SATPAL Vs. MUNICIPAL CORPORATION OF DELHI

JUDGEMENT

(1.) The writ petitioner was working in General Duty Department, MCD. On the 11th of August, 1986, a circular was issued by the MCD inviting applications for filling up the posts of GDO-I(Public Health). Pursuant to this circular, on the 15th of September, 1986 the petitioner applied for being appointed on transfer to GDMO-I(Public Health). On the 21st of December, 1988, an office order was issued by the MCD appointing the petitioner with effect from 18.3.1987 in the pay scale of Rs.3000-4500 in Public Health. By oversight, the post was mentioned as GDO-II(PH) instead of General Duty, Grade-I(Public Health) in the sale of Rs.3000-4500. It is not disputed that as on that date the pay scale of Rs.3000-4500 was applicable only to General Duty Grade-I(Public Health).

(2.) Clarifying this position, an office order was issued by the Municipal Corporation of Delhi on the 11th of July, 1989. The same reads as under:-

(3.) On the 12th of July, 1989, the petitioner wrote to the Director (Personnel), MCD in the following terms:-