WPSS/282/2020
2022 Latest Caselaw 80 UK

                   Office Notes,
                reports, orders or
                 proceedings or
sl. No   Date                                    COURT'S OR JUDGES'S ORDERS
                  directions and
                Registrar's order
                 with Signatures
                                     WPSS No.282 of 2020
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Anil Kumar Joshi, Advocate for the petitioners.

Mr. Sachin Mohan Singh Mehta, Brief Holder for the State.

Learned counsel for the petitioner submits, that the action of the respondents of denying to grant the benefits of re-fixation of salary and the benefit of the ACP, after counting the services rendered by the petitioner before the institution was brought within grant in aid. He further submits that the issue stands covered by the judgment of 20.05.2019, rendered it was in Writ Petition No. 1952 of 2018. This fact is strongly refuted by the learned Standing Counsel contending thereof that factually the issue involved in the present writ petition is quite distinct to the judgment on which the reliance has been placed by the petitioner's counsel.

Owing to the aforesaid arguments, couple with the fact that the office report shows that respondent no.5 has not yet been served with the notices in compliance of the order passed by the Coordinate Bench of this Court on 20.02.2020, while allowing the urgency application preferred by the petitioner, directing the matter to be listed in the week commencing 21.02.2022.

Learned counsel for the petitioner is directed to take steps for effecting services on the unserved respondent no. 5.

Steps be taken within one week. List this case on the date already fixed above.

of 2020, WPSS No. 283 of 2020, WPSS No.

WPSS No. 286 of 2021, which are said to b e pending on similar issue.

(Sharad Kumar Sharma, J.) 10.01.2022

Nahid