- (1.) Heard learned counsel for the appellant.
(2.) Petitioners/Respondents No. 1 to 3 filed a writ petition before learned Single Bench with the grievance that although they have been granted benefit of selection scale on completion of nine years service with retrospective effect, but while granting notional fixation, they were denied arrears to which they were entitled for under law. Learned Single Judge allowed the writ petition vide order dated 10.02.2009 and directed the respondents to make payment of arrears accrued, as a result of grant of selection scale. Being aggrieved with the said order, the appellant-Respondent No. 3 has preferred the present intra-Court appeal.
(3.) Submission of learned counsel for the appellant is that the appellant is a co-operative society and in case the impugned order passed by learned Single Judge is allowed to be sustained, then there will be financial burden on the appellant-society and it will not be possible for the appellant-society to bear such financial burden, therefore, in the interest of justice, impugned order passed by learned Single Judge be set aside.;