N.N.TIWARI, J. - (1.) IN this writ application the petitioner has prayed for a direction to the respondents to make necessary entries in the Service Book of the petitioner in order to enable him to get the benefit of increment in his salary.
(2.) THE petitioner 'sfurther prayer is for a direction for granting him annual increments in salary since 11.4.19985, when the petitioner was appointed in Regular Establishment from Work Charge Establishment and to make payment of the arrears of difference of pay calculated after additions of all the increments payable to the petitioner. When this case was taken up on 22.7.2003 the State Counsel had prayed for six weeks time to file counter -affidavit. Thereafter on 14.2.2005 when this case was again taken up, the same prayer was repeated by the State -Counsel and this time the State -Counsel was granted three weeks time to obtain instructions and file counter -affidavit. In spite of the same, no counter -affidavit has been filed till date.
(3.) WHEN this case is taken up today the learned Government Advocate appearing on behalf of the respondents again prayed for time. From the said attitude it appears that they are not diligent in filing their counter -affidavit. No further time is thus granted to the State -respondent and this writ application is being disposed of after hearing the parties.;