LAWS(ALL)-1996-11-23

S B MISRA Vs. STATE OF U P

Decided On November 20, 1996
S.B.MISRA Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) The petitioners are Science Demonstrators in the Institute of Engineering and Rural Technology, Allahabad. They are claiming same pay scale as Assistant Lecturers.

(2.) I have heard Sri Yashwant Verma, learned counsel for the petitioner and the learned Standing Counsel.

(3.) It may be mentioned that before the Second Pay Commission the post of Science Demonstrator as well as the Assistant Lecturer carried the same pay scale, but subsequently, on 2-6-1992 the post of Engineering Instructor (redesignated as Assistant Lecturer) was taken out of the cadre of Science Demonstrator, vide Annexure-7 to the petition. On 3-6-1992 the State Government by a Government Order gave the pay scale of 1640-2900 to the Assistant Lecturers whereas the petitioners' pay scale is Rs. 1400-2600. The grievance of the petitioners is that they should get the same pay scale as the Assistant Lecturers.