ABHA SAHAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioner has filed a rejoinder which may be taken on the record.

(2.) Heard learned counsel Mr. P.K. Shahi for the petitioner and Mr. Rajeshwar Prasad, learned Government Pleader No. 6 for the State.

(3.) The petitioner has questioned the order dated 7.10.2003, as contained in annexure 1, by which the higher scale of Rs. 5000-8000.00 earlier allowed to her with effect from 1.1.1996 has been reduced to the scale of Rs. 4000-6000.00.