SEEMA SHUKLA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned counsel for the respondents.

(2.) The petitioner has assailed the order dated 20.01.2012 passed by the Special Secretary, Uttar Pradesh Technical Education Department, U.P, Lucknow, whereby the petitioner's claim of providing revised pay scale of Rs.8550-14600/- w.e.f. the date of her appointment i.e. 23.03.1999 has been rejected.

(3.) Learned counsel for the petitioner has submitted that the petitioner was appointed on the post of Librarian on 23.03.1999 in Government Central Textile Institute, Kanpur, which was upgraded as a Degree Engineering College under the Technical Education Department and further it was declared as an autonomous body on 16.07.2003 and named as Uttar Pradesh Textile Technology Institute. A committee was constituted regarding revision of pay scale called as 'Samta Samiti', which recommended revision of pay scale of the post of Librarian for the persons, who possess the qualification of post graduate degree with graduation in Library Science from Rs.1000-1900/- to Rs.2350-4300/-. This was the qualification for the post of Librarian in Degree Engineering College and for Diploma Level Institute, the pay scale was revised from the pay scale of Rs.515-860 to Rs.1400-2300/- that was accepted and implemented by the State Government in Degree Engineering College as well as Diploma Level Institute respectively. The pay scales had again been revised as per recommendations of the Fifth Pay Commission from 01.01.1996. The pay scale of Rs.2350-4300 was revised to Rs.8550-14600/- and Rs.1400-2300/- to Rs.4500-7000/-.