- (1.) HEARD the counsel for the parties.
(2.) THE appellant writ petitioner has prayed for a direction to the respondents to pay the arrears of salary from 12.8.1985 to 6.12.1992 for the post of Junior Electrical Engineer and the benefits of selection grade and to maintain his seniority. 1999(9) SCC 173 by his order dated 16.4.2004. Being aggrieved by the said order of the learned Single Judge the appellant -petitioner has preferred this appeal. Learned counsel appearing for the appellant submits that because of the mistake committed by respondent No.1, the petitioner -appellant could not be given the difference of salary of the two posts. We are not inclined to accept the contention of the learned counsel. The direction issued by the Patna High Court in the aforesaid decision which has been quoted in paragraph 6 of the order of the learned Single Judge and the judgment of the Supreme Court on which the learned Single Judge relied upon, clearly shows that the petitioner appellant is not entitled to any backwages as he did not assume the charge of the post of Junior Electrical Engineer for the period he has claimed wages and thus no relief could be granted to him in the writ petition.
(3.) WE find no merit in this appeal which is, accordingly, dismissed.;