Shree Chandrashekhar, J. - (1.) Prayer in the writ petition is for a direction upon the respondents to grant pay protection to the petitioner to the extent of Rs.5700/- which was paid to him when he was posted as Rearing Technician/Overseer.
(2.) Order dated 14.06.2018 reflects that for redressing grievance of the petitioner a proposal was initiated which was pending by that time in the Department of Planning and Finance and on the request of the learned State counsel two months' time was granted for taking a final decision in the matter. Now, an affidavit dated 20.07.2018 has been filed on behalf of Department of Planning-cum-Finance. In this affidavit it is pleaded that on 29.06.2018 necessary approval for pay protection to the petitioner has been granted by the Department of Planning-cum-Finance. In the supplementary counter-affidavit dated 11.07.2018 filed by HSH Directorate, Department of Industries a copy of notification dated 04.07.2018 has been brought on record. By this notification the petitioner has been granted pay protection on the basis of last pay drawn by him.
(3.) The learned counsel for the petitioner is absent.;