SHEKHAR Vs. NEW INDIA ASSURANCE COMPANY LIMITED

JUDGEMENT

(1.) Heard Mr. Dharmadhikari, learned counsel for the petitioners and Mr. Bhatt, learned counsel for the respondent Nos. 1 and 2.

(2.) The petition questions the denial of benefits of revision of pay scales to the petitioners in terms of the notification dtd. 8/10/2010 (page 55 Annexure-G), under which the petitioners claim to be entitled to the revision of the pay scales.

(3.) Mr. Bhatt, learned counsel for the respondent Nos. 1 and 2, opposes the contention, as according to him, under clause 12 of the notification dtd. 2/1/2003, the petitioners were not been held entitled to anything on account of full and final settlement of all their claims.