Supreme Court - Daily Orders
Satyajit Ray vs Union Of India on 31 July, 2018
Bench: Uday Umesh Lalit, Ashok Bhushan
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO.2211 OF 2018
IN
CIVIL APPEAL NO.1353 OF 2018
SATYAJIT RAY & ORS. PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
O R D E R
The issue involved in the matter was whether the pay had to be determined by multiplying the existing basic pay as on 01.01.2006 by a factor of 1.86 or the multiplying factor was to be applied to revised basic pay. After considering the relevant rules this Court in its Judgment under review held that the multiplying factor had to be applied to the basic pay as on 01.01.2006.
We have gone through the review petition and do not see any reason to interfere with the same.
The review petition is dismissed.
..........................J. [UDAY UMESH LALIT] ..........................J. [ASHOK BHUSHAN] Signature Not VerifiedNEW DELHI Digitally signed by ANITA MALHOTRA JULY 31, 2018 Date: 2018.08.04 12:07:03 IST Reason: 2 ITEM NO.1005 SECTION XVI S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS R.P.(C) No.2211/2018 in C.A.No.1353/2018 SATYAJIT RAY & ORS. Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (FOR ADMISSION and IA No.30640/2018-ORAL HEARING) Date : 31-07-2018 This petition was circulated today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE ASHOK BHUSHAN By Circulation UPON perusing papers the Court made the following O R D E R Application for open hearing is rejected. The review petition is dismissed in terms of the signed order.
Pending applications, if any, stand disposed of.
(Ashok Raj Singh) (Chander Bala)
Court Master Court Master
(Signed Order is placed in the file)