S K SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) THIS writ petition has been filed against the order passed by the U. P. State Public Service Tribunal, dated 27.2.2001, Annexure -13 to the writ petition.

(2.) WE have heard the learned counsel for the parties and have perused the impugned order.

(3.) IN paragraph 4 of the petition, it is stated that the claim of the petitioner and others for the pay scale of Rs. 2.200 -4.000 had been under the consideration of the StateGovernment for a long time. A Samta Committee was constituted by the State Government for removing disparity among the pay scale of employees of various cadres and it is alleged that the said Committee had recommended that the District Health Education -cum -Information Officer should be given status of Gazetted Officer and the pay scale of Rs. 850 -1,720 (which has now become Rs. 2.200 -4.000). True copy of the letter of the Secretary, Medical Health, U. P. Government to the Additional Secretary. Ministry of Health, Government of India is Annexure -1 to the writ petition. The relevant part of the recommendation of the Samiti is Annexure -2 to the writ petition.