ROSHAN LAL Vs. HIMACHAL PRADESH STATE ELECTRICITY BOARD

JUDGEMENT

(1.) PETITIONER's pay was fixed at Rs. 12,500/- on 1.1.1996. He retired as Superintendent Grade-II on 31.7.2009. The pay of the petitioner has been reduced Whether reporters of the local papers may be allowed to see the judgment? No. vide Annexure P-2 dated 27.10.2009 from Rs. 12,500/- to Rs. 12,100/-. Petitioner had also filed civil suit in the Court of learned Civil Judge (Senior Division), Sarkaghat. He has withdrawn the same on 6.9.2011 with liberty to file fresh petition on the same cause of action.

(2.) MR. Lovneesh Kanwar has argued that the petitioner has not been served with any notice before his pay has been reduced from Rs. 12,500/- to Rs. 12,100/-. He has also argued that the pension of the petitioner would also be affected if his pay is reduced from Rs. 12,500/- to Rs. 12,100/-.

(3.) I have heard the learned counsel for the parties and have perused the pleadings carefully.