DINESH MEHTA,J. - (1.) Matter comes up on an application for early listing of the case.
(2.) For the reasons mentioned in the application, same is allowed. With the consent of learned counsel for the parties, matter is heard finally today.
(3.) Petitioner has filed this writ petition for claiming undermentioned reliefs:- 1. The effect and operation of the impugned order dated 04.07.2011 (Annex.3) may very kindly be stayed till final decision of the writ petition. 2. The respondents may kindly be directed to grant regular pay scale to the petitioner from the date of his joining the duty on the post of Gram Sevak with all consequential benefits, including fixation of pay and arrears etc. 3. The respondents may very kindly be directed to pay to the petitioner the regular pay scale of Gram Sevak/Secretary with all consequential benefits as if same was never denied to the petitioner; 4. Costs of the writ petition may be awarded in favour of the petitioner; and 5. Any other relief/reliefs which this Hon'ble Court may deem just and proper in the facts and circumstances of the case, may also be granted in favour of the petitioner. ;