Citation : 2023 Latest Caselaw 2949 UK
Judgement Date : 3 October, 2023
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
WPSB No.440 of 2023
Hon'ble Manoj Kumar Tiwari, J.
Hon'ble Pankaj Purohit, J.
Mr. C.S. Rawat, learned Chief Standing Counsel with Mr. G.S. Negi, learned Additional Chief Standing Counsel for the State/petitioners.
2. It is contended by the learned counsel for the petitioners that import of Government Order dated 24.01.2018 was not considered by the Tribunal.
3. It is further submitted that the said Government Order provides that pay-scale of grade pay of ₹8,700/- shall be given with prospective effect i.e., the date of issuance of Government Order, which aspect has been overlooked by the Tribunal.
4. Issue notice to the respondents, returnable within four weeks.
5. Steps to be taken within one week.
6. List this case on 11.12.2023.
7. Till the next date of listing, proceedings for execution of the impugned judgment shall remain stayed.
8. Stay Application (IA No.1 of 2023) stands disposed of accordingly.
(Pankaj Purohit, J.) (Manoj Kumar Tiwari, J.) 03.10.2023 SK
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