AIROnline 2018 Utr 888

Uttarakhand High Court

Hon'ble Judge(s): Sharad Kumar Sharma , J

Constitution of India , Art.16— Pay scale - Increment of - Claim for - Rejection of - Admittedly service of employee being transferred from college to Sugar Factory, as matter of fact reduction in pay scale by order of employer was candidly accepted by employee without giving challenge to it - Thus, claim raised by employee pursuant to Government Order as a matter of fact, was not an institution, which was grant-in-aid - Claim on ground Govt. order not maintainable - Rejection of increment of pay scale with retrospective effect, proper. (Para 12 13 14)