LEGAL METROLOGY INSPECTOR ASSOCIATION Vs. LEGAL METROLOGY DEPARTMENT

JUDGEMENT

(1.) This petition under Article-226 of the Constitution of India is filed with following prayers:

(2.) Essentially, the grievance of the petitioners is anomaly, which has crept in, in their pay structure.

(3.) Learned Advocate for the petitioner submitted that the petitioners initially, as per the report of the Pay Commission, were at par with the Additional Assistant Engineers. However, in the midway, the pay-scale of the Additional Assistant Engineer was hiked and whereas, the petitioner's post continued on the same pay-scale. It is submitted that educational qualification prescribed for the post of Legal Metrology Inspectors to which the members of the petitioner are appointed, was much higher than that of the Additional Assistant Engineer. The work experience was also higher and as this hike in their pay-scale of the Additional Assistant Engineer came to the knowledge of the petitioners, the petitioner-Association made representation, which was not answered and hence, the petition came to be filed.