- (1.) The present writ petition has been filed by the petitioner, inter alia, making the following prayers: A. Issue a writ, order or direction in the nature of mandamus directing and commanding the respondents to release the salary of the petitioner since 1.2.2007 to 31.5.2007 forthwith. B. Issue a writ, order or direction in the nature of mandamus directing and commanding the respondents to decide the representation of the petitioner dated 5.8.2009 which is still pending before the respondent No. 4 for consideration within stipulated period which may deem fit and proper under the facts and circumstances. C. Issue any other suitable writ, order or direction as this Hon'ble Court may deem fit and proper under the facts and circumstances of the case. D. Award the cost of the writ petition to the petitioner. The grievance of the petitioner is that he is holding the post of Soil Conservation Officer at Khaga, Fatehpur and his salary for the period from 1.2.2007 to 31.5.2007 has not been paid.
(2.) Under the directions of the Court, Shri Pankaj Saxena, learned Standing Counsel obtained instructions. On the basis of the instructions received, he stated before the Court on 2.2.2010 that the salary of the petitioner for the period with effect from 1.2.2007 to 31.5.2007 amounting to Rs. 38,604/- had been deposited in the personal account of the petitioner in Union Bank of India by Cheque No. 303486.
(3.) In view of the said statement, Shri S.R. Singh, learned Counsel for the petitioner sought time to obtain instructions in regard to the same.;