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Judgment
Ajit Kumar, J
Heard learned counsel for the petitioner as well as learned Standing Counsel.
By means of this petition filed under Article 226 of the Constitution, the petitioner has prayed for following relief as substantial relief:
"i) Issue a writ, order or direction in the nature of Mandamus commanding and directing the respondents to pay the dues as arrears of salary w.e.f. April 2011 to June 2019 of a sum of Rs. 91,388/- along with interest @ 12% per annum to the petitioner."
It appears from the records that the petitioner has already represented the matter to the respondent no. 2.
Learned Standing Counsel submits that he has no objection in the event this petition stands disposed of with a direction to the respondent no. 2 to look into and consider the grievance of the petitioner and pass appropriate order strictly in accordance with law.
In view of the above, this petition stands disposed of with a direction that respondent no. 2 shall consider the grievance of the petitioner raised in his representation and decide the same within a period of three months from the date of receipt of certified copy of this order.
Needless to add that the order to be passed by the competent authority, as directed herein above, shall be reasoned and speaking one.