Madhya Pradesh High Court
Ishwar Chand Pandey vs The State Of Madhya Pradesh on 27 November, 2019
Author: Nandita Dubey
Bench: Nandita Dubey
1 WP-22305-2019
The High Court Of Madhya Pradesh
WP-22305-2019
(ISHWAR CHAND PANDEY Vs THE STATE OF MADHYA PRADESH)
5
Jabalpur, Dated : 27-11-2019
Shri Rakesh Singh, learned counsel for the petitioner.
Shri Abhay Pandey, learned Govt. Advocate for the State.
Heard on the question of admission.
Issue notice to the respondents on payment of process fee within
seven working days by ordinary as well as by RAD mode, failing which this petition shall stand dismissed automatically without further reference to the Court.
Notices be made returnable within three weeks. Also heard on interim relief.
It is contended by the learned counsel for the petitioner that the pay scale is revised unilaterally to his detriment and without giving him an opportunity of hearing, the recovery has been made from the pay scale.
Considering the aforesaid, till next date of hearing no further recovery shall be made from the basic salary of the petitioner.
C.C. as per rules.
(NANDITA DUBEY) JUDGE rss Digitally signed by RAVI SHANKAR SHRIVASTAVA Date: 28/11/2019 10:26:29