- (1.) Heard learned counsel for the petitioner and learned counsel for the U.P. Rajkiya Nirman Nigam, Ltd.
(2.) This petition has been filed with a prayer for a direction to the opposite parties to release the promotional benefit of arrears/ financial benefit due to the petitioner since 05.11.1990 to 04.03.2016 with all consequential benefits.
(3.) Submission of learned counsel for the petitioner is that the petitioner was compelled to give an undertaking that he will not claim arrears of salary and in consequence thereof, he was promoted but the arrears of salary have not been paid. He further submits that the petitioner had earlier filed a writ petition challenging punishment order which was allowed with the observation that petitioner would be entitled for 50% of the arrears and in compliance thereof he was paid, therefore, the claim of the petitioner in respect of the remaining arrears will not stand defeated and he will be entitled for the remaining arrears of salary on promotion.;