STATE OF H.P. Vs. NAVNEET GUPTA

JUDGEMENT

(1.) THE appellants have called in question the judgment and order, dated 11th December, 2012, made by the learned Writ Court in CWP No. 11666 of 2011 -G, titled as Navneet Gupta versus State of H.P. & others (hereinafter referred to as "the impugned judgment"), on the grounds taken in the memo of appeal.

(2.) WE have gone through the memo of appeal and the impugned judgment.

(3.) THE moot question, which arises for consideration, is -whether the Court has power to direct the respondents -authorities to release a particular pay scale to an employee?