RAJENDRA PRASAD SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard.

(2.) The petitioner herein worked as ad-hoc Principal of the respondent institution w.e.f. 19.3.2011 till 31.3.2016 when he retired from service. He approached this Court seeking salary of the post of Principal of the Intermediate College where he had rendered services on ad hoc basis by means of Writ Petition No. 2186 (S/S) of 2015, which was disposed of on 7.5.2015 while he was still in service with a direction to the D.I.O.S. to take a decision in the matter. The D.I.O.S. fixed the salary of the petitioner vide order dated 6.7.2015 (Annexure 8 to the writ petition) by which the claim of the petitioner to salary, i.e., pay scale of Rs. 21,900+7600 = Rs.29,500.00 was declined, instead the pay was fixed as 18330 + 720+ 7600= Rs.26650.00. This order was put to challenge by the petitioner by means of Writ Petition No. 4358 (S/S) of 2015. This Court vide judgement dated 1.12016 quashed the order dated 6.7.2015 on the ground that it was a cryptic order, however, liberty was granted to pass a fresh order. Thereafter, the impugned order dated 24.4.2016 had been passed reiterating the fixation of the pay of the petitioner as made earlier by the order dated 6.7.2015.

(3.) The contention of the counsel for the petitioner is that the pay of the post of Principal is Rs.21,900.00 and the grade pay is 7600. Thus, the salary payable is 29,500.00, but the respondents are repeatedly fixing the salary erroneously, that too, in the teeth of the judgment of this Court dated 9.7.2014 rendered in Writ Petition No. 6518 (S/S) of 2012.