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Judgment
3 paragraphs · 84 words
Mr. Justice L. Narasimha Reddy:
The relief claimed by the applicant, in O.A. No.2929/2014 was mostly about the enhancement of his pay, to be on par with that of another employee. That was dealt with in the O.A and it was dismissed, on finding that there is no merit in the plea of the applicant.
2.
In the R.A., certain aspects, which were not subject matter of the O.A., are raised. We do not find any merit in the R.A. It is accordingly rejected.