- (1.) We have heard learned counsel appearing for the appellant and Shri Dharamveer Tholia, Additional Advocate General for the State-respondents.
(2.) This Special Appeal arises out of the judgment of learned Single Judge dated 07.04.2006, in which a grievance raised with regard to counting the period of service, for grant of selection scale, held that 9 years' period for the first selection grade.
(3.) The representation filed by the appellant dated 18.03.2005 was disposed of on 07.03.2006, on the premise that he had not completed 9 years of service. Learned Single Judge was of the opinion that since during the pendency of the writ petition, the petitioner had completed 9 years of service, he will be free to make a fresh representation to the competent authority, who may consider and dispose of the same within two months.;