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Judgment
V.Sujatha, J
This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:-
“….to issue a writ order or direction more particularly one in the nature of WRIT OF MANDAMUS declaring the action of Respondents in not considering Petitioner’s representation dated 21.11.2024 submitted for extending financial as well as other service benefits including further promotions consequent to belayed promotion granted to petitioner as illegal, irregular, irrational, arbitrary and it violates the doctrine of parity and it offends Articles 14, 16 and 21 of the Constitution of India and consequently direct the Respondents to grant the Petitioner with the financial benefits including difference of salary and other perks by considering Petitioner’s promotion to the Manager cadre with effect from September 2020 (i.e. the date of promotion granted to the other Junior officers, ignoring him) thereby promoting to the next cadre i.e. to the cadre of Chief Manager with effect from February 2024 when the other officers have been promoted to the Manager cadre during September 2020.….”
Heard learned counsel for the petitioner and the learned Government Pleader for Cooperation appearing for respondents.
Today when the matter came up for hearing, learned counsel for the petitioner reiterated the contentions urged in the Writ Petition, but, however limited his request to direct the respondent authorities to dispose of the representation of the petitioner dated 21.11.2024, requesting for financial benefits, including the difference in salary and other perks, by considering his promotion to the post of Manager Cadre effective from September 2020, as well as his promotion to the next cadre, i.e., Chief Manager, effective from February 2024, on par with his juniors.
On the other hand, learned Government Pleader for Cooperation submits that the respondent authorities will consider the representation made by the petitioner, dated 21.11.2024 and will pass appropriate orders in accordance with law.
Having regard to the facts and circumstances of the case and submissions made by the learned Government Pleader appearing for respondents, instead of going into the merits of the case, this Court feels it appropriate to dispose of the Writ Petition by directing respondent No.4-The Chief Executive Officer, Kadapa District Co-operative Bank Limited to consider the representation made by the petitioner dated 21.11.2024 and pass appropriate orders, in accordance with law, within a period of four (04) weeks from the date of receipt of a copy of this order.
With the above direction, this Writ Petition is disposed of. There shall be no order as to costs.
As a sequel, Interlocutory Applications pending, if any, in this Writ Petition, shall stand closed.