VIJAY CHANDRA RATURI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This matter has been heard through video conferencing.

(2.) The petitioner is the Head Bench Secretary in this High Court. Petitioner is aggrieved by the non-fixation of his pay scale, which is Rs.12,000-16,500/-. According to the petitioner, though he has been given the pay scale of Rs.12,000-16,500/-, but fixation of his salary has not been done as per this pay scale.

(3.) Mr. Anil Kumar Bisht, Standing Counsel represents the State/respondent nos. 1 and 2 and Mr. Paresh Tripathi, Advocate represents the High Court. They both have contended that this pay scale was never given to the petitioner.