(1.) Heard Sri Gaurav Mehrtora, learned counsel for the petitioner and learned Additional C.S.C. for the respondent - State.
(2.) By means of present writ petition, the petitioner has prayed for issuance of a writ, order or direction in the nature of mandamus commanding the respondents to release the senior scale of Rs.3000.004500/- to the petitioner with effect from 1984, time scale of Rs.3700.005000/- w.e.f. 1990 after completing 16 years of service with a further prayer to release all promotions of the petitioner upto the post of Joint Director with effect from his juniors have been promoted. A further prayer has been made to issue a writ, order or direction in the nature of certiorari quashing the order dtd. 25/4/1996 awarding censure entry and punishment to the petitioner and order dtd. 9/12/1998, whereby leave of the petitioner has been rejected.
(3.) Brief facts giving rise to the present writ petition are as under: <IMG>JUDGEMENT_139_LAWS(ALL)7_2023_1.jpg</IMG> <IMG>JUDGEMENT_139_LAWS(ALL)7_2023_2.jpg</IMG> <IMG>JUDGEMENT_139_LAWS(ALL)7_2023_3.jpg</IMG>