SHIV SHANKAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner submitted that suffice it will be for disposal of this writ petition, if a direction is given to respondent no. 5, to treat this writ petition as representation and decide the same, in accordance with law, within stipulated time, as given by this Court.

(2.) I have heard learned counsel for the respondents, who has submitted that they have no much objection, if such a direction is given to respondent no. 5 to decide the claims of the petitioner, as ventilated in this writ petition, in accordance with law, within the stipulated time as given by this Court.

(3.) It appears from the facts of the case that the petitioner has already been paid salary for the period running from the year 1994 to 2008, but, so far as the claims of the Assured Career Progression Scheme and revision of the pay scale are concerned, nothing has been stated in the counter affidavit and therefore, so far as the Assured Career Progression and revision of pay scale are concerned, if the said decision is not taken, decision will be taken by respondent no. 5 (i.e. the Superintendent of Police, West Singhbhum, Chaibasa) treating this writ petition as representation in accordance with law, rules, regulations, policies and the Government enforceable orders, applicable to the petitioner, as expeditiously as possible and practicable, preferably within a period of sixteen weeks from the date of receipt of a copy of the order of this Court, after giving an adequate opportunity of being heard to the petitioner or to his representative.