ANTHONY X NORONHA Vs. STATE OF GOA

JUDGEMENT

(1.) Heard. The point sought to be raised for consideration is whether the respondents could have revised the pay scale for the post of Workshop Instructor which was feeder post for Technical Assistant without revising the pay scale for the post of Technical Assistant.

(2.) Undisputedly, the rules in force at the relevant time provided that, the Workshop Instructor's post was a feeder post to the post of Technical Assistant. The pay scale of the Technical Assistant was in the scale of Rs.425-700 whereas to that of Workshop Instructor's was Rs.380-560. By an order dated 28.11.1991, the Government conveyed its sanction for the revision of pay scale of the Workshop Instructor to Rs.380-560 to 440-750, notionally with effect from 1.1.1973. However, there was no revision of pay scales as far as Technical Assistants were concerned.

(3.) The petitioners have filed present petition seeking directions for revision of the pay scale of the Technical Assistant in a scale higher than that of the Workshop Instructors as was ordered under order dated 28.11.91 and further to extend those benefits to the petitioners.