MOHAMED ETC. Vs. PALWAL COOP. ETC.

JUDGEMENT

(1.) No occasion arises for granting to the petitioner the relief claimed.

(2.) The claim of the petitioners for higher grade of pay cannot, indeed, be sustained. The higher grade was clearly against the service rules. It is also well settled that the Board is not competent to grant a scale of pay beyond the recommendations of the Sugar Board except with the prior approval of the Registrar. No such approval had been obtained. The contention of the counsel for the petitioners that such approval be deemed to have been there by virtue of the fact that a nominee of the Registrar was on the Board, when the decision was taken, is clearly untenable. This writ petition is, consequently, hereby dismissed. Petition dismissed.