Suneet Kumar, J. - (1.) Heard Shri Ashok Khare, learned Senior Advocate assisted by Sri Utkarsh Birla, learned counsel appearing for the petitioner, learned Standing Counsel appearing for the State and Ms. Bushra Mariyam, learned counsel appearing for the second and third respondent.
(2.) The instant writ petition is directed against the show cause notice dated 18 May 2011 and consequential order dated 25 May 2011 passed by the third respondent, District Judge, Allahabad, reverting the petitioner to the post on lower pay scale. An additional prayer has been made to fix the seniority of the petitioner from the date of his initial appointment i.e. 15 December 1975 or alternatively from 1 October 1984 by placing him below the clerical staff of District Judgeship Allahabad in pay scale of Rs.430-685 with all consequential benefits thereof.
(3.) It is informed by the learned counsels appearing for the contesting parties that petitioner has retired on attaining the age of superannuation on 21 January 2014. In view thereof, controversy lies within a narrow compass pertaining to enhanced retiral dues in case the principal relief prayed for is granted. The private respondents have also retired on attaining the age of superannuation, therefore, seniority, inter se, contesting parties as such is not an issue at this stage.;