AVDHESH GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petition has been filed with manifold prayers including direction to grant of Non-Practicing Allowance (in short 'NPA') with arrears to the petitioner w.e.f. year 1991 to June 2003. The petitioner has also challenged the order dated 06.08.2007 (Annexure-37) by which the earlier order dated 22.02.2006 (Annexure-30) granting NPA has been withdrawn. The prayer has also been made to set aside the order dated 19.05.2005 (Annexure-40) as it only grants notional fixation of the petitioner in the pay scale of Rs. 10000-325-15200 from 01.04.2001. The petitioner has made prayer that the order dated 03.08.2007 (Annexure-43) denying actual benefit of promotion may be set aside and direction may be given to the respondents to allow pay scale of Rs. 10000-325-15200 from August 1999 to June 2003.

(2.) Learned counsel while making submissions, submitted that the petitioner is not praying for grant of NPA from 1991 to July 1999 and prayer is confined to grant NPA from 01.08.1999 to 13.06.2003 - time on which the petitioner was on deputation in the Rajasthan State AIDS Control Society.

(3.) The facts which have come on record, in nutshell, are that the petitioner while working as Medical Officer came to be sent on deputation as Deputy Director (AIDS) in the Rajasthan State AIDS Control Society and as such decision was taken on 20.05.1999 and U.O. Note has been placed on record as Annexure-14. The petitioner has pleaded in his writ petition that in pursuance of the order dated 15.07.1999 issued by the Deputy Director (AIDS), the petitioner joined on 31.07.1999 as Deputy Director in the Rajasthan State AIDS Control Society.