Mohammad Siddique vs State Of U.P. Thru. The Prin. Secy. ...
2015 Latest Caselaw 4660 ALL

Citation : 2015 Latest Caselaw 4660 ALL
Judgement Date : 26 November, 2015

Allahabad High Court

Mohammad Siddique vs State Of U.P. Thru. The Prin. Secy. ... on 26 November, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 6735 of 2015
 

 
Petitioner :- Mohammad Siddique
 
Respondent :- State Of U.P. Thru. The Prin. Secy. Deptt. Of Revenue & Ors.
 
Counsel for Petitioner :- Mubin Ahmad
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Petitioner is aggrieved by non-consideration of his case for grant of second promotional pay scale on completion of 24 years.

Learned Standing Counsel informs that Government Order was issued on 30.5.2015 with respect to grant of second promotional pay scale on completion of 24 years, which has been challenged by the "Collection Amin Sangh" vide writ petition no. 6136 SS of 2015 and the State is directed to file Counter Affidavit, therefore, this matter may be connected with the said writ petition.

Appreciating the request of the learned Standing Counsel, list this petition along with the record of writ petition no. 6136 SS of 2015.

Order Date :- 26.11.2015

Arvind