JOAZINHO PEREIRA Vs. STATE OF GOA

JUDGEMENT

(1.) THE petitioner was a Government employee of pre-liberation days. After the date of liberation, he opted for the service of the Union Territory and, therefore, got the benefit of protection of pay. At the relevant time, he was getting salary of Rs. 216/- per month. Later on, pursuant to the Absorption Act of 1965 and the Rules framed thereunder, particularly Rule No. 4, the matter came up for his fitment in the corresponding post with other fixation of pay in the revised scale of that post.

(2.) THE petitioner in pre-liberation days was working as a Guard Grade II. Logically therefore, he would be taken into the Police Department and was put in the post of a Head Constable. The post of Head Constable carried the salary of Rs. 110/- to Rs. 130/ -. In order to protect his pay, the balance was treated as personal pay.

(3.) FROM the year 1963 to the year 1969, during this interval, he worked as Male Nurse in the Police Dispensary. During that period he was given fixed pay of Rs. 216/ -. The break-up was Rs. 130/- plus Rs. 86/ -.