Sudhir Agarwal, J. - (1.) Called in revise. None appeared on behalf of petitioner. In the circumstances, I myself have perused the record.
(2.) By means of present writ petition, petitioner has sought following reliefs:- "(i) issue a writ, order or direction in the nature of certiorari quashing the order dated 9/10.5.2000 passed by the respondent no. 2 with all its consequential effects. (Annexure-20 to the writ petition). (ii) issue a writ, order or direction in the nature of mandamus commanding the respondents specially respondent no. 2 to treat the petitioner as regular employee of the Corporation and to provide him all benefits accordingly. (iii) issue a writ, order or direction in the nature of mandamus commanding the respondents specially the respondent no. 2 to revise the pay-scale of the petitioner pursuant to the recommendations of the second and third pay commissions with effect from the date petitioner was entitled for revision of his pay-scales pursuant to the recommendations of the aforesaid pay commissions and to pay all consequential benefits to him in arrears and future as well. (iv) issue a writ, order or direction in the nature of mandamus commanding the respondents specially the respondent no. 2 to fix the pay of the petitioner in the pay-scale of Rs. 2200-4000/-."
(3.) However, I have gone through the pleadings, grounds as also reliefs sought and find that petitioner is not able to make out a case so as to justify interference of this Court by granting reliefs, as prayed for.;