RAVINDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) IT is submitted by learned counsel for the petitioner that the specific procedure of implementation of unified pay scale and its fixation on 1.1.1996, as envisaged in Annexures 3 and 3/1 to the writ application, are not being carried out.

(3.) LEARNED counsel for the University submits that the mandates, as contained in annexures 3 and 3/1 to the writ applications, have not been implemented, but the same is in process and the University in all its fairness will implement the same for unified pay scale and its fixation as on 1.1.1996 within few weeks, as a committee has been constituted for its implementation.