M R AGNIHOTRI Vs. GOVT OF NCT

JUDGEMENT

(1.) Rule.

(2.) The petitioner is aggrieved by the decision of respondent no.2 Govt,of N.C.T. of Delhi fixing the pay scale for the post of Chief Administrative Officer-cum-Deputy Controller of Accounts in the office of District and Sessions Judge from 13.9.2000 instead of 25.9.1987,: Mr InderJit Sharma, learned counsel appearing for the petitioner has contended that one post of Chief Administrative Officer-cum-Deputy Controller of Accounts was created in the District Court in the pay scale of Rs.3000-4500 w.e.f.1.3.1991 , however, the said post remained vacant from 1.3.1991 to 24.9.1997.

(3.) Respondent no.2-Delhi High Court appointed the petitioner on 25.9.1997 as Chief Administrative Officer-curn-Deputy Controller of Accounts. In the meanwhile, while implementing the order of the Supreme Court in Civil Appeal no.7625/1994 the Central Government revised the pay scale of Superintendent which was the feeder post for the post of Chief Administrative Officer-cum-Deputy Controller of Accounts w.e.f.12.8.1997 (i) from Rs.550-900 to Rs.775-1200; and (ii) w.e.f,1.1.1986 to Rs.3000-4500.