Sangeeta Chandra, J. - (1.) The writ petition no. 35611 of 2007 has been filed by Virendra Bahadur Katheria praying for quashing of orders dated 26.6.2007 and 7.12.2005. A further prayer has been made for issuance of a mandamus commanding the respondents to pay the entire pension along with arrears calculated at the last salary drawn by the petitioner along with 24% interest on delayed payment from the date it became due till its payment and to go on making regular payment of the same in accordance with law and to release the remaining 10% of the gratuity amount forthwith along with interest from the date it became due.
(2.) Writ-A No. 44334 of 2011 has been filed by Virendra Bahadur Katheria along with 2 others praying for a writ in the nature of certiorari for quashing the order dated 14.7.2011 as amended on 15.7.2011 passed by the respondent no. 1 with a further prayer for issuance of mandamus to the respondents to fix salary of the petitioner nos. 1 & 2 in the pay scale of Rs. 7500-12000 w.e.f. 1.9.1996 and to pay the arrears accordingly. A similar prayer has been made separately for the petitioner no. 3 also.
(3.) These two writ petitions have been taken up together as the issues involved in them are more or less the same. Virendra Bahadur Katheria was appointed as a teacher in a Junior High School and later on promoted as Head-Master of the said school on 18.10.1979 and on that basis his salary was fixed at Rs. 1450/- w.e.f. 1.1.1986 in the pay scale of Rs. 1450-2300. On revision of pay scales w.e.f. 1.1.1996 his salary was fixed in the pay scale 4800-7650 Virendra Bahadur Katheria was selected for the post of Sub Deputy Inspector of Schools (herein after referred to as SDI) under 10% promotion quota by order dated 19.3.1997 and he joined on 3.4.1997.;