Arun Tandon, J. - (1.) Heard Shri Rajeshwar Tewari on behalf of petitioner, and Additional Standing Counsel on behalf of respondents.
(2.) This is the third writ petition filed by the petitioner basically claiming the relief of payment of salary in pay scale of Rs. 1200-2040 as well as for quashing the orders passed refusing the same to the petitioner. As also for a writ of mandamus restraining the respondents to not to recover the alleged excess amount paid to the petitioner with reference to the said pay scale.
(3.) The first writ petition filed by the petitioner being writ petition No. 31173 of 1995 was disposed of vide judgment and order dated 30.5.1997 with the observation that the claim of the petitioner for grant of pay scale of Rs. 1200-2040 be considered in light of the recommendations of the Engineer-in-Chief.;