- (1.) The prayer made in the writ petition is for issuance of direction to the respondents to allow annual increments from 1.4.1993 to 1.4.2003, fix her pay and to release the arrears of pay with interest and all other consequential benefits.
(2.) For the aforementioned relief claimed in the present writ petition, the petitioner has already represented to the respondents a number of times vide her representations dated 12.1.2000 (P-4), 4.4.2000 (P-5), 18.3.2001 (P-6), 14.11.2003 (P-7), 16.12.2003 (P-8), 24.3.2004 (P-9), 16.8.2004 (P-10), 24.3.2004 (P-11), 5.10.2004 (P-12), 25.3.2005 (P-13), 5.7.2005 (P-14), and 25.11.2005 (P-15).
(3.) Without going into the merits of the case, we deem it just and appropriate to direct the respondents to take cognizance of the representations sent by the petitioner and decide the same expeditiously preferably within a period of four months from the date a certified copy of this order is presented to them. If the claim of the petitioner is found to be meritorious and decided in her favour then the benefit accruing to the petitioner shall be disbursed within a further period of three months thereafter. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.;