PROF. MAN MOHAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner admittedly was appointed as Reader in the North Eastern Hill University in the year 1984. Since he possessed Ph.D Degree, therefore, as an incentive, three advance increments were sanctioned in his favour.

(2.) Petitioner later on has competed for the post of Professor in the same University (direct quota), got appointed as such on 12th July, 1991.

(3.) With the implementation of the 6th Pay Commission, pay was revised, in the process various pay structures were merged. It is stated by the learned counsel for the petitioner that pay group S-27 and S-29 were merged. Group S-29 being senior, therefore they were entitled to be protected against any indiscrimination in the position of pay scales. According to him after merger, petitioner was entitled to some incentive as being senior. The Note appended to the rules provide that in case after merger pay of the junior is fixed higher than senior, in that eventually pay of the senior has to be stepped up so as to be brought at par.