Rajan Roy, J. - (1.) Heard.
(2.) The petitioner herein claims to have been working in the respondent-Corporation since 1986 under the orders of this court dated 24.9.2010 passed in writ petition No. 6828(SS) of 2010, Sanjai Kumar anr. v. State of U.P. . He is being paid minimum of the basic pay-scale of Class IV post, though his initial appointment was on daily-wages.
(3.) According to Sri S.P. Singh, learned counsel for the Corporation, certain irregularities and illegalities in the petitioner's functioning were detected on account of which it was decided to take action against him, but due to oversight an order of suspension was passed in his case on 7.4.2016 (Annexure-2 to the writ petition). When this error was realized, then the said order was rectified by another order dated 11.4.2016 (Annexure-1 to the writ petition) and instead of the words NILAMBIT KIYA JATA HAI words KARYA LENA BAND KIYA JATA HAI were substituted in the order dated 7.4.2016.;