Surya Prakash Kesarwani, J. - (1.) Heard Shri Santosh Kumar Mishra, learned counsel for the petitioner and Shri R.K. Pandey, learned Standing Counsel appearing for the State -Respondent. This writ petition has been filed by the petitioner, inter -alia, praying for following relief: "(i) Issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 30.5.2014 passed by the Respondent No. 6 (Annexure No. 6 to the writ petition) and the Government Order dated 19.5.2014 (Annexure No. 7 to the writ petition). (ii) Issue a writ, order or direction in the nature of mandamus directing the Respondent No. 2 to accord the petitioner grade pay of Rs. 4200 in pay band of Rs. 9300 -34800 with effect from 11.6.2009 with all arrears alongwith interest within a time bound period. (iii) Issue any other writ, order or direction of suitable nature which this Hon'ble Court deems fit and proper in the circumstances of the case. (iv) To award the cost of the writ petition to the petitioner."
(2.) By the impugned order dated 30.5.2014 has been passed by the Respondent No. 6 -Senior Superintendent (Head Quarters) Jail Administration and Reforms Services, U.P., Lucknow on the basis of an Order dated 19.5.2014 issued by the State Government wherein it has been provided that the Carpet Designer appointed prior to the reorganization of the pay -scale shall not be entitled to the pay -scale of Rs. 4000 -6000 and grade pay of Rs. 4200.
(3.) Learned counsel for the petitioner submits that by the impugned order dated 11.6.2009, the posts of Dari Designer and Carpet Designer have been kept in one category, and accordingly at Serial No. 25 of the said Government Order, the pay -scale has been provided to which the petitioner is entitled being Carpet Designer.;