LAWS(GJH)-1997-12-63

BHADRABEN KUNJBIHARI GOR Vs. KHEDA DISTRICT PANCHAYAT

Decided On December 09, 1997
BHADRABEN KUNJBIHARI GOT Appellant
V/S
KHEDA DISTRICT PANCHAYAT Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners filed this Special Civil Application and prayer has been made for direction to the respondents to give them the salary in the pay scale at par with the other Multi Purpose Health Workers with effect from 1st March, 1977.

(3.) This claim appears to have been made on the basis of fact that the four categories of the post namely, N.S.P. Vaccinators, Malaria Surveillance Workers Field Workers and Auxiliary Field Workers, were merged in one cadre and that cadre was given the name of Multi Purpose Health Workers. This merger had taken place from 1.3.1977. However, the petitioners were continued in the pay scale of Rs. 210-270 whereas the other three categories were given the pay scale of Rs. 260-400.