KRISHNA KUMAR SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Suresh Chandra Srivastava, learned counsel for the petitioner as well as learned Standing Counsel and Mr. I.P. Singh, learned counsel appearing for U.P. Jal Nigam.

(2.) THIS Writ Petition has been filed by the petitioner challenging the judgment dated 27.1.2015 passed by the State Public Services Tribunal, Lucknow in Claim Petition No.668 of 2014 dismissing his claim.

(3.) THE petitioner had filed the aforesaid claim petition for quashing the order dated 22.7.2013 passed by the concerned opposite party rejecting his claim for higher pay -scale of Rs.950 -1500 with effect from 1.4.1991 and for modification of the order of regularization of his services, dated 24.8.2002, by which his salary was fixed in a lower scale, and also for payment of difference of salary.