- (1.) This judgment disposed of C.W.P. Nos. 16000 of 1989 and 17063 of 1989.
(2.) The petitioners have sought advance increments in terms of memo No. 5068-II-57/5600 dated 23.7.1957 and memo No. 6482- Ed.III(2) 60/32640 dated 1.9.1960. The petitioners have not made any representation to the department. Accordingly, we direct the respondents to treat the writ petition as a representation on behalf of the writ petitioners and dispose of the sane according to law also keeping in view the ratio of judgment rendered in C.W.P. No. 11758 of 1989 decided on 7.6.1991, within six months from the date of receipt of copy of this judgment. It is further made clear that if the respondents are unable to dispose of the representation within the stipulated period; they can seek extension in time from this Court. It is further ordered that if any payment is to be made to the petitioners in terms of the said decision, the same be released within three months thereafter. The Registry is directed to send a copy of the judgment rendered in C.W.P. No. 11758 of 1989 to the respondents.
(3.) The writ petitions stand disposed of accordingly. Order accordingly.;