KALU RAM Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) THE grievance of the petitioner is that in view of the order dated 05 -09 -2003, passed by this Court in Writ Petition No. 2341 of 2001 (S/S) Kalu Ram v. State and Ors., a direction was given to the respondent to consider the case of the petitioner. He was granted minimum of pay scale i.e. Rs. 4440/ - but by subsequent order dated 25th May 2010, the minimum of pay scale has been amended and it was reduce to Rs. 3514/ -.

(3.) LEARNED Brief Holder prays for and is granted four weeks time to file counter affidavit.