Rajiv Joshi, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State respondents.
(2.) This writ petition has been filed for mandamus commanding the respondent no.1 to release the salary of the petitioner w.e.f 6.8.2001 till date and also continue to release the monthly salary of the petitioner as and when the same falls due for payment.
(3.) Since, the pleadings between the parties have already been exchanged and therefore, this writ petition being disposed of finally with the consent of the parties.;