Rajes Kumar, J. - (1.) HEARD learned Counsel for the Petitioner and the learned Standing Counsel.
(2.) WITH the consent of the parties, the writ petition is being finally disposed of. The sole grievance raised in the present petition is as to whether the period spent on training prior to appointment as a Constable in the Police Department can be counted for granting them promotional pay scale.
(3.) LEARNED Standing Counsel appearing for the Respondents states that it is for the Petitioner to apprise the department of the aforesaid facts through a representation and in case such a representation is filed, the same shall be decided expeditiously.;