Shabihul Hasnain, J. - (1.) Heard Sri R.B. Srivastava learned counsel for the petitioner and learned Standing Counsel for the opposite parties.
(2.) Petitioner has prayed for a writ in the nature of certiorari quashing the letter no. 74/Camp./ST-M-8/1998 dated 3.11.1998, as contained in Annexure no. 7 to the writ petition.
(3.) The claim of the petitioner for arrears of salary for the period he has not worked has been rejected by this order. It is necessary for the proper adjudication of the case that some facts may be narrated.;