DIVISIONAL SUPERINTENDENT EASTERN RAILWAY DINAPUR UNION OF INDIA Vs. L N KE

JUDGEMENT

(1.) These two appeals are by certificate from judgment dated 14 December, 1967 of the High Court of Patna.

(2.) The only question in these appeals is whether the order dated 16 August, 1966 is valid.

(3.) By order dated 16 August, 1966 the appellants fied the pay of the respondents at Rs. 135/- per month in the scale of Rs. 105-135.