AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 127 wordsJagmohan Bansal, J
The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking direction to respondent to refix their salary from retrospective date i.e. date of promotion.
Learned counsel representing the petitioners submits that petitioners were promoted vide order dated 02.04.2024, however, their pay has not been revised either on actual or notional basis. They have made representation to respondents but to no avail.
Learned State counsel submits Competent Authority would consider petitioners’ grievance and pass an appropriate order within three months from today.
Learned counsel representing the petitioners agrees with the aforesaid arrangement.
In the wake of statements of both sides, the petition stands disposed of.
Pending application(s), if any, shall also stand disposed of.