RAM KINKAR TRIPATHI Vs. H N SINGH

JUDGEMENT

(1.) Shri Ram Kinkar Tripathi, the appellant writ petitioner, has filed the present special Appeal against the judgment and order dated 5.1.1996, passed by the learned single Judge, whereby the writ petition filed by him, has been partly allowed with the following directions:-

(2.) We have heard Shri H.N. Singh, learned counsel for the appellant writ petitioner and Shri Sabhajeet Yadav learned standing counsel for the respondents.

(3.) Shri H.N. Singh, learned counsel for the appellant writ petitioner submitted that the appellant writ petitioner was initially appointed as Staff Instructor under the Provincial Shiksha Dal on 24.2.1964. Provincial Shiksha Dal was amalgamated with the Education Department and the services of the appellant writ petitioner was placed under the control of Director of Education (Basic). According to him the Provincial Shiksha Dal was abolished in the year 1972 and all the staff were absorbed with the department of Basic Education. The appellant writ petitioner was getting the pay scale of Rs. 175-250 in the year 1972. The pay scale of State Government employees was revised in the year 1979 and again w.e.f. 1st January, 1986. According to the counsel due to some omission the pay scale of Staff Instructor was not revised, whereupon the appellant writ petitioner approached this court by filing Civil Misc. Writ Petition No. 15187 of 1985 which was disposed by this court vide judgment and order dated 28.3.1988 with the direction to the Additional Director of Education to decide the case of the petitioner, if possible, within two months from the date of service of a certified copy of the judgment upon him.