MUNICIPAL CORPORATION BILASPUR Vs. DEVIDAS

JUDGEMENT

(1.) Proceedings of this matter have been taken up through video conferencing.

(2.) This second appeal preferred by the appellants/defendants was admitted for hearing on the following three substantial questions of law :-

(3.) The plaintiff/respondent herein filed a civil suit bearing No. 151-A/2009 for declaration that though he has been rendering his service on the post of 'Assistant Health Officer' w.e.f. 01/08/1987, but he has not given the regular/revised pay-scale of the said post whereas one Narendra Chauhan who is also posted as 'Assistant Health Officer' has been given the benefit of regular/revised pay-scale w.e.f. 16/07/1997, therefore, he is also entitled to receive the regular/revised pay-scale of 'Assistant Health Officer'.