Pramath Patnaik, J. - (1.) In the instant writ application, the petitioner has prayed for quashing of the order dated 24.02.2010 (Annexure-15) passed by the respondent no.2 whereby the prayer of the petitioner for grant of scale of Rs.1400/- to 2600/- as has been directed in W.P.(S) No.4750 of 2003 has been rejected.
(2.) A detailed counter affidavit has been filed by the State justifying the impugned order vide Annexure-15 to the writ application.
(3.) On going through the impugned order it appears that there is no infirmity in the impugned order.;