M C GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner who was working in All India Institute of Medical Sciences (hereinafter referred to as AIIMS) applied to the post advertised by the second respondent and was appointed. At the time when the petitioner applied to the second respondent he was drawing basic salary of Rs. 5,500 .00 per month in the scale of Rs. 5100-150-6300.00 in AIIMS. The second respondent while issuing appointment order on a lesser scale of pay had given five increments.

(2.) The petitioner has challenged the action of the second respondent and now claims pay protection on the strength of the pay drawn by him in the AIIMS.

(3.) The second respondent has stated having regard to the terms of offer of employment by the second respondent of the petitioner and as per the bye-laws of the second respondent five increments in the scale of pay were given to him and the petitioner had accepted the same without any objection and therefore, he is not entitled to any pay protection.