Yashwant Varma, J. - (1.) Heard Shri Ram Chandra Srivastava, the learned counsel for the applicant and Shri Neeraj Upadhyaya, the learned Additional Chief Standing Counsel.
(2.) Pursuant to the last order passed an affidavit has been filed by the opposite party which is taken on record.
(3.) A writ petition preferred by the applicant was disposed of on 18.05.2016 in the following terms :- "Learned counsel for the petitioner as well as learned Standing counsel, appearing for the State and Sri Abhisheskh Mishra, learned counsel for the respondent no.4 are in agreement that the facts of the present case are covered by the adjudication made in Writ Petitioner (S/S) No. 2200 of 2011, disposed of vide order dated 23.10.2013. Following the reasons assigned there in, present writ petition is also liable to be disposed of on similar terms. Accordingly, order dated 9.11.2015 passed by the Addl. Commissioner / Additional Registrar (Admn.) Shahkarita, U.P. Lucknow is set aside. Respondents are directed to grant notional promotion to the petitioner from the date his juniors have been given benefit of promotion and fix the pension accordingly. It is, however, made clear that the petitioner shall not be entitled to any arrears of salary. The benefit in terms of the order aforesaid, shall be allowed within a period of 4 months from the date of presentation of certified copy of this order.";