MALLESHAPPA HANAMAPPA BELLARY Vs. STATE OF MYSORE

JUDGEMENT

(1.) The petitioner was on November 1, 1942, a Junior Assistant in the Political and Services Department, in the state of Bombay. On September 17, 1943, he was sent on deputation, to the Department of Civil Supplies. By an order made by the Controller of Civil Supplies on September 23, 1943, he was appointed with effect from September 18, 1943 a senior Assistant. In that Department, to which he was deputed, the petitioner rose to the position of a Rational Officer. On March 1, 1954, when the Department of Civil Supplies was abolished, he reverted to the Department of Public Works. When he so reverted, he was drawing in the Department of ?Civil Supplies a pay of Rs. 460/- in the grade 350-30-650.

(2.) But, on his reversion to the Department of Public Works, the petitioner was appointed to the post of a Junior Assistant in a pay of Rs. 120/-.

(3.) On the representations made by the petitioner against the fixation of his rank and pay in that way, to final decision was taken by the State of Bombay and when that matter was still pending, he was allotted under the provisions of the State of Mysore of which he became a civil servant on November, 1956.