AMARESHWAR SAHAY, J. - (1.) THE prayer of the petitioner In this writ application is for direction to the respondents to pay the admitted dues of salary and the current salary in the revised scale of pay.
(2.) IT appears that before admission of this writ application, this Court by order dated 27.9.2000 has already passed an order directing the respondents to release the payment and in the event, the same had already been released then same shall be received by the petitioner. Mr. P.P.N. Roy, learned senior counsel appearing for the petitioner submits that though he has no further instruction regarding the actual position as on today but he submits that the petitioner might have received those amounts therefore this petition can be disposed of with an observation that if the petitioner is still aggrieved he may represent his case before the authority concerned.
(3.) IN the counter affidavit filed by the respondents it is specific stated in para -graph -9 that the salary for the deputation period in the Transport Department was drawn by the Treasury but the same could not be disbursed to the petitioner since he did not receive the same.;