(1.) HEARD counsel for the parties.
(2.) THE petitioner challenged the order, as contained in annexure 10, issued vide letter No. 1813 dated 14.9.1991, whereby and whereunder I.A. trained scale, which was being paid to the petitioner, was stopped. The order passed in the year 1991 was, however, challenged in 2000 after nine years, but somehow or the other this application was entertained.
(3.) A counter affidavit has been filed on behalf of the respondents but full facts have not been disclosed as to what was the result of the inquiry and as to whether the petitioner was entitled to I.A. trained scale or not.