CHAMAN Vs. STATE OF H.P.

JUDGEMENT

(1.) Petitioner feels aggrieved against the office order dtd. 16/2/2024 issued by the respondents fixing his pay at par with that of his immediate senior/respondent No.4 w.e.f. 21/10/2018 and thereby also ordering recovery of excess payment made to the petitioner due to alleged wrong fixation of his pay, in equal monthly installments.

(2.) The case.

(3.) Submissions