Abdul Moin, J. - (1.) Supplementary affidavit filed today by learned counsel for the petitioner be kept on record.
(2.) Heard Sri Divyashnu Sahay, learned counsel for the petitioner, learned Standing Counsel and Sri Himanshu Hemant Gupta, learned counsel appearing for the respondents/Corporation.
(3.) By means of the present petition, the petitioner has prayed for the following reliefs:- "(i) Issue an appropriate writ mandamus direction or order to the Respondents directing them to disburse arrears of salary alongwith emoluments, gratuity, leave encashment as also annual increments to the petitioner in terms of the G.O. dated 10.7.1998 read with G.O. dated 17.12.1998 and Office Order dated 28.1.2017 (Annexure-16) and G.O. dated 08.12.2008 read with G.O. dated 29.12.2016 and Resolution dated 06.06.2018 of ITTUP (Annexure-23) after giving benefit of the policy of Assured Career Progression notified by G.O. dated 02.12.2000; and dearness allowance payable in terms of G.O. dated 22.9.2005 but not paid since 01.01.2001. (ii) Issue an appropriate mandamus direction or order to the Respondents pay interest at the rate of 15% p.a. to the arrears of salary due to the Petitioner on account of Fifth Pay Revision w.e.f. 01.01.1996, Sixth Pay Revision w.e.f. 1.01.2006, and dearness allowance withheld from 01.01.2001. (iii) Allow the present writ mandamus with costs. (iv) Pass any other order as this Hon'ble Court may deem fit and necessary in the interest of justice";