- (1.) Heard Sri Govind Krishna, learned counsel for the petitioner at great length.
(2.) The writ petition is directed against orders dated 10.3.2003 and 28.11.2011 whereby petitioner has been denied benefit of promotional pay scale on the ground that since he was actually promoted on higher post but voluntarily forgo his promotion, therefore, in view of Government Order dated 12.5.1997, clarification no.3, promotional scale is not admissible to him.
(3.) Sri Govind Krishna, learned counsel for the petitioner submitted that petitioner forgo promotion only for the time being and that too for a certain period. It cannot be construed so as to disentitle him for promotional scale, for all times to come.;