AI Structured Summary
Not yet generated for this judgment
Judgment
Heard learned counsel for the petitioner and the learned Standing Counsel for the opposite party no.1.
Issue notice to the opposite party no.4 returnable within six weeks.
Steps be taken within a week.
List immediately after six weeks.
The submission of the learned counsel for the petitioner is that by the impugned order dated 02.06.2009 the petitioner''s pay scale has been reduced without issuing any notice to him and without giving him any opportunity of hearing.
Specific averment in this regard has been made in para14 of the writ petition.
In view of the above, it is provided that till the next date of listing, the effect and operation of the impugned order dated 02.06.2009 passed by the opposite party no.3, as contained in Annexure1 to the writ petition, shall remain stayed.