S. RAJU Vs. JOINT DIRECTOR COLLEGIATE EDUCATION

JUDGEMENT

(1.) THE first petitioner was appointed on 01.08.1976 as Lab Assistant. He was promoted as Junior Assistant on 01.09.1982. The second petitioner was appointed as Lab Assistant on 17.07.1971 and he was promoted as Store Keeper on 13.11.1982. Junior Assistants and Store Keepers belong to the same category.

(2.) THE petitioners were granted 5% personal pay from 01.09.1998, based on G.O.No.664, Finance (Pay Cell) Department, dated 24.08.1992. However, the first respondent passed the order dated 16.03.2006, cancelling the grant of personal pay with effect from 01.09.1998. As per the impugned order, the order is based on the order dated 13.02.2005 of the second respondent. The petitioner has sought to question the same in this writ petition.

(3.) IT is stated in the counter affidavit that the Junior Assistants/Store Keepers appointed before 27.06.1989 are eligible to get 5% personal pay, if they are drawing the scale in the said category. But, in the instant case, though the petitioners are working as Junior Assistant and Store Keeper, they have opted to the scale of selection grade of Lab Assistants in 1200-2040, which is higher than the scale of pay of 975-1660.