- (1.) This writ petition under Article 226 of the Constitution of India has been filed on behalf of the petitioner praying for issuance of a mandamus by directing the respondent authorities to pay salary of the petitioner at the rate of Rs. 2000/- - Rs. 3800/- per month since 25.7.2005 as he has been promoted to the post of Divisional Traffic Manager and the amount has not been paid to the petitioner inspite of several representations.
(2.) Information sought for under annexure 5 to this writ petition clearly reveals that though the petitioner has been promoted, but he has not been given the benefits thereof and the matter is pending. In the facts and circumstances of the case, it would be just and proper, without going into the merit of the case, to direct the respondents to dispose of the representation(s) of the petitioner expeditiously, preferably within four months from the date of presentation of a copy of this order before the respondents. It is needless to say that if any amount is found payable to the petitioner after disposal of the representation, then the amount due for payment would be paid within a period of two months thereafter.
(3.) This writ petition is disposed of. No order as to costs.;