LAWS(JHAR)-2017-1-186

SHASHI BHUSHAN JHA Vs. STATE OF JHARKHAND

Decided On January 13, 2017
Shashi Bhushan Jha Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Aggrieved by order dated 21.01.2014, the petitioner has approached this Court.

(2.) Heard.

(3.) Mr. Ajay Kumar Pathak, the learned counsel for the petitioner referring to the anomaly in benefits granted to the petitioner on account of grant of ACP, submits that the petitioner who was previously working in the grade pay of Rs. 4600 now has been relegated to a lower grade pay.