RAVINDRA PAL SINGH NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) PETITIONER has approached this Court seeking the following reliefs:

(2.) BRIEFLY put, the case of the petitioner is as follows: Petitioner was directly appointed as Medical Officer in 1991. Petitioner filed a representation in 2012 for being considered for promotion to the post of Joint Director. Thereafter, petitioner filed a writ petition, which was disposed of with a direction to hold D.P.C. The order of the Court was submitted by the petitioner before the opposite party. Petitioner was given notional promotion to the post of Grade -I (Specialist Cadre) in the pay scale of Pay Band 3, Rs. 15,600 -39,100 with Grade Pay of Rs. 6,600/ - w.e.f. 25.07.2007. It is mentioned that the pay -scale, which was given to the petitioner by the respondents by the aforesaid order, he was getting the same pay -scale even prior to his promotion order. Thereafter, petitioner was promoted to the post of Senior Medical Officer in the pay scale of Pay Band 3, Rs. 15,600 -39,100 with Grade Pay of Rs. 7,600/ - vide order dated 18.09.2013. Petitioner filed a contempt petition, wherein a compliance report was filed. Thereafter, petitioner moved an application under the Right to Information Act and the information was supplied to the petitioner. Now, the petitioner is before us.

(3.) A counter affidavit has been filed on behalf of respondent No. 1, wherein it has been, inter alia, stated as follows: