RAM KRISHNA RAY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.Asim Hati, learned counsel for the petitioners. None appears for the respondents.

(2.) This writ petition has been filed by the petitioners seeking writ of mandamus directing the respondents to fix the pay scale, implementation of 2007 pay scale and disburse the arrear amount in respect of the balance 60% payment towards arrear and payment thereto along with prevailing interest.

(3.) Brief facts are as follows:-