- (1.) SRI Gautam Baghel files his Vakalatnama on behalf of the respondents no.2 and 3. The same is taken on record.
(2.) HEARD Sri A.C. Tiwari, learned counsel for the petitioner and Sri Gautam Baghel, learned counsel for the respondents no.2 and 3.
(3.) THE petitioner in the writ petition is seeking quashing of the minutes of the Board Meeting dated 10.4.2013 held by the Board of Directors of the Corporation as well as the order dated 13.5.2013. He is also claiming grant of higher pay scale next promotional scale after completion of five years qualifying service. The claim of the petitioner has been determined by the order dated 13.5.2013. Cause of action has accrued in 2013 itself which is not a continuous cause of action, which may be sought to be challenged by the petitioner at any point of time. Learned counsel for the petitioner submitted that the petitioner has been sending repeated representations but no order has been passed.;