RAM PHAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The facts in nutshell are as follows; the appellant who was working as a constable, was before the Writ Court, inter alia requesting the court, to direct the respondents to grant salary for the periods 18.9.2001 to 31.09.2001, 01.02.2002 to 28.02.2002 and 01.07.2002 to upto the date of filing of the petition with interest at the rate of 18 per cent per annum and further to direct the respondents to revise the pay of appellant after granting the increments with effect from 18.09.2001 and for making the payment of arrears after refixation with 18% interest per annum.

(2.) The Writ Court after entertaining the petition had issued the notices to the respondents.

(3.) After service of notice, the respondents had filed the statement of objections resisting the reliefs sought for by the appellant in the writ petition.