnihotri, Advocate, accepts noce on behalf of the respondents. She ha s no objecon to the prayer made by learned counsel for the peoners.
I have heard learned counsel for the pares and h ave gone through the record of the case.
Without expressing any opinion on the merits of the case or the claim
being made by the peoners in the pres ent peon, respondents are directed to consider the grievances put forth by the peone rs in legal noce dated 12.05.2024 (Annexure P.7) and supplementary noce dated 07.09. 2024 (Annexure P.8), in accordance with law, by passing a speaking order within a period of two months from the date of receipt of cerfied copy of this order.
The peon stands disposed of.