DINANATH MAHADEO HADKE Vs. ZILLA PARISHAD NAGPUR

JUDGEMENT

(1.) By this writ petition the petitioner challenges the improper pay fixation done by the respondents.

(2.) The petitioner was appointed as a male field worker in the pay scale of Rs. 145-5-190 in Public Health Department vide order dated 31/10/1964. The petitioner joined the service with effect from 24/11/1964. He was granted regular increments from time to time. On 09/12/1966 he was drawing the basic salary of Rs. 155/- P. M. The services of the petitioner came to be terminated due to the abolition of the department itself and petitioner was absorbed later as a Store Keeper under the order of the Chief Executive Officer of Zilla Parishad Chandrapur. He was absorbed in the pay scale of Rs. 100-3- 130-EB-4-150. The petitioner contends that after absorption in the new post his pay in the post of field worker should have been protected. Instead of doing that the petitioner's salary was fixed at Rs.100/- P. M. The petitioner made representations to the Zilla Parishad and the Government. Both were in vein.

(3.) Respondents contend that the pay is properly fixed.