MUKESH BAILWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This appeal is preferred against the order passed by the learned Single Judge in Writ Petition (S/S) No. 3560 of 2017 and batch dated 14.08.2019.

(2.) The appellants-writ petitioners invoked the jurisdiction of this Court seeking the benefit of the minimum of the pay-scale of the post of Junior Assistant, which they claim they are entitled to. Relying on the judgment of the Supreme Court, in State of Punjab v. Jagjit Singh: (2017) 1 SCC 148, the learned Single Judge allowed Writ Petition (S/S) No. 3560 of 2017, by his order dated 14.12.2017, at the stage of admission.

(3.) In his order, in Writ Petition (S/S) No. 3560 of 2017 dated 14.12.2017, the learned Single Judge recorded that the learned counsel for the respondents did not dispute that the facts, which had been brought out in the Writ Petition, were covered by the decision of the Supreme Court in State of Punjab v. Jagjit Singh: (2017) 1 SCC 148. Thereafter, the learned Single Judge observed that, since the Writ Petition could be decided on law point only, it was being decided at the stage of admission with the consent of the learned counsel for the parties with a direction to the second respondent to grant minimum of the pay-scale of the post of Junior Assistant to the appellants-writ petitioners.