- (1.) This petition filed under Article 226 of the Constitution prays for issuance of a writ in the nature of mandamus directing the respondents to correct the date of grant of senior scale and selection grade to the petitioner and to consider his request for giving him designation of Deputy Director Sports and Director Sports as per Career Advancement Scheme of University Grants Commission and all consequential benefits.
(2.) For the relief claimed in the instant petition, the petitioner has already sent an advance notice, dated 1.7.2006 (P-8) to the respondents.
(3.) Without going into the merits of the case, we deem it just and appropriate to direct the respondents to take cognizance of the advance notice, dated 1.7.2006 (P-8) 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 his favour then the benefit accruing to him shall be disbursed within a further period of three months thereafter. It shall be appreciated if a speaking order is passed.;