SANJEEV PRAKASH SHARMA,J. - (1.) Petitioner has preferred this writ petition as the benefit of selection scale granted to her earlier w.e.f. 30/10/1994 was sought to be withdrawn and the date of grant of selection scale was shifted to 27/07/1998.
(2.) The petitioner submits that she was not given any opportunity of hearing before passing the order impugned. She had already attained superannuation on 30/06/2013 and the impugned order has been passed thereafter on 22/12/2014. It is further pointed out that the petitioner had earlier filed writ petition before this Court claiming Senior Scale and Selection Scale from the date of her initial appointment. The matter travelled all the way upto Supreme Court and the order passed in her favour by the learned Single Judge was upheld. It is her case that only thereafter the State had issued the orders for grant of Senior Scale and Selection Scale which is ought to be revised now again.
(3.) By an interim order, while issuing notices, this Court had stayed recovery proceedings.;