- (1.) This petition has been filed by the petitioner under Article 226 of the Constitution of India with prayer to produce relevant record and to pay the amount of overtime with interest in favour of petitioner as the petitioner has done the overtime duties for which the amount of overtime has not been paid to the petitioner. In substance, the petitioner has worked on different occasions as overtime in between August 1997 to January 2003 and he also spell out the details of the period in which he has done overtime i.e. 64 hours in 1997, 184 hours in 1998, 48 hours in 1999 and 96 hours in 2000; but the said amount, in spite of several requests and representations, has not been paid to the petitioner. Hence this writ petition has been preferred.
(2.) I have heard learned counsel for the parties and perused the record. The petitioner, as alleged, that he has made several representations, oral as well as written, to the respondents and the respondents have assured him but no payment has been made to the petitioner.
(3.) In the facts and circumstances of the case, it would be just and proper to direct the petitioner to file a fresh representation before the competent authority, particularly respondent No.2 along with a copy of the order of this court within a period of one month and the respondents, particularly respondent No.2 will dispose of the said representation expeditiously, preferably within a period of four months from the date of submitting the representation with a copy of the order of this court.;