GULAM MURTAZA ALLIUDDIN Vs. STATE OF U P

JUDGEMENT

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

(2.) This writ petition is directed against the order dated 27.6.2003 passed by the Managing Director of the U.P. Rajkiya Nirman Nigam Ltd. rejecting the claim of the petitioner for grant of revised pay scale in accordance with the recommendations of 2nd and 3rd Pay Commissions.

(3.) The petitioner has been working as Shovel Operator Grade II in the U.P. Rajkiya Nirman Nigam Ltd., Naini. Allahabad since 6.7.1981 in the pay scale of Rs. 400-750. One Santosh Kumar Pandey was also appointed as Shovel Operator Grade 1 in the U.P. Rajkiya Nirman Nigam Ltd. on 30.7.1981 in the pay scale of Rs. 500-1100. The grievance of the petitioner is that he sent several applications/representations to the Managing Director of the U.P. Rajkiya Nirman Nigam Ltd., Lucknow for conversion of his pay scale into the pay scale of Rs. 1400-2900 in accordance with the recommendations of 2nd and 3rd Pay Commission as has been granted to Sri Santosh Kumar Pandey, but when the petitioner was not granted the revised pay scale, he filed Writ Petition No. 39917 Of 2003 which was disposed of with direction to the concerned authority to consider the claim of the petitioner. However, vide impugned . order dated 27.6.2003 the Managing Director has rejected the representation of the petitioner dated 7.10.2002 for grant of the aforesaid revised pay scale, hence this writ petition.