GIRJA SHANKAR GIRI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel.

(2.) By means of this petition, petitioner prays for issuance of a writ, order or direction in the nature of certiorari quashing the order dated 30.12.1993 contained in Annexure-1 to the writ petition. Prayer for quashing the order dated 2.7.1992 has also been made.

(3.) It appears that the petitioner was appointed as Compounder (Ayurvedic) on 21.7.1975 in the pay scale of Rs. 200-320. Subsequently, pay scale was revised and fixed at Rs. 1,400-2,300 vide order dated 12.3.1992. Petitioner was receiving his salary in the above noted pay scale ; but by impugned order, petitioner's pay scale was reduced to Rs. 950-1,500 on the ground that the petitioner did not possess requisite qualification and the State Government did not grant relaxation in the qualification of the petitioner.