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Judgment
Heard learned counsel for the parties.
The instant writ application has been preferred by the petitioners for the following reliefs:
“1.A. For issuance of an appropriate, writ/s, order/s, direction/s in the nature of mandamus, commanding upon the concerned respondent authorities for consider the case of the petitioners, in respect of maintaining their seniority notionally and other service conditions including financial benefits (e.g. fixation of pay, benefits of promotions, increments, continuity in service and other consequential benefits with effect from 02.02.2019/ 04.06.2019/19.06.2019/ 16.07.2019/ 19.07.2019 (First Appointment made by the authority concerned to the post of Trained Graduate Teacher (TGT)],. pursuant to advertisement no. 21/2016 & 21/2016 (amended)] because similarly situated candidates (trained graduate teachers) have been appointed and joined in different-different Districts in the year 2019 in same recruitment process but petitioners are not appointed and joined on account of unconstitutional policy decision of State Government, in respect of 100% reservation provided for candidates who belongs to schedule districts (13 schedule districts) in this regard; AND/OR Pass such other order or Orders as Your Lordships may deem fit and proper in the facts and circumstances of this case.”
At the outset, learned counsel for the petitioners submits that this writ application may be disposed of by granting liberty to the petitioners to approach the concerned respondent who shall take a decision with regard to the claim made by the petitioners in the light of Annexure-9.
Learned counsel for the respondents submits that since no counter affidavit has been filed as such the petitioners may approach the concerned respondent for redressal of their grievance.
Having regard to the above, without going into merit of the case, the instant writ application is disposed of by directing the respondent no.3 to treat this writ application as representation and after verification of the record of the case, take a decision in the matter with regard to the claim made by the petitioners by passing a reasoned and speaking order in accordance with law and applicable rules and regulations and also in the light of Annexure-9 to the writ application. The entire exercise shall be completed within a period of 8 weeks from the date of receipt of copy of this order.
It goes without saying that if the claim of the petitioners is found to be genuine, necessary consequential order be issued within a further period of 2 weeks.
The petitioners are directed to serve a copy of the writ application to the respondent no.3 at the earliest so that their grievance can be redressed.
Pending I.As, if any, also stand disposed of.