D.N. Patel, J. - (1.) Counsel for the petitioners submitted that suffice it will be for disposal of this writ petition, if a direction is given to respondent No.6 The Registrar, Ranchi University, Ranchi, to treat this writ petition as a representation and decide the grievances ventilated in this writ petition with regard to the UGC Arrears of difference of salary for the period from 01.1.1996 to 31.3.2000 and entire arrears of UGC Fifth scale from 01.1.1996 to 31.3.2000, in accordance with law, within stipulated time, as given by this Court.
(2.) I have heard counsel for the respondents, who has submitted that they have no much objection, if such a direction is given to respondent No. 6 to treat this writ petition as a representation and decide the grievances ventilated in this writ petition in accordance with law, within the stipulated time, as given by this Court.
(3.) In view of these submissions, I hereby, direct respondent No. 6 to treat this writ petition as a representation and decide the grievances ventilated in this petition, in accordance with law, rules, regulations, policies and Government enforceable orders, applicable to the petitioners as expeditiously as possible and practicable, preferably within a period of twelve weeks, from the date of receipt of a copy of an order of this Court, after giving an adequate opportunity of being heard to the petitioners or to their representatives. If the amount is found legally payable to the petitioners, the same will be paid within a further period of four weeks thereafter. If the grant is not received adequately from the State Government, the respondent No. 6 will disburse the amount legally payable to the petitioners pro rata.;