Rajesh Balia, J. - (1.) Heard learned counsel for the parties. The instant appeal has been filed against the judgment of learned Single Judge dated 8.7.99. The appellant has filed S.B. Civil Writ No. 1414/99 to seek the consequential relief of pay fixation retrospectively with effect from 1.9.88 the date of w.e.f. which Revised Pay Scale Rules, 1989 came into force.
(2.) The appellant had retired from service on 31.8.1989. At the time of his retirement the appellant-petitioner was getting basic pay of Rs. 2360/- in the pay scale of Rs. 1160-2360/-.
(3.) The petitioner has in the first instance filed a writ petition before this Court bearing No. 3353/1996. On 24.4.98, the learned counsel for the respondent has submitted before the Court that the petitioner has been granted relief and the controversy did not survive. He has placed on record a copy of the order passed by the respondents. The said order was dated 24.2.1998 by which the petitioner's pay was fixed in the Revised Pay Scale of Rs. 1400-2600 w.e.f. 1.9.88 and the date of next increment was on 27.1.89. Consequently the basic pay was fixed at Rs. 2420 w.e.f. 27.1.89. With said order on record and statement of learned counsel for the State, writ petition was dismissed as having become insfructuous on 29.4.98.;