SAMUAL S/O SHANTWAN AWHAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for the parties, this petition is heard finally at the stage of admission.

(2.) This petition under Article 226 of the Constitution of India prays for directing Respondent nos. 2 & 3 to decide the representation dated 30.10.2006 sent by the petitioner to the respondents, which is annexed to the petition as Annexure"F", requesting for fixation of pay in the pay scale of Rs.975-1660 w.e.f. 1.1.1986.

(3.) On notice being issued to the respondents, respondents have filed their affidavit in reply. Mrs. Mane, learned Counsel appearing on behalf of Respondent No.3, states that the said representation dated 30.10.2006 submitted by the petitioner is pending and the same would be decided by the respondents within a period of four weeks from today. We accept the aforesaid statement as an undertaking to the Court.