S. Siri Jagan, J.@mdashThe Petitioners in this writ petition entered Government service after putting in prior military service. For the purpose of
granting of higher grade they want the military service also to be taken into account. According to them, they are so entitled to, in view of Exts. P7
to P9 and P11 to P13 judgments of this Court as also Exts. P10, P14 and P15 orders passed pursuant to those judgments. In the above
circumstances, the Petitioners have filed Exts. P16 series of representations before the 2nd Respondent. The Petitioners seek a direction to the 2nd
Respondent to consider and pass orders on Exts.P16 series of representations in the light of Exts.P7 to P9 and P11 to P13 judgments and
Exts.P10, P14 and P15 orders passed pursuant to those judgments expeditiously.
2. I have heard the learned Government Pleader also.
In the facts and circumstances of the case, I dispose of this writ petition with a direction to the 2nd Respondent to consider and pass orders on
Exts.P16 series of representations as expeditiously as possible, at any rate within a period of two months from the date of receipt of a copy of this
judgment. While passing orders, the second Respondent shall consider the applicability of Exts.P7 to P9 and P11 to P13 judgments as also
Exts.P10, P14 and P15 orders to the facts of the Petitioners'' case.
