AJAB SINGH RAWAT Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) In furtherance of the directions issued by this Court, the respondents have since issued a final seniority list. In the aforesaid seniority list the name of the appellant herein figures at a position below that which had been assigned to respondent Nos. 3 and 4. When the learned Single Judge had disposed of Writ Petition (S/S) No. 1199 of 2004, the final seniority list had not been issued. Learned counsel for the appellant accordingly states, that he may be permitted to file a representation to the official respondents raising objections against the final seniority list and the respondents be directed to take a decision thereon within a stipulated time frame. This, according to the learned counsel for the appellant, would also satisfy the appellant.

(2.) Learned counsel for respondent Nos. 1 and 2 states, that he has no objection to the disposal of the instant Special Appeal in terms of the prayer made by the learned counsel for the appellant.

(3.) In view of the above, the instant Special Appeal is dismissed as withdrawn. Liberty is granted to the appellant to file a representation against the final seniority list within four weeks from today alongwith a certified copy of the instant order. In case, such a representation is filed within the time stipulated hereinabove, the competent authority shall take a final decision in respect thereof, in accordance with law, within one month thereafter. Needless to mention that since the learned Single Judge had passed the order when the final seniority list had not been drawn, the order passed by the learned Single Judge will not be taken into consideration and will not be the basis of passing the final order.