(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, direction and order declaring that petitioner was serving as Assistant Librarian is eligible and entitled to the pay scale of Rs. 700-1600 w. e. f. 1. 4. 1980.
(2.) SHRI Nikhil Kerial, learned advocate for the petitioner has submitted that as such the controversy raised in the present petition is squarely covered by the decision of the learned Single Judge rendering in Special Civil Application No. 872 of 1985.
(3.) SHRI Pranav Dave, learned AGP appearing on behalf of the concerned respondent has stated at the Bar under the instruction of Shri H. D. Sailot, Under Secretary, Finance Department and Shri K. V. Solanki, Section Officer that appropriate decision with respect to the controversy raised in the present Special Civil Application shall be taken by the concerned authority within a period of three months from today and while taking an appropriate decision even the decision of this Court rendering in aforesaid Special Civil Application shall also be taken into consideration. Accordingly without further entering into the merits of the case and in view of the above present Special Civil Application is disposed of at this stage by directing the concerned respondent to take an appropriate decision with respect to controversy raised in the present Special Civil Application at the earliest but not later than three months from today and communicate the outcome of the same to the petitioner. As it is the case on behalf of the case of the petitioner is squarely covered by the decision of this Court in Special Civil Application No. 872 of 1985 while taking the appropriate decision concerned respondent may take into consideration the decision of this Court in aforesaid Special Civil Application also. No further time shall be granted as the dispute is pending since 1987 and the benefits sought is w. e. f. 1980. With these, present Special Civil Application is disposed of. Direct service is permitted.