LAWS(BOM)-2008-4-346

SOMA L RAUT Vs. STATE OF GOA

Decided On April 07, 2008
Soma L Raut Appellant
V/S
STATE OF GOA Respondents

JUDGEMENT

(1.) Rule. Rule returnable forthwith. Heard by consent.

(2.) The learned Advocate General states that the petitioners' representation regarding a proper upgradation of the pay scale shall be considered in accordance with law. The Government is directed to communicate its decision to the Petitioners within a period of eight weeks from today. Writ Petition disposed of.