Mohammad Rafiq, J. - (1.) Heard learned counsel for the respondents.
(2.) Even though this matter was passed over and was taken in second round but none is present for the petitioner hence, it is being decided by this order. Respondent has however made submissions.
(3.) Petitioner has challenged the order dated 3/6/1988 whereby he was awarded penalty of stoppage of one annual grade increment with cumulative effect and order dated 15/4/1994 whereby second selection scale given to the petitioner was withdrawn.;