PRADEEP KANT, J. - (1.) HEARD learned counsel for the appellants Sri A.K. Bhatnagar. None appeared for the respondent nor there is any request to adjourn or pass over the case.
(2.) THIS special appeal has been filed with delay of more than eight months and twenty six days. It has been noticed that the affidavit filed along with the application for condonation of delay not only contains vague and bald explanation, but also incorrect dates. Time was granted to the State to file better affidavit, but the so called affidavit does not explain anything for not filing the special appeal within time. However, since the matter relates to the financial burden upon the State Government, we have considered the special appeal on merits.
(3.) THE facts of the case are that the respondent was appointed on 4.12.1958, as Laboratory Assistant in the pay scale of Rs. 45-100. Later on the State Government took over the National Homoeopathic Medical College and the pay of the respondent was fixed in the pay scale of Rs. 100-160 from January, 1972, which was later on revised in the pay scale of Rs. 200-320.;