PREM DUTT Vs. PUNJAB STATE

JUDGEMENT

(1.) THIS is an application Under Order 47 Rule 1 read with Section 151 of the Code of Cm Procedure praying for review of the Order dated 8. 1. 1996 passed by the Division Bench of this Court.

(2.) THE contention of the learned counsel for the applicant is that certain judgments of the Supreme Court of India and High Courts could not be brought to the notice of the Division Bench when the matter was being argued. If such judgments are taken into consideration, there is possibility of the Court taking a different view than the one expressed in the judgment. He contends that higher pay scale should have to be granted to him w. e. f. 1. 1. 1986 and not from the date of recommendation of his case by the Chief Conservator Punjab, Forests Department. This contention was dealt with by the Division Bench and it was concluded as under :

(3.) I find no merit in this review application and the same is dismissed. .