ASHOK KUMAR SHARMA Vs. STATE & ORS.

JUDGEMENT

(1.) Petitioner, by the medium of this writ petition, seeks writ of mandamus to the effect that respondents be directed to release the grade of Rs. 1150-2050 (Pre-re-vised), in pursuance to SRO 393 of 1997, in his favour, retrospectively.

(2.) Respondents have filed reply and contended that petitioner, having ac cepted the order of regularization dated 2nd February, 1983 bearing No. 231 of CEJ, is debarred from raising finger against the said order now after a lapse of more twenty years. It is further contended that petitioner had been promoted twice since then and he was quite contended with the way his service career was progressing. It is also pleaded that representation of the petitioner for grant of higher scale as per SRO 393 dated 271h November, 1997, was received and recommendation was also made, but upon consideration, the case, for grant of higher pay scale in favour of petitioner, was rejected.

(3.) I have heard learned counsel for the parties.