STATE OF UTTARAKHAND Vs. BHUPENDRA SINGH

JUDGEMENT

(1.) The application, seeking condonation of 29 days'' delay in preferring the Special Appeal, is not opposed by Sri Yogesh Pacholia, learned counsel for the respondent-writ petitioner, and the delay is, therefore, condoned. The application, seeking condonation of delay in preferring the Special Appeal, stands allowed.

(2.) Heard Sri Anil Bisht, learned Standing Counsel appearing on behalf of the State Government-appellants and Sri Yogesh Pacholia, learned counsel for the respondent-writ petitioner.

(3.) This Special Appeal is preferred against the order passed by the learned single Judge in Writ Petition (S/S) No. 2264 of 2019 dated 03.12.2019. A batch of writ petitions, i.e. Writ Petition (S/S) No. 2250 of 2019 and batch, were heard together and, by the order under appeal, the learned single Judge, relying on the order passed in Writ Petition (S/S) No. 306 of 2011 dated 24.03.2017, directed the respondents to fix the salary of the petitioners in the revised pay-scale of Rs. 1400-2600, along with arrears, pursuant to the Government Order dated 19.07.1989.