Shyam Bihari Ram And Others vs State Of U.P. And Others
2014 Latest Caselaw 9549 ALL

Citation : 2014 Latest Caselaw 9549 ALL
Judgement Date : 4 December, 2014

Allahabad High Court

Shyam Bihari Ram And Others vs State Of U.P. And Others on 4 December, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 72978 of 2010
 

 
Petitioner :- Shyam Bihari Ram And Others
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Rajesh Singh
 
Counsel for Respondent :- C. S. C.
 

 
Hon'ble Rajan Roy,J.

Learned counsel for the petitioner submits that in this case relevant Government Order by which A.C.P. Scheme has been brought into force, is under challenge.

Learned Standing Counsel submits that the controversy relating to the entitlement of the constable of the U.P. Police to the Grade Pay of Rs.4200/= or Rs. 2800/= is pending consideration in a bunch of writ petitions, the leading writ petition being Writ A No.9522 of 2013.

Connect and list this writ petition along with Writ A No. 9522 of 2013.

Order Date :- 4.12.2014

M.A.A.

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