M.M.KUMAR, J. - (1.) (Oral)
(2.) ON 1.5.2006, learned counsel for the petitioner has requested for an adjournment to enable him to place on record documents showing that the substantive post held by the petitioner as well as one Shri Ram Kishan is that of A.C. Plant Operator and, therefore, they were required to be given same pay scale of Rs. 1200- 2040. At the resumed hearing, learned counsel for the petitioner pointed out that despite approaching the respondent department the requisite information/documents have not been furnished to him on the basis that the department would file the documents only if the Court ask for the same. C.W.P. No. 6590 of 2006 In view of above, we relegate the petitioner to the remedy of obtaining the documents through the competent authority appointed under the Right of Information Act, 2005, with liberty to file a fresh petition after attaching all the relevant documents. Writ petition disposed of in the above terms.;