G B SURYAPRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the petitioner-in-person.

(2.) ONE of the conditions prescribed in Clause 4 of the government Order dated 7-11 -1984 for stepping-up the pay of the senior to the pay of junior is:-

(3.) THE Government has introduced stepping-up system with a view to bring the pay of a senior official on par with his junior when junior get higher pay on promotion. This object is wittled-down by incorporating condition (ii) in Clause 4 of the Government Order. It is an unconstitutional condition. Hence, the order passed by us in the writ petition warrants review.