Attau Rahman Masoodi, J. - (1.) Heard learned counsel for the petitioner and Sri Pradeep Kumar Singh Bisen, learned counsel for respondent no.3 as well as learned Standing Counsel for respondent nos. 1 and 2.
(2.) No one has put in appearance on behalf of respondent nos. 4 and 5.
(3.) By means of this writ petition, the petitioner has prayed for the following relief:- (i)Issue a writ, order or direction in the nature of Mandamus directing the opp.party nos. 1,2 and to ensure payment of salary to the petitioner regularly for the post of Peon in accordance with law. (ii)Issue a writ, order or direction in the nature of mandamus directing the opp. parties to pay arrears of salary from February 2007 to September, 2007. "(ii-a)Issue a writ, order of direction in the nature of Certiorari quashing the impugned order dated 24.12.2011 contained in Annexure No.10 to the writ petition." (iii)issue any other order or direction deemed just and proper in the circumstances of the case.;