MADHUKAR B KUNKALIENKAR Vs. STATE OF GOA

JUDGEMENT

(1.) THIS Court has today decided Writ Petitions no.243 of 2006, 326 of 2006 and 336 of 2006. There the question was whether wage revision given to cadre of Mamlatdar/ Joint Mamlatdar/B.D.O etc. was by way of interim arrangement or in recognition of grievance of anomaly. In the light of the Judgment dated 29/7/2003 delivered in Writ Petition No.205/1999 and other connected matters this Court has found that the said revision was in fact substitution of earlier pay scale and therefore not interlocutory or interim in nature.

(2.) HERE the petitioners have been recruited after advertisement dated 11/10/1996. That advertisement prescribed pay scale of Rs.1600 -50 -2300 -EB -60 -2660 for the post of Accountant. Petitioners have received offer of appointment mentioning the very same pay scale and they have been appointed on 15/5/1997 in that pay scale only.

(3.) WHEN 5th wage revision came to be implemented petitioners expected their placement in pay scale of Rs.5000 -8000, however, they found that they are fixed in pay scale of Rs.4500 -125 - 7000/ -. This pay scale corresponds to 4th wage revision pay scale of Rs.1350 -2200 or Rs.1400 -2300/ -.