(1.) Heard Sri Lal Babu Lal, learned Counsel for the Petitioner and Sri Pankaj Naqvi, learned Counsel for the University. On the request of learned Counsel for the parties, the writ petition is being decided at this stage under the Rules of the Court.
(2.) The Petitioner is aggrieved by the order dated 22.9.2009/3.10.2009 of Registrar, Banaras Hindu University, Varanasi communicating the decision of the Executive Council rejecting representation of Petitioner for placing him in the pay scale of Rs. 1400-2300 with effect from 21.7.1986 and 1640-2900/- with effect from 18th August, 1994.
(3.) The facts giving rise to this writ petition is that the Petitioner was appointed as Workshop Assistant (Instrument Repairing) in the pay scale of Rs. 260-400/- by order dated 22.7.1981 and confirmed on the said post by order dated 24/27.10.1990 with effect from 26.7.1987. He was promoted as Senior Workshop Assistant vide order dated 1.3.1997 with effect from 13.6.1993 and confirmed on the said post vide order dated 9.1.1999 with effect from 13.6.1994.
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