SUDHA BEDI Vs. UNION OF INDIA

JUDGEMENT

(1.) Whether an 'Assistant Librarian' working in the College of Arts is entitled to the same scale of pay paid to the Assistant Librarian' working in the Polytechnics is the question involved in this writ petition.

(2.) The applicant was employed as 'Assistant Librarian' in the College of Arts. The Human Resource Development of the Government of India created various posts from time to time in terms whereof posts of Assistant Librarian' had been upgraded to the post of 'Librarian' and placed in higher scale of pay. The petitioner prayed that he be' placed in the scale of pay of Rs.1,400/- Rs.2,600/-.

(3.) It is not in dispute that the Fourth Central Pay Commission (in short, 'IV Code of Civil Procedure, 1908 ') did not consider the matter.