Abdul Moin, J. - (1.) Heard learned counsel for the petitioner, learned Standing counsel appearing on behalf of the respondent no. 1 to 5 and Sri D.P.Singh, learned counsel appearing for the respondent no. 6.
(2.) Supplementary affidavit filed today is taken on record.
(3.) By means of the present petition, the petitioner has prayed for the following reliefs:- "(i) Issue a writ, order or direction in the nature of Certiorari quashing the impugned order dated 26.11.2011 passed by the opposite party no. 3.as contained as Annexure no. 2 to the writ petition. (ii) Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to pay or to cause to pay salary to the petitioner admissible for the post held by him in accordance of law including its arrears in pursuance of the appointment order dated 30.05.2008. (iii) Issue such other writ, order or direction which may be deeded just and warranted on the facts and circumstances of the Case in favour of the petitioner. (iv) Award cost of the writ petition in favour of the petitioner against the opposite parties.";