CHANDRASHEKHAR,J. - (1.) The petitioner has approached this Court seeking quashing of order dated 12.08.2011 by which the salary of the petitioner was reduced and the petitioner was reverted from the post of Computer Assistant to the post of Computer Operator and his salary has been reduced from Rs. 13,500/- with allowances to Rs. 5,500/- per month.
(2.) The respondent no. 2 has filed counter-affidavit in the matter.
(3.) The petitioner has filed supplementary affidavit dated 12.02.2013 bringing on record Resolution dated 25.03.2009. The petitioner has also filed rejoinder affidavit to the counter-affidavit filed on behalf of the respondent no. 2. Now, the petitioner has filed an interlocutory application being I.A. No. 5187 of 2013 seeking implementation of the Government Circular/Resolution dated 29.05.2013 whereby the monetary benefit to the contractual employee working in the secretariat and other offices, has been enhanced.;