DEVENDRA KUMAR ARORA,J. - (1.) Heard Mr. Viswa Nath Dubey, petitioner-in-person and Mr. Pankaj Nath, learned Additional Chief Standing Counsel for the State.
(2.) Petitioner has approached this Court under Article 226 of the Constitution of India, challenging the order dated 27.1.2017 passed by the opposite party No. 1-Principal Secretary, Department of Nagar Vikas, Lucknow, whereby his claim for promotion and salary on higher post i.e. Additional Municipal Commissioner has been rejected.
(3.) In addition to the aforesaid relief, by means of amendment, the petitioner has also challenged the order dated 9.11.2015, by which his claim for regularization on the post of Executive Officer/Assistant Municipal Commissioner w.e.f. 17.5.1985 has been denied. The petitioner has also challenged the order dated 30.12.2015, by which seniority to the petitioner on the post of Executive Officer Class-I/Assistant Municipal Commissioner above to Sri. Shashi Bhushan Bharti has been denied. He has also challenged the order dated 28.1.2016, by which selection grade of Rs. 3700-5000 and higher selection grade of Rs. 4500-5700 and promotion of the petitioner to the post of Additional Municipal Commissioner w.e.f.9.10.1995 and salary of the aforesaid post w.e.f. 9.10.1995 till 31.12.2005 in respect of duties performed by him with all benefits of service has been denied.;