- (1.) This Writ petition has been filed by the writ petitioner, to call for the records from the 7th Respondent in proceedings Na.Ka.No.17503/2017 A1 dated 29/11/2019 and quash the same as illegal, invalid and contrary in law.
(2.) On instructions from the client, who was personally available with the learned counsel throughout the Virtual Court proceedings, learned counsel appearing for the petitioner place her submissions before the Court.
(3.) It is submitted by the learned counsel for the petitioner that on an earlier occasion the petitioner had filed W.P.No.44173/2016 before this Court with regard to the arrears of salary on retrospective promotion; however this Court by its order dated 02.01.2017 passed a direction to the 3rd respondent to consider and dispose of the petitioner's representations dated 01.09.2016 and 21.11.2016 respectively, on merits and in accordance with law. In compliance of that order the respondents passed the impunged order on 29.11.2019 rejecting the representation of the petitioner for regularising the suspension period as duty period and treated the said period as leave on loss of pay. Further, the petitioner has been permitted to file appeal against the said order, if aggrieved. Against the said order the present petition has been filed.;