Pending pay-scale revision representation must be decided within 60 days, without merits adjudication.

The petitioner association, representing Rural Health Organizers and Multipurpose Health Supervisors, sought implementation of a 2018 Nursing Committee recommendation to enhance their pay scales.

The Directorate of Health Services had forwarded a proposal to the Health and Family Welfare Department in 2022, and the Association submitted representations dated 24 August 2026 seeking action on the recommendations.

It sought both implementation of the revised pay scales and a decision on its pending representations.

The State submitted that any pending representation would be considered in accordance with law within sixty days.

The Court cited no statute, precedent, or substantive legal test.

It disposed of the petition without entering into the merits and directed the relevant authorities to consider the pending representation “in accordance with law” within a specified period.

The Court noted the parties’ submissions, including the State’s undertaking that a pending representation would be considered within sixty days.

Without deciding whether the Nursing Committee’s recommendation should be implemented, the Court granted limited relief by directing respondents Nos. 2 and 3 to decide the representation in accordance with law.

Respondents Nos. 2 and 3 were directed to consider and decide the representation dated 24 August 2026 within sixty days of receiving the order.

The Association was directed to provide them a copy of the order within two weeks.