Telangana High Court
Md.Gouse vs Union Of India on 22 November, 2022
HONOURABLE SRI JUSTICE E.V.VENUGOPAL
W.P.No.41709 of 2022
ORDER:
1. This Writ Petition is filed under Article 226 of the Constitution of India, seeking the following relief:
".....to issue a Writ, Order or direction more particularly one in the nature of Writ of mandamus, declaring the action of the 3rd respondent in not fixing the pay of the petitioner on par with his batch mates of 1988 though the petitioner made an appeal dated 17.01.2021 as illegal, improper, unjust, arbitrary, contrary to law and also violation of principles of natural justice and further direct the 3rd respondent to consider the case of the petitioner for fixing the pay of the petitioner on par with his batch mates of 1988 duly considering his representation dated 17.01.2021 with all consequential benefits".
2. Learned counsel for the petitioner submits that the petitioner has been discriminated for not being considered on par with his batch mates without any valid reasons and therefore seeks this Court's intervention to grant the relief as prayed for.
3. On the other hand, Mr.Karuna Sagar, learned counsel representing learned Deputy Solicitor General for respondents submits the representation so stated dated 17.01.2021 is not being received by the respondents and therefore they are unable to dispose of such representation. 2
4. Having regard to the rival contentions, this Court deems it fit and proper to permit the petitioner to submit a detailed representation with all enclosures to the respondents within a period of two (2) weeks from the date of receipt of a copy of this order and on receipt of such representation, the respondents shall consider and dispose of such representation of the petitioner and pass appropriate orders within a period of eight (8) weeks from the date of the representation being made by the petitioner in accordance with law.
5. With the above observation, the writ petition is disposed of. There shall be no order as to costs.
6. Miscellaneous petitions, if any, pending in this writ petition, shall also stand closed.
____________________________ JUSTICE E.V.VENUGOPAL Dated:22.11.2022 Vsl