M.M.KUMAR, J. - (1.) The prayer made in the writ petition is for issuance of direction to the respondents to consider the petitioner for promotion to the post of Lecturer in History as per his seniority w.e.f. the date his juniors have been promoted.
(2.) For the aforementioned relief claimed in the present writ petition, the petitioner has already represented to the respondents vide representation dated 17.3.2006 (P-6).
(3.) Without going into the merits of the case, we deem it just and appropriate to direct the respondents to take cognizance of the representation 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 the petitioner shall be disbursed within a further period of three months thereafter. It shall be appreciated if the judgments dated 5.10.2004 (P-1) and 28.2.1995 (P-2) are kept in view and a speaking order is passed.;