- (1.) HEARD the petitioner in person as well as learned Standing Counsel and perused the records.
(2.) THE writ petition has been filed challenging the order dated 20th March, 2012 whereby the representation of petitioner claiming certain service benefits such as promotional pay scale, arrears of salary, group insurance, etc. has been considered and rejected.
(3.) THE petitioner who is appearing in person submits that for no fault of his own he was denied promotion on the post of Head Clerk, Grade III and II which was subsequently granted after retirement of petitioner vide order dated 18th September, 2001 and, as such, he is entitled to get the salary of the promoted post. It is also submitted that he was denied salary for the period May, 1991 till attaining the age of superannuation i.e. 31st December, 1992. He had claimed the promotion aforesaid and the matter was pending consideration with the opposite parties. The promotion order was issued with inordinate delay and, as such, he could not have been directed to work on a lower post. He, therefore, was entitled to get salary for the period May, 1991 to December, 1992.;