RAJKUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. M.C. Pant, learned counsel for the petitioners and Mr. Pradeep Joshi, learned Standing Counsel appearing on behalf of the State of Uttarakhand and, with their consent, the Writ Petition is disposed of at this stage.

(2.) The petitioners herein invoked the jurisdiction of the Uttarakhand Public Service Tribunal (for short "the Tribunal"), by filing Claim Petition No. 49/SB/2014, seeking an order or direction to quash the order dated 09.08.2010 issued by the fourth respondent therein; an order or direction to the respondents to give them seniority w.e.f. 17.04.2002; and to grant them the benefits of salary along with allowances treating them to have been selected on 17.04.2002 etc.

(3.) In its order, in Claim Petition No. 49/SB/2014 dated 07.03.2018, the Tribunal took note of the order passed by this Court in Jagdish Ram and others v. State of Uttarakhand and others (order in Writ Petition (S/S) No. 1466 of 2011 dated 03.07.2013), and the subsequent Government Order dated 31.03.2015 by which the Director General of Police, Uttarakhand was directed to comply with the order of the High Court. The Tribunal, thereafter, observed that, after arguing for some time, the learned counsel for the petitioners had confined his prayer only to the extent that the petitioners may be allowed to make a representation to the respondents, who may be directed to decide the representation at the earliest. Recording the no objection of the Assistant Presenting Officer, appearing on behalf of the State Government, Claim Petition No. 49/SB/2014 was disposed of by the Tribunal, by its order dated 07.03.2018, granting the petitioners two weeks' time to move a representation to the respondents therein; and the respondents were directed to decide such a representation by passing a reasoned order.