CHANDRA SINGH CHIRAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, petitioner has sought the indulgence of this Court for a direction to the respondents to provide benefit of selection pay scale as per Rule 13(i) (ii) of the Salary Rules, 2016.

(2.) Heard learned counsel for the parties.

(3.) It is the contention of learned counsel for the petitioners that petitioners after putting in 10 years of service were entitled to get selection grade as per the Rules and the selection grade was given to them as per the chart given in paragraph 11 of the writ petition, which is extracted below:- <FRM>JUDGEMENT_2_LAWS(UTN)3_2024_1.html</FRM>