Jayant Banerji, J. - (1.) By means of this Special Appeal, the petitioner-appellant has challenged the judgement and order dated 10 December 2013, passed by a learned Judge of this Court in Writ-A No. 7950 of 2008, whereby the claim of the petitioner-appellant for giving pay scale for the period of his service in terms of a judgement rendered in Gyan Prakash Singh Vs. State of U.P and others, 2002 3 UPLBEC 2652 was rejected and the writ petition was dismissed.
(2.) The contention of the learned counsel for the petitioner-appellant is that the petitioner-appellant was appointed as an Instructor Handloom at Hathkargha Prasikshan Kendra, Aurangabad, District Varanasi on a fixed pay of Rs. 1400/ per month in terms of appointment order dated 15 October 1997. The petitioner-appellant joined the service on 22 October 1997 and he resigned from service on 3 May 1999. It is contended that the petitioner-appellant is entitled for payment in the pay scale of Rs. 1400-2300 with all other benefits paid to the similarly situated Instructors for the period of his service in terms of judgement rendered by this court in Gyan Prakash.
(3.) We have perused the records including the writ petition and the counter affidavit that have been enclosed with the special appeal.;