- (1.) Heard learned counsel for the appellants.
(2.) This intra Court appeal is directed against order dated 05.12.2011 passed by learned Single Judge, whereby writ petition filed by Respondent No. 1 was disposed off with direction to appellants to advance benefit of selection scale to the petitioner as per Circular dated 25.01.1992 and subsequent circulars and also the retiral benefits within a period of one month from the date of order.
(3.) Submission of learned counsel for the appellants is that Respondent No. 1 was initially appointed on the post of Class IV way back on 01.01.1970 and wrong facts were mentioned in the order dated 08.05.1997(Annexure-1), which was under challenge in the writ petition. However, during the course of arguments, the learned counsel for appellants admitted that order dated 08.05.1997 has not been withdrawn by the Municipal Board till now. From the order dated 08.05.1997, it is clear that matter of regularisation of Respondent No. 1 was also considered and he was appointed on the post of Naka Guard on 01.01.1976. In these circumstances, we find that directions issued by learned Single Judge are absolutely legal and justified and no interference in the same is called for.;