WPSS/753/2021
2021 Latest Caselaw 2211 UK

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                                     WPSS No.753 of 2021
                                     Hon'ble Sharad Kumar Sharma, J.

(Via video conferencing).

Mr. B.S. Kathayat, Advocate, for the petitioner.

Mr. Narain Dutt, Brief Holder, for the State of Uttarakhand.

The petitioner in the present writ petition has come up with a case that the respondent No.1, has wrongfully curtailed the payment of his salary for the period from 01.04.2017 to 17.04.2017 i.e. for a period of 16 days. The petitioner contends that the said curtailment of his salary, since being illegal, he has raised his claim before the respondent No.1, by way of filing a representation on 01.03.2021, claiming that the wrongfully withheld salary of 16 days, may be remitted to him. The said representation is still pending consideration, and no decision has been taken on the same, by Respondent No.1, till date.

Without venturing into the merits of the matter, this writ petition is being disposed of with a request to the respondent No:1, to consider and pass an appropriate orders, on the petitioner's application/representation, dated 01.03.2021, within a period of six weeks from the date of the presentation of the certified copy of this judgment.

Subject to the above observations, the writ petition stands disposed of.

(Sharad Kumar Sharma, J.) 02.07.2021

NR/