KUNDAN SINGH BISHT Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard Mr. T.S. Rautela, Advocate for the petitioner and Mr. N.P. Sah, Standing Counsel for the State of Uttarakhand.

(2.) By means of the present writ petition, the petitioner has prayed for a writ, order or direction in the nature of mandamus directing the respondents to pay him the promotion pay scale since 1-2-2000.

(3.) The case of the petitioner is that he was promoted as Senior Inspector in February, 1986 and therefore relying upon the Government Order dated 2.12.2000, he claims that since he has put in continuous service of 14 years on that post in February 2000, he is liable to be given higher pay-scale, as stipulated in the Government Order dated 2.12.2000.