- (1.) HEARD the parties and with their consent this Writ Application is being disposed off.
(2.) THE Petitioner is aggrieved by the inaction on the part of the Respondents in not releasing the salary of the Petitioner with effect from 1.5.2002 till 6.3.2003 which, according to him has been withheld without any valid reason. The Petitioner further complains that notwithstanding having filed representations before the appropriate authority, no positive action has yet been taken. In support of the aforementioned contention, the learned counsel relies upon Annexure -5.
(3.) IN that view of the matter, it would be apt and appropriate to direct the Respondent No.3 to whom Annexure - 5 has been addressed, to look into the same and take a final decision by passing a reasoned order in accordance with law within a period of three weeks from the date of receipt of a copy of this order.;