AMAWASH RAM Vs. THE STATE OF JHARKHAND AND ORS.
LAWS(JHAR)-2010-1-194
HIGH COURT OF JHARKHAND
Decided on January 29,2010

Amawash Ram Appellant
VERSUS
THE STATE OF JHARKHAND AND ORS. Respondents

JUDGEMENT

Sushil Harkauli, J. - (1.) THE case is called out in the revised list.
(2.) LEARNED Counsel for the respondents has failed to appear on both calls. I have heard learned Counsel for the petitioner.
(3.) THE petitioner is claiming the central pay -scale according to the 5 Pay Commission and also certain arrears of salary.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.