PRADEEP KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer for a direction upon the respondents to grant benefits of 3rd MACP to the petitioner w.e.f. 16.10.2009 upon completion of 30 years of service. Further, prayer has been made for a direction upon the respondents to dispose of the representation dated 15.12.2017 of the petitioner.

(2.) At the very outset, learned counsel for the petitioner submits that though the representation of the petitioner is pending before the respondents, but the respondents have neither shown any consideration nor any orders have been passed. Suffice, it would be if a direction be given to the respondents to dispose of the pending representations of the petitioner.

(3.) In view of the submissions made by the learned counsel for the parties, without going into the merits of this case, I hereby direct the petitioner to file a fresh representation annexing all the relevant documents on which he is relying on along with a copy of this order before the respondents, within a period of three weeks from the date of receipt of a copy of this order. On receipt of such representation, the respondents are directed to consider the case of the petitioner and pass a reasoned order on the representation of the petitioner, in accordance with law within a period of six weeks thereafter.