Rakesh Tiwari, J. - (1.) Heard learned Counsel for the parties and perused the record.
(2.) This petition has been filed by the petitioner for a direction to the respondents to fix the salary of Draughtsman/Head Draughtsman/Computer Operator as per Government Order dated 2.12.2000. A further direction has been sought for payment of arrears of salary of Draughtsman/Head Draughtsman since 30.10.2002 corresponding to the post which they are holding and not to recover the amount which has already been paid to them.
(3.) By means of the amendment application prayer for quashing of the orders dated 16.9.2004, 12.12.2002 and 23.2.2004 passed by the Managing Director, the Chief Engineer Karmik and the Executive Engineer (Anu.), Allahabad respectively has been made.;