LAWS(ALL)-2011-7-162

SHARDA PRASAD TRIPATHI Vs. SELECTION COMMITTEE

Decided On July 08, 2011
SHARDA PRASAD TRIPATHI Appellant
V/S
SELECTION COMMITTEE Respondents

JUDGEMENT

(1.) Petitioner who retired as an employee of the Allahabad High Court on 31.3.1999 preferred this Writ Petition in the year 2005 for directing the respondents to provide revised pay scale and arrears of salary etc., treating him as Officer on Special Duty (in short OSD) with effect from the date when his juniors were promoted and appointed as OSD. Respondent Nos. 1, 2 and 3 have filed Counter-affidavit opposing the petition to which Rejoinder-Affidavit has been submitted by the petitioner.

(2.) Notices were not issued to the private respondent Nos. 4 and 5 and as such they have remained unrepresented.

(3.) We have heard Sri Akhilesh Kumar Singh holding brief of Sri R.K. Ojha, learned counsel appearing for the petitioner and Shri Amit Sthelkar, learned counsel for respondent Nos. 1, 2 and 3. They agree for final disposal of the Writ Petition at the admission stage on the basis of the pleadings already on record.