- (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 extend all the consequential benefits provided to the persons junior to the petitioner Senior Pay scale of Rs.10000-15200 due from 27.7.1998 as well as the selection grade of Rs.12000-18300 is due since 13.3.2001, in the eyes of law. II. Issue a writ, order or direction in the nature of mandamus commanding the opposite party no.2 to decide the representation dated 22.12.2017 as contained in Annexure no.3 to this writ petition. III. Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to pay the arrears of the petitioner of all consequential service benefits along with 18% interest per annum."
(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-3 to the writ petition, as the petitioner is suffering on account of non-disposal of the said representation.;