Ashok Kumar, J. - (1.) Heard the learned counsel for the petitioner and Sri A.C. Tripathi, learned Standing Counsel for the respondents.
(2.) This petition is filed by the petitioner for quashing of the orders dated 09.01.2001 and 09.02.2001 as well as the order dated 31.03.2000. The petitioner has further prayed for writ of mandamus directing the respondent opposite party to pay the salary to the petitioner since 08.03.2000, which the petitioner claims the date of appointment.
(3.) This petition is pending since 2001 in which counter and rejoinder affidavits are exchanged as well as supplementary counter affidavit and supplementary rejoinder affidavit. This Court on 05.05.2011 has passed the following order. "Learned Standing Counsel may advice its officers properly so as to correct the scale of the petitioner which as wrongly been fixed at Rs. 255.00. The contention of learned counsel for the petitioner is that even according to the admitted case of the opposite parties the petitioner was regularized in the year 2000 and he was working on Class IV post. His further contention is that the petitioner is being paid in the initial pay scale of the year 2000 and whatever increments due up0 till now have not been paid to him. Since it appears that some discrepancy has occurred while fixing scale of the petitioner and the authorities have committed illegality. In these circumstances, the competent authority is directed to look into the matter and pass fresh order within a period of two months.";