GANPAT LAL CHOUDHARY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Mr. C. Jayant K. Rao, learned counsel for the appellants. Also heard Mrs. Astha Shukla, learned Government Advocate, appearing for the respondents.

(2.) This writ appeal is presented against an order dtd. 15/9/2021 passed by the learned Single Judge in WPS No.3335 of 2013, dismissing the writ petition, by which the petitioners, two in number, had prayed for directing the respondents to consider recommendations of the High Power Committee and to grant higher / proper pay scale within the time-frame as may be considered appropriate by this Court.

(3.) The appellant No.1 is working as an Accountant in the Tribal Welfare Department and the appellant No.2 is working as Assistant Grade-III in the same Department.