DR. SHAMBHU SARAN MISHRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following relief:

(2.) Briefly put, the case of the petitioner is that he was appointed originally as Pharmaceutical Expert on 17.10.1984. Thereafter, it suffices for our purpose to state that he was selected by the U.P. Public Service Commission on the post of Chief Pharmaceutical Expert in the pay scale of Rs. 3000 -4500/ -. He joined on 24.08.1995. The complaint of the petitioner is that he has not been given the time bound pay scale, revised pay scale, selection grade and promoted pay scale on completion of 8 years, 14 years, 19 years and 24 years respectively alongwith arrears and interest.

(3.) This case was originally decided by a Bench of this Court and, though the petitioner tried to derive support from order dated 02.12.2000, an order passed by the State of U.P., this Court did not accept the plea, as State of Uttarakhand was carved out on 09.11.2000 and the order is of the State of Uttar Pradesh after the formation of the State of Uttarakhand. The review was also unsuccessful. The petitioner approached the Apex Court and the Apex Court passed the following order: