- (1.) BY way of this writ petition, petitioner has assailed the order passed by U.P. State Public Services Tribunal on 07.08.2003 in Claim Petition No. 1244 of 2001.
(2.) BRIEF facts of the case giving rise to this writ petition are that the petitioner was appointed as Electrician in U.P. Chalchitra Nigam, which was later closed by the government. So, vide order dated 31.03.1990, the services of petitioner came to an end. The Petitioner thus assailed the said order before this Court by filing Writ Petition No. 2082 of 1990 and this Court vide its order dated 26.05.1990 issued a direction to the opposite parties to absorb the erstwhile employees of U.P. Chalchitra Nigam but the services of petitioner were not absorbed in any corporation. Thus the petitioner filed another Writ Petition No. 3614 (SS) of 1998 wherein a direction was issued to decide his representation. In pursuance of directions so issued by this Court, petitioner's representation was considered and rejected by competent authority vide order dated 20.11.1998. Not being satisfied, the petitioner filed Claim Petition No. 2777 of 1998 before the learned State Public Services Tribunal, Lucknow, which vide its order dated 01.12.1999 directed the opposite parties to absorb the services of petitioner. Accordingly, the opposite parties relaxed the condition and gave appointment to petitioner in the pay -scale of Rs. 3200 -4900/ - in Cultural Directorate on the post of Electrician. After joining the said post, the petitioner claimed the fixation of pay, which was rejected vide order dated 18.01.2001. Being aggrieved, the petitioner assailed the said order before the Tribunal and the Tribunal has dismissed the claim petition by passing the impugned order with a cost of Rs. 500/ -. Petitioner thus being aggrieved has approached this Court by filing the present writ petition.
(3.) WE have heard learned Counsel for parties and perused the records.;