Ajay Bhanot, J. - (1.) The petitioner was a member of the Central Industrial Security Force. The petitioner claimed arrears of salary admissible to the post of Assistant Sub Inspector with effect from 27.8.1988 to 2.8.1995 and on the post of Sub Inspector w.e.f. 3.8.1995 to 31.07.2008. The petitioner retired as Sub Inspector in the Central Industrial Security Force on 31.7.2008 with interest.
(2.) The claim of the petitioner was rejected by the competent authority by order dated 30.8.2007 and by the appellate authority by order dated 4.8.2008.
(3.) The petitioner has assailed the order dated 30.8.2007 passed by the respondent no.1 and the order dated 4.8.2008 passed by the respondent no.2, rejecting his claim for arrears of salary in the instant writ petition.;