- (1.) Learned counsel appearing for the petitioners submitted that the main grievance ventilated in this writ petition has been brought to an end by the respondents and the petitioners have been made permanent vide memo no. 1841 of the year 2010 by the Chief Engineer of Water Resources Department. The petitioners have been appointed as Stenotypist.
(2.) Learned counsel appearing for the petitioners further submitted that now the consequential benefits are required to be decided and given to the petitioners. It is also submitted by learned counsel for the petitioners that the post of the present petitioners is merged into the post of Personal Assistant with effect from 1999, therefore, consequential and such other benefits for the post of Personal Assistant should be extended to the petitioners by the respondents earliest and, therefore, let this petition be treated as representation and the petitioners may also be permitted to prefer a fresh representation to respondent no. 3, which may be directed to be decided by respondent no. 3, in accordance with law and after giving an adequate opportunity of being heard to the petitioners, within stipulated time as given by this Court.
(3.) Learned counsels for the respondentState submitted that they have no objection if such a direction is given to respondent no. 3 to decide the representation of the present petitioners, in accordance with law and within stipulated time, as given by this Court.;