KISHAN SWAROOP SRIVASTAVA Vs. DIRECTOR OF PANCHAYATIRAJ

JUDGEMENT

(1.) Heard Sri Y. K. Saxena, counsel for the petitioner and learned standing counsel.

(2.) Counter and rejoinder-affidavits have been exchanged and with the consent of the parties, the writ petition is being finally decided.

(3.) This writ petition has been filed by the petitioner praying for writ of certiorari quashing the order dated 12th June, 1998 passed by District Panchayat Raj Officer, Firozabad, and consequential order dated 18th June, 1998 passed by the Block Development Officer, Jasrana, district Firozabad in so far as they relate to recovery of 16 months salary with interest. A writ of mandamus has further been prayed commanding the respondents not to realise 16 months back salary with interest. A further prayer has also been made directing the respondents to pay the petitioner salary of the revised pay scale with effect from 1.1.1996 and also the salary for the month of May, 1998 and June, 1998.