DUDHESHWAR PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer for a direction upon the respondents for regularization of leave of certain period as enumerated in the writ petition and also for grant of increment, ACP/MACP and release of arrears of difference of salary payable after such regularization of leave.

(2.) At the very outset, learned counsel for the petitioner submits that suffice it would be if the present writ petition be treated as a representation of the petitioner and a direction be given to the respondents to pass a reasoned order on the representation of the petitioner, within stipulated time.

(3.) No counter-affidavit has been filed. However, Mrs. Chandra Prabha, learned counsel appearing on behalf of the respondents does not object to the submissions of the learned counsel for the petitioner.