JAI MANGAL PRASAD SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard through V.C.

(2.) The instant writ application has been preferred by the petitioner for following reliefs:

(3.) Mr. Anmol Anand, learned counsel for the petitioner submits that the moot questions involved in this writ application is "whether the action of the respondents in reducing the pay scale, that too, after ten years, is sustainable in the eye of law especially when the pay scale of the petitioner was reduced without giving any opportunity of being heard".