A N SANGAMESWARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) this petition under article 226 of the Constitution has been filed by the petitioner, inter alia seeking for a direction to the respondents to step up the pay scale of the petitioner with effect from 1-6-1982 to bring it 'on part with the pay scale of Sri munikrishna, typist on the establishment of this court and to grant all such other consequential benefits flowing from such direction. Strangely, petitioner is not questioning the validity or otherwise of the memo of the 2nd respondent dated 14-12-1988 (Annexure-H) and that of the order of the state government dated 24th november, 1988 (annexure-h2).

(2.) at the outset, it should be noticed that the basis of the claim of the petitioner is mainly on the pretext that the pay scale, duties, functions and responsibilities that the typist-copyist and typist are similar and identical.

(3.) the cause for the grievance of the petitioner emanated only after the issuance of government order No. Fd 89 srp 82, dated 14-9-1982. By the said Order, government was pleased to accord sanction for stepping up of the pay of the senior government servant to that of his junior, provided the following conditions are fulfilled namely,