B.S. Verma, J.@mdashHeard learned Counsel for the parties and perused the record.
2. By means of this writ petition, the Petitioners have sought following reliefs:
(I) Issue a writ, order or direction in the nature of mandamus commanding and directing the Respondents to decide the representation of the Petitioners in light of the Hon''ble High Court order dated 11-05-2007 passed in writ petition No. 494 of 2007 (S/S).
(II) Issue a writ, order or direction in the nature of mandamus commanding and directing the Respondents not to adjust the Urdu Translator in the Assistant/Junior Clarke Cadre Final seniority list.
(III) Issue, any other order or direction which this Hon''ble Court may deem fit and proper under the circumstances of the case.
(IV) Award cost of the petition to the Petitioner.
3. During the course of argument, the learned Counsel for the Petitioners has submitted that in the similar writ petition No. 494 of 2007 (S/S) Ramesh Chandra Joshi and Ors. v. State of Uttarakahnd and Ors. the direction was given by the Court to the Respondent No. 3 to take decision on the representation of the Petitioners, which is pending for disposal.
4. Learned Counsel for the Petitioners has submitted that the representation of the Petitioners is pending, which was forwarded to the Respondent No. 1 i.e. Secretary Rural Development. Govt. Of Uttarakhand, Dehradun.
5. Counter affidavit has been filed by the Respondents and this fact is admitted in para No. 10 to the Counter affidavit.
6. The prayer made by the Petitioners is innocuous in nature.
7. The Respondent No. 1 i.e. Secretary Rural Development, Government of Uttarakhand, Dehradun, is directed to take decision on the representation of the Petitioners dated 14-09-2009 annexed as annexure No. 5 to the writ petition, expeditiously preferably, within a period of eight weeks from the date of production of certified copy of this order in accordance with law /Government orders.
8. With the said direction, the writ petition is disposed of finally. No order as to costs.
9. Stay Application stands disposed of accordingly.
