Ram Veer Singh And 30 Others vs State Of U.P. And 3 Others
2014 Latest Caselaw 1930 ALL

Citation : 2014 Latest Caselaw 1930 ALL
Judgement Date : 21 May, 2014

Allahabad High Court

Ram Veer Singh And 30 Others vs State Of U.P. And 3 Others on 21 May, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 28248 of 2014
 

 
Petitioner :- Ram Veer Singh And 30 Others
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- B.L. Yadav
 
Counsel for Respondent :- C.S.C.,Daya Ram Yadav
 

 
Hon'ble Abhinava Upadhya,J.

All the petitioners are Assistant Teachers in Junior High School run and managed by the Basic Education Board, Amroha.

The question involved in this writ petition is for the re-fixation of pay pursuant to the recommendation of the 6th Pay Commission.

Learned Standing Counsel represents respondent no. 1. Sri Rajesh Kumar Verma, Advocate holding brief of Sri Daya Ram Yadav, learned counsel represents respondents no.2, 3 and 4.

The respondents may file counter affidavit within one month.

List thereafter.

Order Date :- 21.5.2014

SKM

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