- (1.) The petitioner while working as Executive Engineer in the Haryana State Agriculture Marketing Board, Karnal was entrusted the current duty charge of the post of Superintending Engineer(Planning) in his own pay scale of Executive Engineer vide order dated 13-12-1990 (Annexure P9). Vide order Annexure P2, order dated 13-12-1990 was withdrawn. The petitioner has filed this writ petition claiming salary for the period 13-12-1990 to 28-7-1997 attached to the post of Superintending Engineer.
(2.) It is contended by the learned counsel for the petitioner that the petitioner had performed the duties of Superintending Engineer, therefore, he should be paid the salary for the post of Superintending Engineer.
(3.) Reply has been filed on behalf of the respondent wherein it has been averred that although order Annexure P2 was passed on 28-7-1997, the petitioner for the first time filed a representation against the withdrawal of the current duty charge on 12-3-2005. It has been submitted that as there was an inordinate delay in filing his representation against the withdrawal of the charge, hence, the petitioner is not entitled to any relief.;