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Judgment
Dinesh Mehta, J
Delay of 440 days is condoned.
Despite service, no one has appeared on behalf of the respondents.
Mr. Sharma, learned Additional Advocate General submitted that vide order dated 10.02.2020, this Court has held the petitioner entitled for grant of pay scale of Rs.5000-8000/- instead of Rs. 4000-6000/- whereas the petitioner is not entitled for the same.
Before coming to the Revised Pay-Scale Rules of 2008, the system of financial upgradation was already existing.
For the reasons stated, the review application is allowed.
The order dated 10.02.2020, is hereby recalled. Accordingly, S.B. Civil Writ Petition No.14139/2017 is restored to its original number.
List the writ petition on 12.09.2023.