The Advocate General & Another ... vs Amit Chandra Petshali & Others
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Uttarakhand High Court

The Advocate General & Another ... vs Amit Chandra Petshali & Others on 20 February, 2024

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                     HON'BLE THE CHIEF JUSTICE MS. RITU BAHRI
                                          AND
                      HON'BLE SRI JUSTICE RAKESH THAPLIYAL

                       SPECIAL APPEAL NO. 14 OF 2024

                           20TH FEBRUARY, 2024

The Advocate General & another                                .....Appellants.
                                       Versus

Amit Chandra Petshali & others                                ....Respondents.

Counsel for the Appellants                 :       Mr. Rajeev Singh Bisht, learned
                                                   Additional   Chief     Standing
                                                   Counsel.

Counsel for the Respondents                :       Mr. Suhaas Ratna Joshi, learned
                                                   counsel.

The Court made the following:

JUDGMENT:

(per Hon'ble The Chief Justice Ms. Ritu Bahri)

Mr. Suhaas Ratna Joshi, learned counsel accepts

notices on behalf of the respondents.

2. Keeping in view that the petitioners/ respondents

are continuing as contractual employees since 2014, and the

letter dated 04th January, 2024, whereby the pay-scale was

reduced by the Government, does not affect the working

conditions of the petitioners/ respondents. The respondents

are still continuing.

3. Keeping in view that the letter dated 04.01.2024 is

a letter issued by the Government Department to reduce the

pay-scale, this appeal is being disposed of by pre-poning the

date from 04.04.2024 to the last week of March, 2024.

4. Pending application, if any, also stands disposed of.

(RITU BAHRI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 20th February, 2024 NISHANT