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Judgment
Kurian Joseph, C.J.—The writ petition is filed with the following prayer:
(a) That the pay of the applicant be stepped up at par with his juniors in the cadre of Language Teacher for which he has already submitted his case through proper channel to the Respondent No. 3.
In the reply at para 6(v), it is stated as follows:
that the contents of this para are misguided. Admittedly, the applicant submitted his representation for stepping up to Respondent No. 3 but the same was incomplete and could be forwarded to the competent authority. It is assured that the grievance of the applicant will be looked into provided he submits the same complete in all respects to the concerned Head of institution.
Therefore, the writ petition is disposed of as follows. It is open for the petitioner to file appropriate representation, with the required documents, before the first respondent. Appropriate action, in terms of the reply, will be taken by the first respondent, adverting to the submissions made in the representation within another four months.
The writ petition is disposed of, so also the pending application(s), if any.