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Judgment
Heard learned counsel for the petitioners and the learned Standing Counsel appearing for the opposite parties prays for and is allowed four weeks'' time for filing counter affidavit.
Rejoinder affidavit may be filed within two weeks thereafter.
List immediately after expiry of the aforesaid period.
The submission of the learned counsel for the petitioners is that by the impugned order dated 04.06.2009 passed by the opposite party no.5 the additional increment given to the petitioners in the year 2002 has been cancelled without issuing any notice to the petitioners and without giving them any opportunity of hearing although the impugned order carries civil consequences. Specific averments in this regard have been made in para20 of the writ petition.
In view of the above, it is provided that the effect and operation of the order dated 04.06.2009 passed by the opposite party no.5, as contained in Annexure1 to the writ petition, shall remain stayed till the next date of listing.