Shree Chandrashekhar, J. - (1.) Supplementary-Affidavit dated 09.03.2017 of the petitioner is taken on record.
(2.) Challenging orders, dated 14.08.2001, 13.11.2006 and 27.02.2008, the petitioner has approached this Court.
(3.) Insofar as challenge to order, dated 14.08.2001 is concerned, it needs to be recorded that the petitioner in W.P.(S) No.2528 of 2001 came before this Court with a prayer for grant of payscale of Rs. 5000-8000/-, however, in the said proceeding order, dated 14.08.2001 was not challenged by him. A specific objection in respect of this was raised by the respondents which is reflected in order, dated 03.03.2003 passed in W.P.(S) No.2528 of 2001. Evidently, challenge to order, dated 14.08.2001 in the present proceeding is barred by constructive res-judicata. Orders, dated 13.11.2006 and 27.02.2008 have been passed on subsequent representations of the petitioner.;