(1.) Smt.Sandhya U. Prabhu, learned counsel for the petitioner.
(2.) When the matters were taken up today, learned counsel for the petitioner submitted that the writ petitions may be disposed of with a direction to the competent authority of respondent No.1 to consider the representation submitted by the petitioner contained in Annexure-K dated 05.02.2019.
(3.) On the other hand, learned counsel for respondent No.1 submitted that suitable action in accordance with law shall be taken.