- (1.) In this writ petitions, the petitioner has claimed that he has been promoted as Assistant Executive Engineer with retrospective effect but he has not been granted the arrears of pay. Further, the petitioner had claimed that he has been denied the promotion as Executive Engineer although he was entitled to promotion in view of his service record. The respondents have in the written statement controverted the claim of the petitioner.
(2.) The counsel for the petitioner contended that when the Board has promoted the petitioner with retrospective effect, he is entitled to all the arrears of pay and allowances.
(3.) Mr. Harsh Aggarwal, counsel for the respondent has opposed this prayer.;