MOLIKA MINHAS Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE writ petitions are filed mainly with the following prayers: -

(2.) i) That a writ in the nature of certiorari or any other appropriate writ or direction may kindly issued quashing the order, if any, passed by the respondents whereby the enhanced pay was reduced from Rs. 10,000/ - to Rs. 7,000/ -