PRINCIPAL, SAINIK SCHOOL, NAGROTA, JAMMU Vs. A. JEYARAMAN

JUDGEMENT

(1.) Respondent-A. Jeyaraman's Writ Petition, SWP No. 1943/04 was allowed by a learned Single Judge of this Court, issuing directions to, the Sainik School Society, Principal, Sainik School, Nagrota, Jammu and Local Board of Administration, Sainik School, Nagrota, Jammu to fix the Respondent's Pay, stepping it up to the same level as that of Radhey Sham Dayal, a Trained Graduate Teacher, taking notice of Note 6 of the Rules applicable to the service.

(2.) Aggrieved by the directions of the Writ Court, the Principal, Sainik School, Nagrota, Jammu moved Motion seeking review of the order and the condonation of delay in moving the Motion. The Review Petition came to be registered as Review No. 3/2009.

(3.) Although the delay in filing the Review Petition was condoned but the learned Single Judge did not consider it appropriate to exercise the power of review on the ground that, if aggrieved by the observations and findings of the learned Single Judge, the Appellant was required to file appeal against judgment dated November 12, 2008.