SUDHIR KUMAR KAPOOR Vs. UOI

JUDGEMENT

(1.) Admit. Ms. Archana Gaur, Advocate accepts notice of admission on behalf of respondents.

(2.) The issue raised in the present writ petition has arisen in several petitions already decided. With the consent of parties, the writ petition is taken up for consideration and disposal.

(3.) The petitioner in the instant writ petition is a promotee officer working as Superintendent BR Grade II with the Border Road Organization. This petition has been filed by the petitioner praying to pay salary in the same pay scale/pay band with grade pay as was paid to Ghan Shyam Vishwakarma pursuant to the decision passed by the Gauhati High Court (Aizawl Bench) in W.P.(C)No.51/2009.