RAMAWATI DEVI Vs. STATE OF UP
LAWS(ALL)-2010-4-70
HIGH COURT OF ALLAHABAD
Decided on April 09,2010

RAMAWATI DEVI Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) Heard Shri Yogesh Agrawal, learned Counsel for the petitioner, learned standing counsel appears for the respondents.
(2.) The affidavits have been exchanged. With the consent of the parties, the writ petition was finally heard.
(3.) The petitioner's husband late Dr. A. N. Singh was appointed as Medical Officer on 10.5.1977 on ad hoc basis in the pay scale of Rs. 850-1,020. By the order of the Chief Medical Officer, Ballia he was allowed the pay scale of Rs. 3,000-4,500, w.e.f. 1.7.1986 and thereafter promotional pay scale from Rs. 3,700-5,000 by order dated 10.5.1991.;


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