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Judgment
4 paragraphs · 141 wordsKurian Joseph, C.J.—The writ petition is filed with the following prayer:
That the Petitioners may be granted the arrears of three advance increments with effect from the due date with all the benefits incidental thereof as has been given to other similarly situated persons.
According to the Petitioners, other similarly situate persons have been granted the benefit as claimed by the Petitioners. The Petitioners may make appropriate representations before the 2nd Respondent within a month, in which case the 2nd Respondent will duly consider the same in accordance with law and take a final decision in the matter within another four months from the date of production of copy of this judgment along with copy of writ petition by the Petitioner concerned before the 2nd Respondent.
The writ petition is disposed of, so also the pending applications, if any.