- (1.) Heard counsel for the parties.
(2.) The petitioner's grievance is that though, he has been acquitted from the charge by the criminal court and though the petitioner had submitted his representation before the concerned authorities of the respondents demanding payment of salary for the period of suspension during which, he was under custody in the criminal case, the respondents have not disposed of the petitioner's representation, nor have communicated any such decision to the petitioner in this regard.
(3.) Learned counsel for the petitioner explains that the representation was filed by the petitioner pursuant to the liberty granted to him by this court in the earlier writ application which the petitioner had preferred vide W.P.(S) No. 4238 of 2004 with a corresponding direction given to the respondents to consider and dispose of the representation by passing a reasoned and speaking order, in accordance with law, but the respondents have not disposed of the representation, nor have communicated any such decision to the petitioner.;