- (1.) WE have heard learned Counsel for the Petitioner. Learned Standing Counsel appears for the State Respondents.
(2.) THE Petitioner was posted as Naib Tehsildar in Tehsil Sadar, District Rampur, and retired on 31.7.1992. He challenged an order of punishment dated 20.11.1991 passed prior to his retirement in Claim Petition No. 2333 of 1994. Without discussing the allegations and the charges made against the Petitioner, the claim petition has been allowed on 24.8.2009 only on the ground that two witnesses were not permitted to be cross -examined by the Petitioner. The Tribunal has, after 19 years of the order of punishment, set aside the order with directions to revise the retiral benefits payable to the Petitioner. The Petitioner's representation for revising the retiral benefit is under consideration. The Board of Revenue has passed an order on 20.11.2010 directing the District Magistrate, Rampur to revise the pensionary benefit.
(3.) BY this writ petition the Petitioner has prayed for giving him a grade of Tehsildar from 1982 to 1992 and pay arrears of salary and allowances and others dues and to decide his representations dated 24.6.2010 and 29.12.2010.;