HUKUM SINGH NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This application is filed seeking review of the order passed by us in Writ Petition (S/B) No.558 of 2015 dated 12.09.2019.

(2.) The review applicant herein is the petitioner in Writ Petition (S/B) No.558 of 2015, wherein he sought a writ of certiorari to set-aside the judgment and order passed by the Public Services Tribunal, Dehradun in Claim Petition No.42 of 2009 dated 13.10.2009.

(3.) The review applicant herein had approached the Public Services Tribunal, by filing Claim Petition No.42 of 2009, to quash the order passed by the Secretary, Department of Medical, Health and Family Welfare, Uttarakhand dated 28.01.2005; for a direction to consider the matter in the light of the judgment of this Court dated 21.09.2004, and to remove the disparity in the pay-scale of an Operation Theater Attendant (for short "OTA") vis -vis that of a Medical Attendant; and to grant pay-scale of Rs.1200-1800/- to the petitioner from 01.01.1986 along with all consequential benefits.