RAN VIJAI SINGH,J. - (1.) Heard Sri J.P.Singh, learned counsel for the petitioner and learned Standing Counsel appearing for the respondents.
(2.) By means of this writ petition the petitioner has prayed for issuing a writ of certiorari quashing the order dated 31.10.2011 passed by the Principal Secretary, Medical and Health Department of U.P. Government, Lucknow, respondent no.1 by which the petitioner's representation made pursuant to the order of this Court dated 11.7.2011 in Writ Petition No. 37406 of 2011 (Dr. Nirmal Kumar Srivastava v. State of U.P.and others) for payment of arrears of salary w.e.f. 11.2.2008 to 21.10.2010 has been rejected.
(3.) The facts of this case, in brief, are that the petitioner while working as Medical Officer Level III was considered for promotion on the post of Medical Officer Level IV by the Departmental Promotion Committee on 2.9.2009 but because of the pendency of the disciplinary proceedings his fate was kept in sealed cover. However, the disciplinary proceeding had been concluded on 6.10.2009 and the petitioner has been exonerated from the charges levelled against him. Later on the respondent's department had granted notional promotion to the petitioner w.e.f. 11.9.2009 vide order dated 4.8.2010.;