Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties and perused the record.
(2.) The petitioner has sought relief of quashing the order dated 17.6.2004 passed by the Regional Manager, U.P. State Road Transport Corporation, Varanasi Region, Varanasi appended as Annexure 10 to the writ petition.
(3.) It appears that the petitioner filed Writ Petition No. 9642 of 2004, inter alia, that by punishment order dated 29.4.1999 his annual increment was stopped for a period of one year without future effect but in spite of expiry of the period of one ear, i.e., from 31.3.2000 his increments are not being given to him. The Court vide judgment dated 10.3.2004 directed the respondent to decide the representation of the petitioner in accordance with law from the date of submission of representation of the order. Consequently the Regional Manager passed the impugned order dated 17.6.2004.;