Dhirubhai Naranbhai Patel, J. - (1.) Counsel for the Petitioner submitted that basically for two main grievances this writ petition was preferred. The first one for transfer of provident fund amount with interest is now over. So far the second grievance of the Petitioner is concerned, it is submitted by the counsel for the Petitioner that a detailed representation is annexed as annexure -3 to the memo of petition which is pending before the Vice Chancellor, Ranchi University which is about the arrears of salary on the basis of U.G.C. Pay scale. This representation may be decided in accordance with law by the appropriate authority as expeditiously as possible and practicable.
(2.) Counsel for the University has no much objection if this direction is given to the concerned Respondent for deciding the representation as early as possible.
(3.) Counsel for the State submitted that on receiving the recommendation from the Ranchi University, the State will consider the same in accordance with law and dispose of it as expeditiously as possible.;