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Judgment
T.R.Ravi, J
The Writ Petition has been filed challenging Ext.P4 and also seeking disposal of the representations filed by the petitioners before the 1st
respondent regarding the non-payment of salary from 2020 for the reason that the 2nd petitioner exceeded the age at the time of appointment.
When the Writ Petition was taken up today, the learned counsel for the petitioners submitted that the petitioners would be satisfied with a direction
to the 1st respondent to consider and pass orders on the representations filed by them before the Government.
In the light of the limited prayer made by the petitioners, the Writ Petition is disposed of, directing the 1st respondent to consider and pass orders on
the representations filed by the petitioners which have been referred to in Ext.P9 letter dated 01.03.2021 and dispose of the same within a period of
six weeks from the date of receipt of a certified copy of the judgment.
The learned Government Pleader submits that Ext.P7 which has been submitted before the Minister could not be traced out. The petitioners may file a
copy of the same before the 1st respondent, if they relied on that also.