Chattisgarh High Court
Smt. Shraddha Diwan vs State Of Chhattisgarh 27 Wps/2229/2018 ... on 13 March, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
WPS No. 2240 of 2018
Smt. Shraddha Diwan Versus State Of Chhattisgarh
13/03/2018 Mr. Mateen Siddiqui, counsel for the petitioner.
Mr. Chandresh Shrivastava, PL for the State.
Issue notices to respondents No. 2 & 3 both on merits as
well as on stay application, on payment of PF within a week.
Notices be made returnable in four weeks.
Taking into consideration the submission that pay scale and total emoluments of the petitioner have been, all of a sudden, reduced without any opportunity of hearing and notice to the petitioner, it is directed that the petitioner's salary which was being paid to him till the month of November, 2017 shall continue to be paid without any deduction till the next date of hearing.
List this case along with WPS No. 1750/2018.
Sd/--
(Manindra Mohan Shrivastava) Judge Rohit