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Judgment
Learned counsel for the petitioner submit that petitioner was initially appointed as time keeper in respondent department on 01.08.1988 and his services has been regularized by respondent on 21.04.2008. Petitioner is still working on his post, however, even after completion of 10 years of his service he was not provided benefit of first time scale pay as per the circular of the State Govt. dated 28th January 2011. She submits that many of the similarly situated employees have been granted benefit. She further submits that the petitioner may be permitted to file fresh representation before the competent authority and the same be decided.
Learned counsel for the State submits that if fresh representation is filed the same will the decided in accordance with law subject to verification of the facts.
Taking into consideration the prayer made by learned counsel for the petitioner, this writ petition at this stage is disposed of directing the petitioner to submit fresh representation before concerned respondents and if such representation is submitted, the concerned respondents shall consider and decide the same in accordance with law verifying the facts and figures, expeditiously, preferably within a period of 4 months from the date of receipt of copy of this order.
With the aforesaid observation and direction, this writ petition stands disposed of.