NARESH DUTT SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner is with the grievance that his pay needs to be stepped up at par with that of his Junior Sh. Jagdev Singh Thakur. The respondents have opposed this\ plea.

(2.) Simple case projected by the petitioner is that:-

(3.) I have heard learned senior counsel for the petitioner and learned Additional Advocate General for the respondents.