M.M.KUMAR, J. - (1.) This petition filed under Article 226 of the Constitution challenges the action of the respondents in not releasing the amount of General Provident Fund besides seeking quashing order dated 29.12.2005 (P-5) vide which the representation, dated 29.12.2005 (P-2) filed by the petitioner rejecting his claim for grant of higher pay scale in lieu of higher qualification acquired by him while in service, has been rejected. A further prayer has been made to direct the respondents to release the amount of G.P.F. with interest and to grant higher pay scale along with consequential benefits by fixing her pay.
(2.) Before approaching this Court, the petitioner has sent a representation Annexure P-3 to the respondents.
(3.) Without going into the merits of the case, we deem it just and appropriate to direct respondent No. 2 to take cognizance of the representation dated 23.8.2006 (P-6) along with any supplementary representation if filed within two weeks from today under Registered A.D. cover and decide the same expeditiously preferably within a period of four weeks from the date a certified copy of this order is presented. It shall be appreciated if a speaking order is passed. Petition stands disposed of in the above terms.;