BHUPENDRA KUMAR BHATTACHARJEE Vs. STATE OF ASSAM

JUDGEMENT

(1.) This writ appeal is directed against the JUDGMENT & ORDER dated 28.8.96 passed by the learned Single Judge of this Court in Civil Rule No-1112/95 thereby dismissing the writ petition.

(2.) The Govt. of Assam on the basis of the recommendation of the Pay Commission issued Notification No. FPC 24/90/128 dated 6.12,90 Clause 13 (I) of the said Notification is extracted below :-

(3.) The respondents submitted its return and disputed the assertions of the petitioners,