D.N. Patel, J. - (1.) COUNSEL for the Petitioner submitted that suffice it will be for disposal of this writ petition, if a direction is given to Respondent No. 4, to treat this writ petition as a representation and decide the grievances ventilated in this writ petition regarding payment of arrears of salary for the month from January, 1986 to March, 1990, 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. 4 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. In view of these submissions, I hereby, direct Respondent No. 4 to treat this writ petition as a representation and decide the grievances ventilated in this petition regarding payment of arrears of salary for the month from January, 1986 to March, 1990 in accordance with law, rules, Regulations, polices and Government enforceable orders, applicable to the Petitioner as expeditiously as possible and practicable, preferably within a period of sixteen 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 Petitioner or to his representative.
(3.) IN view of the above directions, this writ petition is disposed of.;