GEETA JAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Upon hearing the learned counsel for the parties, the Court made following judgment (Per Sri Sanjaya Kumar Mishra, ACJ)

(2.) Common questions of facts and law are involved in both the writ petitions, therefore, with the consent of learned counsel for the parties, both the petitions are heard together and disposed of by this common judgment.

(3.) Similar prayer is made by the petitioners in Writ Petition No. 448 of 2014 but they are demanding pay for the post of Associate Professor in Pay Band - 4 with grade pay Rs.8700..00