Sharad Kumar Gupta, J
1. This Writ Petition has been filed by the petitioner aggrieved with the inaction on part of the respondent authorities in granting benefits of regular pay
as has been granted to the similarly placed employees in the department.
2. Heard learned counsel for the parties.
3. Learned counsel for the petitioner submitted that the petitioner has not made any representation before the competent authority i.e. Respondent No.
1 and he wants to file his representation for grant of regular pay scale w.e.f. his initial date of appointment before the committee constituted by the
State Government vide order dated 09.07.2012 for redressal of grievances of employees with regard to grant of regular pay scale from their initial
date of appointment.
4. The petitioner is directed to approach the Committee for appropriate relief and in turn, it is directed that the Committee shall consider and decide the
case, in accordance with law and on its own merits. The needful may be done within a period of 12 weeks from the date of receipt of copy of this
order.
5. The Writ Petition is disposed of accordingly.
