GURUDAS A. KUDALKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Mahesh Amonkar for the Petitioner and Ms. Mordekar, Additional Government Advocate for the Respondents.

(2.) The Petitioner seeks benefits of the pay scale of Rs.6500- 200-10500 for the period between 19.3.1996 to 8.10.2004 in the cadre of Mamlatdar/Joint Mamlatdar/Block Development Officer/ Asst. Director of Civil Supplies, Group 'B'.

(3.) The Petitioner was appointed to the post of Mamlatdar/ Joint Mamlatdar in the pay scale of Rs. 2000-3200 with effect from 19.3.1996. The Respondent-State, by an order dated 27.10.1997 adopted revision of pay on par of the Central Government employees, based upon the recommendations of the Fifth Pay Commission, subject to the modifications set out therein. However, whilst fixing the pay scales in terms of the recommendations of the Fourth Pay Commission, certain anomalies arose, as a result of which, the pay scales applicable to the post of Mamlatdar/Joint Mamlatdar were prospectively revised from Rs.1640-2900 to Rs.2000-3200. This was in terms of the order dated 26/10/1992. The revision, in fact, took place before the Petitioner was appointed to the post of Mamlatdar/Joint Mamlatdar with effect from 19.3.1996.