(1.) This petition filed under Article 226 of the Constitution prays for issuance of a writ in the nature of mandamus directing the respondents to grant increment, seniority, arrears of increment and other service benefits with all consequential benefits w.e.f. 14.2.1980 when the petitioner was initially appointed on the post of Conductor. For the relief claimed in the instant petition, the petitioner has already sent a legal notice, dated 20.9.2004 (P-6) to the respondents.
(2.) Without going into the merits of the case, we deem it just and appropriate to direct the respondents to take cognizance of the legal notice, dated 20.9.2004 (P-6) sent by the petitioner and decide the same expeditiously preferably within a period of four months from the date a certified copy of this order is presented to them. If the claim of the petitioner is found to be meritorious and decided in his favour then the benefit accruing to him shall be disbursed within a further period of three months thereafter. It shall be appreciated if a speaking order is passed.
(3.) Petition stands disposed of in the above terms.