SANJAY KUMAR DWIVEDI, J. - (1.) This writ petition has been preferred by the petitioner for grant of promotion to the petitioner and for release of arrears of salary and other allowances in the light of the notification dated 29.03.2008 and to pay House Rent Allowance from 30.4.2005 commensurate to House Rent Allowance admissible for Ranchi town and to pay the City Compensatory Allowance of Rs. 120/- per month to the petitioner.
(2.) At the outset, Mr. Ashutosh Anand, counsel appearing for the petitioner, fairly pointed out that so far as prayer No. 1 relating to promotion is concerned, he is not pressing the same.
(3.) So far as prayer no. 2 relating to payment of salary is concerned, Mr. Ashutosh Anand submits that he is being paid from 1.4.1997 instead of 1.1.1996, as indicated in Annexure 5 to the memo of this writ petition. Mr. Sudarshan Srivastav has drawn the attention of this court to Para No. 3 of the supplementary counter affidavit, dated 13.8.2012, filed on behalf of the Accountant General, wherein it is stated that in view of the promotion of the petitioner in the scale of Rs. 10000-325-15200 by Home Department letter no. 8/C-809/2006-1418 dated 29.03.2008 and on receipt of clarification from the Home Department by their letter no. 4005/2011-12-3022 dated 12.07.2011 pay of the petitioner in the scale of 10000-15200 and 12000-16500 has been fixed and a pay slip allowing actual benefit from 01.04.1997 has been issued vide no. GE-5-DSP-3-13-902-03 dated 06.09.2011. Therefore, in view of this statement, there is no need of passing any order so far as prayer no. 2 is concerned. ;