P. RAVINDRANATH Vs. GOVT. OF A.P.

JUDGEMENT

(1.) The petitioner before this Court, who is a retired employee, has filed this writ petition claiming stepping up of pay at par with his juniors.

(2.) The undisputed facts of the case reveal that earlier also the petitioner came up before this Court by filing writ petition i.e., W.P.No.1078 of 2007 and a Division Bench has dismissed the writ petition.

(3.) The order passed by the Division Bench in W.P.No.1078 of 2007 is reproduced as under:-