K C PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner had earlier filed an application being Spl. C.A. No. 1218 of 1981 requesting therein that the respondent Government should sanction pay scale of Rs. 550-900 for the post of Marketing Inspector in the office of Directorate of Animal Husbandary with effect from 1.1.73.

(2.) In the said Directorate there was one post of Marketing Inspector and such isolated case was required to be dealt with on that basis by the Second Pay Commission popularly known as Desai Pay Commission.

(3.) So are as the grievance stated in the earlier petition as well as in the present petition is that said Desai Pay Commission has not considered the case of this isolated post of Marketing, Inspector in the said directorate. Virtually therefore, the Pay Commission is concerned the case of Marketing Inspector which post the petitioner was occupying at the relevant time was left totally not being considered. However whatever the pay scale of the petitioner was at the relevant time was taken into consideration, while applying the Revision of Pay Rule 1975 and the petitioner's post was also dealt with and in his case against the pay scale of Rs. 250-550, he was given the pay scale of Rs. 475-800.