RAJENDRA PRASAD PANT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE petitioner before this Court is an employee of Uttarakhand Waqf Board, which is constituted under the Waqf Act, 1995. He is aggrieved by the order dated 27.02.2014 whereby the earlier decision taken in his case dated 03.05.2012 for granting the benefit of Sixth Pay Commission have been withdrawn though instead his salary has been doubled. According to the petitioner, this effectively means lowering down of the salary of the petitioner. Hence, the present writ petition.

(2.) THIS is an admitted case that the Board in its meeting dated 03.05.2012 had approved the benefit of Sixth Pay Commission be given to the petitioner and consequently, they were given benefits in terms of salary which reflected in the salary given to him. Thereafter, in an another meeting of Board dated 27.02.2014 it was resolved without assigning any particular reasons to review the decision and now instead of giving benefit of the Sixth Pay Commission it was resolved that the salary will be doubled with an additional Rs. 1000.00 added to their salary.

(3.) IN the counter affidavit it has been stated that the Board while granting the benefit of Sixth Pay Commission have not taken the approval of the State Government. This is the only defence taken by the respondents.