LAWS(CA)-2002-2-12

RAJBIR SINGH Vs. UNION OF INDIA

Decided On February 20, 2002

JUDGEMENT

(1.) CHALLENGE in this O.A. is directed at the action of the respondents, reducing retrospectively w.e.f. 1.1.96, the pay scale of the applicants from Rs. 5000-8000/- to Rs. 4500-7000/-.

(2.) Heard S/Shri G.D. Bhandari and A.K. Bhardwaj, learned Counsel for the applicants and respondents respectively.

(3.) GROUNDS raised by the applicants, in the above circumstances are as below: