G S SHYAMALAKUMARI Vs. STATE OF MYSORE

JUDGEMENT

(1.) These 19 Writ Petitions raise the same questions and are therefore dealt with together. As both sides agreed that a detailed consideration of the facts of Writ Petition 2595 of 1967 would be sufficient to dispose of all the Writ Petitions, we proceed to consider the said petition.

(2.) By an Executive order made by the State Government on 25th January 1957 revising the pay scales of various categories of Government servants, the pay scale of Rs. 250-25-450-30-600 was fixed for Assistant Surgeons to be called Grade I and pay scale of Rs. 150-10-300 was fixed for Assistant Surgeons to be called Grade II. a note was appended indicating that the ratio between the Assistant Surgeons Grade I and the Assistant Surgeons Grade II will be fixed separately.

(3.) By a notification published in the Mysore Gazette dated 5th December 1957, applications were invited for recruitment of sixty Assistant Surgeons, Grade II. The petitioners were among the persons who applied pursuant to the said notification and were selected. They were appointed by an order as Assistant Surgeons, Grade II, on 30th July 1958. Both the advertisement as well as the order of appointment set out the scale to be Rs. 150-10-300 and also that the selected persons will have to work as probationers for a period of one year on a lumpsum pay of Rs. 125 per month.