- (1.) Heard Sri Adarsh Bhushan, learned counsel for the appellant, who has very ably assisted the Court and the learned Standing Counsel for the State and Sri R. P. Singh for the respondent no.1 to 4.
(2.) The appeal has been preferred questioning correctness of judgment of the learned Single Judge dated 19.4.2000 whereby the appellant's writ petition, praying for quashing of reduction in the pay scale by the respondents in violation of principles of natural justice, has been dismissed.
(3.) The appellant is admittedly an employee of the Nagar Maha Palika, Agra. He came to be transferred to the college in question, which is an educational institution established by the Nagar Maha Palika known as Nagar Maha Palika Girls Inter College, Gur Ki Mandi, Chitranjan Park, Agra. Learned counsel for the appellant has invited the attention of the Court to the order of the Nagar Maha Palika authority by which the appellant came to be transferred to the college dated 24.7.1993, which is Annexure-4 on the records of the writ petition.;