Court directs administrative authority to decide representation regarding renewal of contractual services within stipulated time.

The thirteen petitioners were engaged as Employment Assistants (Rojgar Sahayak) on various dates ranging from 2009 to 2023

Their appointments were periodically renewed, and they continued to serve at their respective places of posting

The grievance arose when Respondent No. 3 (Chief Executive Officer, Janpad Panchayat Bakawand) failed to issue further renewal orders for their services

The petitioners submitted a formal representation to Respondent No. 3 on March 11, 2026, seeking renewal, but no decision was communicated

Consequently, they approached the High Court seeking a direction for the disposal of their representation.

Whether the Court should direct the respondent authority to decide upon the petitioners' pending representation regarding the non-renewal of their services as Employment Assistants

The Court exercised its writ jurisdiction under Article 226 of the Constitution of India

Administrative law principle that representation submitted by employees to statutory authorities must be decided in accordance with the law and within a reasonable timeframe

The Court observed that the petitioners had been working as Rojgar Sahayak for several years based on periodic renewals

It noted that a formal representation dated March 11, 2026, was already pending before Respondent No. 3

Instead of adjudicating the merits of the renewal claim, the Court found it appropriate to ensure procedural fairness by directing the concerned administrative authority to exercise its discretion and perform its duty.

The Court emphasized that the authority must take a decision "in accordance with law" and within a specific temporal limit to resolve the petitioners' uncertainty

The Court directed Respondent No. 3 to take a decision on the petitioners' representation dated March 11, 2026, in accordance with the law, expeditiously, and preferably within a period of four weeks