Devendra Kumar Arora, J. - (1.) THE above two writ petitions have been filed by the petitioner, Shravan Kumar, raising almost the same grievance and, as such, both the writ petitions are being decided together.
(2.) HEARD Sri Shravan Kumar, petitioner, in person, Sri Sudeep Seth, learned counsel for opposite party no. 2 and Sri Prashant Kumar, learned counsel for opposite party no. 3. In Writ Petition No. 5836 (SS) of 2005, the petitioner sought the following reliefs: 1. to issue writ, order or direction in the nature of mandamus commanding the opposite parties no. 3 & 5 to grant appropriate D.A. and annual increment to the petitioner with retrospective effect and also decide the representations filed as Annexures No. 5,6,7,8,10 & 11. 2. to issue writ, order or direction in the nature of mandamus commanding the opposite party no. 4 to pay transfer T.A., D.A. and composite grant etc. of the petitioner as per annexures no. 5 & 6 to the writ petition and not to deduct L.I. Amount and refund the deducted amount of it. 3. to issue writ, order or direction in the nature of mandamus commanding the opposite parties no. 3 & 5 to protect the seniority of the petitioner for assigning the officiating charge of Project Manager, whenever Project Manager is out of station for whatsoever reasons.
(3.) BE pleased to quash the order dated 15.2.2005 of opposite party no. 3, Annexure No. 2 to the writ petition. (through amendment). 4. Whereas in Writ Petition No. 6877 (SS) of 2007 the petitioner has prayed for the following reliefs: 1. to quash illegal and arbitrary Advisory Note dated 30.10.2006 (Annexure No. 5) and Advisory Note dated 19.5.2007 (Annexure No. 7), issued by opposite party no. 4. 2. to issue writ, order or direction to the opposite parties no. 2 & 3 to protect the usual salary of the petitioner which was being regularly paid upto December, 2006 as per Annexure -11 of writ petition. 3. to issue writ, order or direction in the nature of mandamus commanding opposite parties no. 2 and 3 to transfer the petitioner from Noida to Lucknow as per the resolution and agenda point no. 2 of the Governing Committee of ITTUP (NGNW), as contained in Annexure No. 14 to the writ petitioner and also decide the representation (Annexure No. 15).;