IN THE MATTER OF AN APPLICATION UNDER ARTICLE 102 OF THE CONSTITUTION OF THE PEOPLES REPUBLIC OF BANGLADESH Vs. SECRETARY, WATER RESOURCES, MINISTRY OF WATER DEVELOPMENT

JUDGEMENT

(1.) This Rule Nisi has been issued calling upon the respondents to show cause as to why the impugned memo. No. ms¯'vcb/PaUBo(Hi)315 dated 07.05.2003 refusing the Petitioner to pay the benefits of 03 (three) Time Scales shall not be declared to be without any lawful authority and is of no legal effect and/or pass such other order or orders as to this Court may seem fit and proper.