SURENDRA TANDON Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) In WPS/2349/2017, the petitioner has sought the following relief(s):-

(2.) In WPS/7951/2018, the petitioner has sought the following relief(s):-

(3.) Mr. Varun Sharma, learned counsel for the petitioners would submit that earlier the petitioner, Suresh Tandon had preferred WPS No.2349 of 2017 seeking the benefit of the revised pay scale. Since the said benefit was extended to him during the pendency of the petition, his name was deleted from the cause title of WPS No.2349 of 2017. Later on, the said order was withdrawn, thereafter, the petitioner Surendra Tandon instituted WPS No.7951 of 2018, seeking extension of the benefit of the revised pay scale.