Sanjay Kumar Dwivedi,J. - (1.) Heard Mr. Raj Nandan Sahay, learned senior counsel for the petitioner assisted by learned counsel, Mr. Yashvardhan, Mr. Sreenu Garapati and Mr. Sarvendra Kumar, learned counsel for the respondent- State as well as Mr. Krishna Murari, learned counsel for the respondent-JEPC.
(2.) These writ petitions have been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) In W.P.(S) No.5870 of 2016, the petitioner has prayed for grant of revised pay scale w.e.f. 07.09.2012 in view of memo no.1836 dated 07.09.2012 and in W.P.(S) No.2430 of 2019, the petitioner has challenged the termination order. By way of earlier order, both the writ petitions were heard together that is why today argument has been advanced in both the writ petitions and have been heard on merit.;