C CHANDRA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. I.H. Saikia, learned counsel for the petitioner. Also heard Mr. S.C. Keyal, learned Assistant Solicitor General of India, appearing for the respondents.

(2.) In this petition, the petitioner is seeking the benefits of revised pay scale in terms of the recommendation made by the 5th Central Pay Commission (CPC) as well as 6th Central Pay Commission (CPC).

(3.) Only the relevant facts may be noted.