STATE OF JHARKHAND Vs. VEENA PRASAD

JUDGEMENT

(1.) Heard learned counsel for the parties on the application for condonation of delay. In view of the reasons stated in the application, I.A. No. 2075 of 2010 is allowed and delay is condoned.

(2.) Heard learned counsel for the parties on merits.

(3.) The petitioner preferred this writ petition seeking a direction against the respondents to grant 20% of the substantive pay scale of the post of Professor, Paediatrics as additional pay, under statutory provisions of Rule 103 of Jharkhand Service Code, for the period 01.04.2002 to 30.09.2003.