AJAY TEWARI, J. (Oral)
The prayer in the present petition is for issuance of direction to the respondents to stepping up the pay of the petitioner at par with the pay of his juniors who are alleged to be getting higher pay than the petitioner.
Learned counsel states that in this regard the petitioner has also moved a Legal Notice dated 17.10.2014 (Annexure P-6) and that he would be satisfied at this stage if in the first instance a direction is issued to the respondent No. 3 to decide the same by passing a speaking order thereon within any reasonable time.
I find this to be a fair request. Resultantly, the respondent No. 3 is directed to decide the said legal notice by passing a speaking order thereon within a period of two months from the date of receipt of a certified copy of this order.
Petition stands disposed of in the above terms.
Since the main case has been decided, the pending civil miscellaneous application, if any, also stands disposed of.