ROSHAN LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner is working with respondent No.3 on the post of Driver. His services were regularized vide order dtd. 1/11/2002 and since then he has been discharging his duties as Driver with respondent No.3.

(2.) It is the grievance of petitioner that despite having put in 24 years of service, he is getting the same pay since 2013, when he was sanctioned Pay Scale of Rs.5200.0020200 with Grade Pay Rs.2,000.00. Petitioner is entitled to get regular service benefits and the benefit of ACP and 7th Pay Commission as well.

(3.) It is further submitted by petitioner that petitioner has not been paid his salary of the Financial Year 2016-17 for 11 months. The writ petition has filed by him for a writ of mandamus.