- (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) The only ground on which, this writ petition has been filed is that the competent authority has not decided the representation of the petitioner.
(3.) Learned Standing Counsel submits that in accordance with the liberty given by the apex court in the case of Amar Kumar and others vs. Javed Usmani, C. Sec., Government of U.P. and others, Contempt Petition (C) No.214/2013 in C.A. No.2679/2011, the apex court has clarified the position as under: "It is contended by Mr. Mehrotra that there are around one thousand representations/grievance petitions and a singular authority is not in a position to take the decision on the same. It is urged by him that instead of Principal Secretary, Department of Personnel, State of U.P., it may be substituted as Principal Secretary/Head of the Department in respect of employees of the State, and the Managing Director of the Corporations (Contempt Authority/Appointing Authority) who shall decide the petitions in respect of the employees of the Corporation. The said prayer is accepted.";