HAR PRASAD ARYA Vs. UNION OF INDIA

JUDGEMENT

(1.) . Petitioner prays that respondent No.2 i.e. the National Productivity Council be directed to pay to him wages in the scale of Rs.1640-2900 w.e.f. 1.1.1986 and in the pay scale of Rs.5500-9000 w.e.f. 1.12.1996. Basis for the said claim is that for the post held by the petitioner i.e. 'Projectionist' under Doordarshan, Akashwani, Songs and Broadcasting division of Government of India said pay scales were being followed.

(2.) Petitioner was employed as a staff car driver under respondent No.2. On 30.12.1996 he was promoted on officiating basis to the post of Projectionist. His pay was fixed in the scale of Rs.1200-2040. On 21.1.1998 petitioners services were confirmed as a Projectionist w.e.f. 31.12.1997 in the pay scale of Rs.1200-2040.

(3.) . At the time petitioner was appointed as a Projectionist under the respondent, Projectionists in Doordarshan, Akashwani Drama and Song Department of Ministry of Broadcasting were getting wages in the scale of Rs.1640-2900 w.e.f. 1.1.1986.