RAMCHANDRA DONGRE Vs. STATE OF M.P.

JUDGEMENT

(1.) Learned counsel for the petitioner Shri Manish Yadav has drawn the attention of this Court towards the judgment delivered in the case of Sunil Kumar Daya Vs. State of M.P. and others in W.P.No.3415/2014 dated 10.4.2015 which reads as under :-

(2.) Meaning thereby, in the case of Kishorilal, the benefit of revision of pay scale on the basis of the recommendation of the 6th Pay Commission has been granted to the petitioner, therein. Both the judgments delivered by the learned Single Judge in the case of Kishorilal were subjected to judicial scrutiny and the Division Bench vide order dated 09-07-2013 passed in Writ Appeal No. 1301/2012 held as under:-

(3.) There is a delay of 72 days in filling the appeal.