WILSON J.REBEIRO Vs. STATE OF GOA

JUDGEMENT

(1.) The petitioner is claiming parity of the pay scales for the post of "Laboratory Technician ". The prayer clauses in the petitioner are as under :

(2.) In nutshell, the case of the petitioner was that he was appointed on 10/08/1992 as a "Laboratory Technician " in Physics Department with respondent No.3 which was a non-government Aided College. In the appointment letter the pay scale offered to the petitioner was Rs.950.0020-1150-EB-25-1500.

(3.) The petitioner realised that in fact pay scale of the "Laboratory Technician " in the Government colleges is Rs.1200.002040 plus usual allowances. Accordingly, the petitioner vide his letter dtd. 20/10/1996 brought it to the notice of respondent No.2/ Director of Higher Education Government of Goa. However, respondent No.2 vide their letter dtd. 10/12/1996 informed that pay scale of "Laboratory Technician " is not revised. The petitioner then made several representations and thereafter on 16/03/1999 respondent No.2 issued a circular stating that pay scale of "Laboratory Technician " is Rs.1200.002040. Accordingly, the petitioner made several representations to the respondents and other Higher Government Officers. However, there was no response, which led him to file the present petition.