- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State respondents.
(2.) By means of present writ petition, the petitioner has prayed for direction in the nature of mandamus commanding the respondent no.2 to pay the salary since 12.7.1984 to 31.8.1994 and other dues with 12% interest.
(3.) It appears from the record that the petitioner was appointed on 12.9.1959 as Senior Stenographer in the Department of Technical Education. Thereafter, he was promoted on ad-hoc basis to the post of Senior Inspector of Account in the department by means of order dated 27.3.1974. Being aggrieved against the order of transfer/reversion to the post of Stenographer, the petitioner had preferred a Writ Petition No.1056 of 1988 (Krishna Agrawal vs. State of UP & ors) and this Court vide an order dated 10.5.1993 had allowed the writ petition with following directions:- "In view of what has been indicated hereinabove the writ petition succeeds and is allowed. A writ in the nature of certiorari quashing the orders dated 5.1.82, 7.7.84, 12.7.84 and 8.12.1987 contained in Annexures-3,4,5 and 7 respectively to the writ petition, is issued. A writ in the nature of mandamus is also issued commanding the opposite parties to consider the regularization of the services of the petitioner on the post of Senior Inspector of Accounts-now known as Senior Auditor with effect from the date he was reverted on the post of Stenographer and to pay him the difference of salary and all other consequential benefits for which he would have been entitled had he not been reverted and pass orders within three weeks from the date of presentation of the order. No order is made as to costs.";