SAUMITRA DAYAL SINGH,J. - (1.) Heard Sri Gopal Misra, learned counsel for the petitioner Sri Navin Sinha learned senior advocate assisted by Sri Ashish Mohan Srivastava learned counsel for the respondents.
(2.) This writ petition has been filed for the following (main) and other relief: (i) a writ, order or direction, directing the respondents to fix the designation and pay of the petitioner, considering the performance rating of the preceding years as outstanding right from his joining in the year 1986 and his back-wages may be computed accordingly including other various allowances, annual bonus/ex gratia/PIL/LTC etc. admissible to an employee of the Corporation as per the own letter of the Corporation dated 15.10.1999 (Annexure No. 20 to the writ petition) along with the interest on the remaining amount. (ii) a writ, order or direction, directing the respondents to compute the back wages for the period from 24.06.1999 to 15.07.2003 and pay the amount after deducting the salary drawn by petitioner during that period. (iii) a writ, order or direction, directing the respondents to treat the petitioner absent from 18.03.2016 to 17.05.2016 and the back-wages may be computed accordingly."
(3.) In so far as the relief has been sought in the writ petition with regard to transfer, the petitioner has filed another writ petition which is also listed with this petition. That matter would be dealt with separately.;