1. Prayer in the writ petition is for the issuance of a writ of mandamus for directing the respondents to modify promotion order (Annexure P-4) dated
09.03.2015 and to treat the petitioner as having been promoted w.e.f. 18.05.2012 i.e. the date when the petitioner was approved for such promotion
and to modify the seniority list of Assistant Pujaris accordingly.
2. Learned counsel contends that the petitioner has submitted a number of representations last of which is (Annexure P-15) dated 24.07.2017 but the
same has not been decided, till date and that in the circumstances, the petitioner would be satisfied, if the writ petition is disposed of by directing
respondent No. 2 to consider and decide the same, in accordance with law.
3. Claim in the writ petition is with regard to promotion w.e.f. the year 2012, whereas the representations were filed in the year 2016/2017, while the
writ petition has been filed in the year 2020. However, without commenting upon the merits of the claim or the entitlement of the petitioner to the relief
claimed, the writ petition is disposed of by directing respondent No. 2 to consider and decide the representation (Annexure P-15) dated 24.07.2017, in
accordance with law, after taking into account all aspects of the matter within a period of 03 months from the date of receipt of certified copy of the
order.
