JUDGEMENT
RAJNISH KUMAR, J. -
(1.)The petitioner has preferred this writ petition challenging the order dated 23.04.2012 by which the representation of the petitioner in compliance of the order dated 11.10.2011 passed by this court in Writ Petition No.7326 (S/S) of 2000 has been rejected. The petitioner has further prayed for a direction to the respondent no.3 to pay the pay-scale of Rs.2000-3200 w.e.f 1989 and the pay-scale of Instructor of Rs.2200-4000 w.e.f 1999 to the petitioner.
(2.)The facts, in brief, as culled out from the pleadings are that the petitioner was initially appointed on the post of Semi Skilled Worker (Operator Grade-2) in the pay-scale of Rs.425-10-545 w.e.f 23.09.1989 in the Institute of Tool Room Training, U.P. (here-in-after referred as ITTUP). He was promoted on the post of High Skilled Machinist in the pay scale of Rs. 1230-2080 by the order dated 05.01.1993.
(3.)After promotion of the petitioner a letter dated 24.12.1993 was issued to the petitioner seeking his option for fixing pay in the pay-scale of Rs.490-760 (1230-2080) w.e.f 11.10.1989, in pursuance of the recommendations of the Public Enterprises Bureau dated 13.08.1985 and accordingly fixing his pay at Rs.1350 up to 31.12.1993.
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