- (1.) Heard learned counsel for the petitioner and learned counsel for the respondents.
(2.) This petition has been filed with the following prayers: "(i) issue a writ order or direction in the nature of mandamus commanding the opposite parties to grant time scale of Rs.3700-4500 after completing 5 years service and Rs.3700-5000 after completing 16 years of service to the petitioner with all consequential benefits. (ii) issue a writ order or direction in the nature of mandamus commanding the opposite parties to issue order of confirmation of services of the petitioner."
(3.) Learned counsel for the petitioner submits that the petitioner in this regard has moved a representation, which has not been disposed of up till now. He, therefore, prays that the authority concerned may be directed to decide the representation preferred by the petitioner as contained in Annexure-9 to the writ petition, as the petitioner is suffering on account of non-disposal of the said representation.;