Allahabad High Court
Braham Swaroop Maurya vs State Of U.P. & Others on 29 January, 2010
Author: Amreshwar Pratap Sahi
Bench: Amreshwar Pratap Sahi
Court No. - 38 Case :- WRIT - A No. - 4536 of 2010 Petitioner :- Braham Swaroop Maurya Respondent :- State Of U.P. & Others Petitioner Counsel :- Pankaj Srivastava Respondent Counsel :- C.S.C. Hon'ble Amreshwar Pratap Sahi,J.
Heard learned counsel for the petitioner and learned Standing Counsel.
The petitioner claims pay scale under the 6th Pay Commission and the revision is being claimed @ Rs. 6050/-.
Let the claim of the petitioner be examined by the respondent No.3, who shall proceed to consider the claim of the petitioner and pass an appropriate order in accordance with the relevant Government Orders as expeditiously as possible preferably within a period of 3 months from the date of production of a certified copy of this order before him.
With the aforesaid observations, the writ petition is disposed of. Order Date :- 29.1.2010 Irshad