MEREY SOANS Vs. STATE OF MYSORE

JUDGEMENT

(1.) The petitioner was a physical instructress in a high school in South Kanara District in the Madras State, which became part of the new State of Mysore under the States Reorganisation Act, on November 1, 1956. The pay scale applicable to the post held by her when the reorganisation took place was Rs. 50-60. On January 1, 1957 it became Rs. 50-100 and it was again revised and became Rs. 80-130 when there was another revision of pay scales in the new State of Mysore on January 1, 1961.

(2.) When there was the reorganisation of States, persons who were physical instructors in the erstwhile State of Hyderabad were allotted for service in the new State of Mysore, and they became physical instructors in that new State. Some physical Instructors of the other three areas which became part of the new State of Mysore also became physical instructors in that new State and all these posts were treated as equivalent posts in respect of which a common seniority list was prepared.

(3.) On November 19, 1962, there was a revision of the pay scales of Physical instructors, and that revised pay scale was given retrospective effect from January 1, 1957, but its operation was restricted only to the physical instructors who arrived from the erstwhile State of Hyderabad. The pay scale which retrospectively became effective in that way was Rs. 75-160, from January 1, 1957.