ROOP NARAIN DUBEY Vs. STATE OF U P

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) The petitioner was initially appointed on 21.1.1958 as class IV employee in Nagar Mahapalika, Kanpur. On 19.11.1958 he was appointed as Vaccinator. He being the senior most vaccinator was selected and appointed on the post of Assistant Superintendent Vaccination by Mukhya Nagar Adhikari on 6.12.1989 and was confirmed on the said post on 16.6.1990. He is working on the said post till then. It is alleged by the petitioner that he is having dual charge of Assistant Superintendent Vaccination and Supervisor of birth and death registration of entire city of Kanpur.

(3.) It is averred that there is only one post of Assistant Superintendent Vaccination in Nagar Nigam, Kanpur. According to the petitioner, this post is supervisory post having the duty to supervise the work of more than 50 Wards of Nagar Nigam, Kanpur. The contention of the petitioner is that after enforcement of new pay scale, the State of U. P. issued an order dated 14.2.1990 by which the salary of the various posts in Nagar Nigam have been fixed. Under the said order, the earlier pay scale of Rs. 330-495 of the Assistant Superintendent Vaccination has been revised to Rs. 825-1,200.