ABDUL MAJEED Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners, who are in service and those who retired from service, had filed these writ petitions seeking the following reliefs:

(2.) Their main grievance as at present is that several of their juniors are getting more pay than them. Even though there are several prayers in these writ petitions, the learned counsel for the petitioners submitted that the petitioners would limit their prayer for seeking appropriate remedies for stepping up their pay on par with their juniors.

(3.) The learned Government Pleader submits that as per the orders, which are in force as at present, there should be a junior in the very same department, who is drawing more pay in order to claim stepping up.