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Judgment
15 paragraphs · 275 wordsL. Narayana Swamy, CJ
By way of the instant writ petitions, the petitioners are seeking a direction to the respondents to grant and allow the increments at the admissible
rate on the running pay scale to them w.e.f. 2000-2007 by adding the same to their basic pay at the time of their regularization, with all consequential
benefits.
Having gone through the averments made in the writ petitions as also the documents annexed therewith, it appears that the petitioners have straight
away approached this Court and have not made any demand/representation to the respondents for redressal of their grievances. Without providing an
opportunity to the respondents to examine the case of the petitioners in respect of the prayer made, no cause of action can be said to have been
accrued in favour of the petitioners, in case they approach this Court directly, without filing any representation before the respondents. In case, the
representation filed by the petitioners is rejected, then the petitioners would get the cause of action to approach this Court.
In view of the above, the writ petitions are disposed of permitting the petitioners to approach the respondents, at the first instance, for redressal of
their grievances. On receipt of such representation, the respondents are directed to consider and pass appropriate orders on the representation within
a period of three months thereafter, in accordance with law.
It goes without saying that the petitioners will be at liberty to approach this Court for redressal of their grievances, in case the decision on the
representation goes against them, if they are so advised.
Pending application(s), if any, also stand(s) disposed of.