SANJAY NAMDEORAO PURIJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Writ Petition is filed against the order passed by the Administrative Tribunal Nagpur whereby it rejected the application of the petitioner for proper fixation of his pay on his being appointed to a new post.

(2.) The petitioner is a Medical Graduate and was appointed as a Lecturer in the Government Medical College initially in the year 1981. He continued to work as Lecturer but was not being promoted to the post of Associate Professor. He had to file writ petition in the High Court. The petition was allowed in the year 1989. After representations were made the petitioner was granted pay scale of Rs. 3700-5700 for the post of Associate Professor In the year 1989 Maharashtra Public Service Commission (for short MPSC) published an advertisement for filling the post of Junior Physician. The petitioner applied for the said post. He was selected by the MPSC and was duly appointed to the said post. The pay scale of this new post (Junior Physician) was Rs. 3000-100-4500. The petitioner contends that advertisement issued by the MPSC specifically says that pay of those already in the Government service would be protected. The petitioner's grievance is that inspite of this, his pay is fixed at the lowest i.e. at Rs.3000/- per month in the new post of Junior Physician.

(3.) Respondents contention is that the pay is properly fixed and the Administrative Tribunal has considered all aspects and has rightly rejected the application of the petitioner.