S.J. Mukhopadhaya, Lakshman Uraon, JJ. - (1.) The appellant Ulfat Ali is present in the Court alongwith his counsel Mr. Dinesh Kumar. He accepted that he was getting unrevised scale of pay of Rs. 785 - 1,210/ - after the recommendation of 4th Pay Revision Committee. Subsequently after the recommendation of the 5th Pay Revision Committee he was provided with corresponding replaced pay of scale of Rs. 1,400 -2,600/ -.
(2.) While it was brought to the notice of the Court that an employee is entitled for the revised scale of pay as per the resolution of the Government and Rs. 1400 -2600/ - was the replaced scale of pay provided to those who are in the old pay of scale of Rs. 785 -1210/ -, Mr. Ulfat Ali, the appellant states that as he was already retired, intends to withdraw the appeal.
(3.) Similar prayer was made by his counsel, Mr. Dinesh Kumar to which no objection raised by the counsel for the Municipal Corporation, This appeal is, accordingly, dismissed as withdrawn.;