SHASHI SHEKHAR NARAYAN SINHA Vs. RAJENDRA AGRICULTURE UNIVERSITY

JUDGEMENT

(1.) THIS letters patent appeal has been filed against the order dated 22nd October 2002 on CWJC No. 11547 of 2002 : Shashi Shekhar Narayan Sinha V/s. Rajendra Agriculture University, Pusa and others.

(2.) THE contention on behalf of the appellant -petitioner is that he is being wrongfully denied pay parity by the respondents and this Court ought to issue a, direction for protection to receive pay parity and consequential benefits.

(3.) IN the circumstances, the contention of the appellant that he would desire pay parity from his previous University is unfounded. There is no error in the order of the learned Judge on the writ petition.