K KOMALAVALLI Vs. SPECIAL DEPUTY COLLECTOR KALLAR

JUDGEMENT

(1.) THIS Writ Petition has been filed under Article 226 of the Constitution of India praying for the issuance of a writ Mandamus to direct the respondents to sanction and pay the P.G. Scale of Pay to the applicant from the date of passing the SCERT Course. By consent of the learned counsels on either side, the Writ Petition is taken up for final disposal.

(2.) HEARD the learned counsels appearing for the petitioner and the learned Government Advocate appearing for the respondents.

(3.) IN view of the submissions made by the learned counsels appearing for the parties concerned, without going into the merits of the case, the second respondent is directed to consider the representation of the petitioner, dated 14.3.1987, in the light of the recommendation made by the Special Deputy Tahsildar, dated 22.6.1992 and pass orders, on merits and in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order, if it has not been disposed of till date. The petitioner is directed to furnish a copy of the representation, dated 14.3.1987, to the second respondent, along with a copy of this order.