Sangeeta Chandra, J. - (1.) This writ petition has been filed by the petitioner praying for quashing of the order dated 26.12.2012 passed by the Director Panchayat Raj, U.P. Lucknow to the extent it does not provide correct payment in lieu of one increment of Rs. 200/- as third Selection Grade w.e.f. 01.03.1995. A further prayer has been made for issuance of writ in the nature of mandamus commanding the respondents to pay remaining arrears of gratuity for the period of 16-1/2 months and arrears of leave encashment of 234 days and arrears of computation of salary with interest.
(2.) The petitioner has alleged in his writ petition that he was initially appointed as Gram Panchayat Adhikari in 1960 and was given promotion as Assistant Development Officer, Panchayat Raj in 1976. The petitioner was given selection grade after completing 10 years of satisfactory service as Assistant Development Officer, Panchayat Raj in 1986, and thereafter, given first promotional Pay Scale i.e. Pay Scale of the post of District Panchayat Raj Officer after completion of 6 years satisfactory service in the Selection Grade w.e.f. 1992.
(3.) It is the grievance of the petitioner that after the coming into force of the Government Order dated 02.12.2000, the benefit of second Promotional Pay Scale was not given to the petitioner.;