- (1.) HEARD Mr. S.B. Pandey, learned counsel for the petitioner as well as learned Standing Counsel.
(2.) THE petitioner has assailed the order dated 10.01.2008 (Annexure No. -1) passed by the Deputy Inspector General of Police, Training, U.P., Lucknow, whereby the petitioner's representation for grant of service benefit like selection grade, promotional pay scale etc. after the due period, has been rejected.
(3.) THE petitioner earlier preferred a writ petition before this Court being writ petition no. 3759 (S/S) of 2007. This Court by means of order dated 11.07.2007 disposed of the writ petition with direction to the opposite parties to dispose of his representation. The Deputy Inspector General of Police, Training, U.P., Lucknow has considered the petitioner's representation and has disposed of the same by means of order impugned. Briefly the facts of the case as set out are that the petitioner was appointed as Constable in the year 1976, therefore, he became entitled to get selection grade and promotional pay scale after completion of 14 years' satisfactory service, but he could not be granted the selection grade as well as promotional pay scale as and when it became due, therefore, he approached this Court through writ petition mentioned above in which this Court issued direction to decide his representation. The order impugned is the decision of the representation.;