RAKESH SHARMA, J. - (1.) HEARD Sri Ritu Raj Awasthi, learned Counsel for the petitioner and Sri I.P. Singh, learned Counsel for the opposite parties, U.P. Jal Nigam.
(2.) UNDER challenge is an order of compulsory retirement passed against the petitioner, a Junior Engineer of U.P. Jal Nigam and issued on 2.9.2005 by Sri A.K. Seth, Chief Engineer A-2-2, U.P. Jal Nigam, Lucknow, appointing authority for the post held by the petitioner. The learned Counsel for the petitioner has submitted that the petitioner had entered the services of U.P. Jal Nigam as Junior Engineer (Civil) on 25.1.1980. He was allowed to cross E.B. on 21.6.1986 and thereafter he was confirmed in the services vide order dated 26.6.1992. The confirmation order was to become effective from 25.12.1983. The petitioner was allowed higher pay scale on completion often years' services vide order dated 30.9.1992. Considering the satisfactory services of the petitioner, he was allowed superior pay scale vide order dated 12.3.1996 w.e.f. 7.2.1995.
(3.) SRI Ritu Raj Awasthi, learned Counsel for the petitioner has further submitted that on 31.1.2002, the petitioner was allowed an extra increment for completing 19 years satisfactory services. He was further allowed second promotional scale (Rs. 10,000-15,200/- meant for Executive Engineers) w.e.f. 2.4.2004. This promotional scale is allowed to the Junior Engineers who have 24 years satisfactory services to their credit.;