- (1.) This writ petition has been filed praying for a grant of pay scale of Rs.2200-4000 to the petitioner with effect from the date of his initial appointment and to sanction the revised equivalent pay scale thereof upon the pay scale being revised and disburse the entire arrears of salary on account of such re-fixation accordingly.
(2.) The contention of the petitioner is that he was an existing staff and was working as a Clerk in the respondent No. 2 Society since 1981. The respondents invited applications from the existing staff for appointment as Officer on Special Duty for conducting cases and legal matters in the High Court at Allahabad. The applications had been invited under the orders dated 22.05.2000 issued by the Deputy General Manager. The post had been created under the orders of the Registrar Co-operative Societies U.P. dated 16.05.2000 and a copy of the said order has been filed as Annexure No. -6 to the counter-affidavit. The qualification fixed for the said post is Law Graduate and the pay scale indicated therein was that of Rs.1600-2660. A Committee was constituted and the petitioner came to be appointed pursuant to a selection procedure. The appointment order has been filed as Annexure-3 to the writ petition and the petitioner accordingly joined on the post of Officer on Special Duty at Allahabad.
(3.) It is the admitted position of the petitioner as per para 11 of the writ petition that the present controversy has absolutely no concern with the issue of earlier reinstatement or his transfer to Lucknow involved in Writ Petition Nos. 25322 of 2009 and 25373 of 2010. Writ Petition No. 25373 of 2010 relating to transfer has been dismissed by a separate order today as infructuous as the petitioner has admittedly retired from service. Similarly, writ petition No. 25322 of 2009 relating to reinstatement has been disposed off with an observation relation to payment of salary of the suspension period.;