ABDUL MOIN,J. - (1.) Rejoinder affidavit filed today be kept on record.
(2.) Heard learned counsel for the petitioner, learned Standing Counsel as well as Sri Rajiv Singh Chauhan, learned counsel appearing for respondents No.3 and 4.
(3.) By means of the present petition, the petitioner has prayed for the following reliefs:- "i) issue writ, order or direction in the nature of 'CERTIORARI' to quashing thereby the order, dated: 19.06.2012, passed by the opposite party no.4, contained in Annexure No.1 to the writ petition. ii) issue a writ, order or direction in the nature of 'MANDAMUS' directing the opposite parties to pay arrears of Salary due w.e.f. July 2004 to July 2010 along with admissible interest. iii) any other suitable order or direction in which this Hon'ble court may deem, fit, just and proper in favour of the petitioner may also be passed. iv) allow the writ petition with costs." ;