Sub Maj (Clk Sd) Jhanjan Lal v. Union Of India

HONBLE MR. JUSTICE V.K. SHALI, MEMBER HON'BLE AIR MARSHAL D.C. KUMARIA, MEMBER

HONBLE MR. JUSTICE V.K. SHALI, MEMBER HON'BLE AIR MARSHAL D.C. KUMARIA, MEMBER 0 R D E R 03.03.2017 Learned counsel for the applicant contended that this case pertains to exercise of option for pay xation by the applicant and consequent upon xing of his pay for which representation has been submitted by the applicant which is pending for disposal as yet.

2. Issue notice.

3. Notice accepted by Shri V S Tomar, learned counsel for the respondents. The learned counsel for the applicant submitted that applicant has made representation to this effect which is pending disposal as yet.

4. The respondents are directed to dispose of the representation of the applicant with regard to pay fixation in the rank in question in accordance with law. Even the averments made in the present petition shall also be taken as additlonal grounds to the representation of the applicant and the respondents shall pass speaking order and communicate the same to the learned counsel for the applicant. The aforesaid order shall be passed by the respondents within a period of eight weeks from today. In case the applicant is not satisfied with the decision of the respondents so taken, he shall be at liberty to seek redressal as may be permissible under law. Accordingly, the 0A stands disposed of.

5. A copy of this order may be given DASTI. (V.K. SHALI) (MEMBER (J) (D.C. KUMARIA) MEMBER naps zumw