WPSS/2006/2018
2021 Latest Caselaw 4628 UK

                     Office Notes, reports,
SL.                 orders or proceedings or
          Date                                                COURT'S OR JUDGES'S ORDERS
No                 directions and Registrar's
                     order with Signatures


      18.11.2021
                                                WPSS No. 2006 of 2018
                                                Hon'ble Sharad Kumar Sharma, J.

Mr. Darshan Singh, Advocate for the petitioner.

Mrs. Indu Sharma, Brief Holder, for the State.

This is an admitted writ petition in which, the petitioner is craving for the remittance of revised pay-scale, which has been curtailed by the impugned orders, which are under challenge.

The learned counsel for the petitioner submits that the deprivation to the financial benefit had adversely affected him for the reason being that, after having attained the age of superannuation, he has not been remitted with the financial benefits and is on the verge of starvation.

Today, the matter is listed on Miscellaneous Application No. IA/15509/2021, which has been filed by the petitioner along with the supplementary affidavit, bringing the additional facts and the judgments of this Court. The same would stand allowed. Supplementary affidavit is taken on record.

If so advised, learned State counsel may file supplementary counter affidavit, if required, within a period of two weeks from today.

List this writ petition after two weeks under the head of final hearing.

(Sharad Kumar Sharma, J.) 18.11.2021 Mahinder/