SHIV CHAND NIGAM Vs. STATE OF U P

JUDGEMENT

(1.) There is delay in filing the review application for which delay condonation application has been filed on behalf of the appellant. Cause shown is sufficient. The delay is condoned and delay condonation application is allowed and delay is condoned.

(2.) Heard counsel for the parties and perused the record.

(3.) This review is preferred challenging the judgement and order dated 1.9.2014 dismissing the special appeal against the order 4.7.2008 passed in Civil Misc. Writ Petition No. 52832 of 2006 dismissing the writ petition of the appellant/applicant. In the writ petition, applicant has challenged the order of his reversion to the basic salary and the adverse effect of reducing his salary.