SOHANLAL Vs. STATE OF M P

JUDGEMENT

(1.) REGARD being had to the similitude in the controversy involved in the matter, the above cases were heard analogously together and a common order is being passed. The facts of W.P. No.13650/10 are being narrated as under :

(2.) THE petitioner before this Court has filed the present petition being aggrieved by non-payment of interest in the matter of payment of UGC pay scale, which was granted to him vide Annexure-P/1. The petitioner's contention is that the UGC pay scale was implemented w.e.f. 1.1.96 and the arrears was paid to him on 13.7.2006. Learned counsel for the petitioner straightway has drawn the attention of this court towards judgment delivered by the Division Bench in Writ Appeal No.7173/2007 dated 25.7.2007. Paragraphs 2, 11, 12 and 13 thereof reads as under :-

(3.) NO order as to costs.