BINOD KUMAR SAH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) By medium of this petition, petitioner seeks issue of writ of mandamus so as to command the respondents to grant him the pay scale of Rs. 14,100 - 27510/- as admissible under 4th Pay Commission to the post of Graduate Scale.

(2.) Petitioner vide order dated 28.04.1993 on the recommendation of the District Selection Committee, East Khasi Hills District was temporarily appointed as Assistant Teacher, Hindi, and posted at Jirang Government High School in the pay scale of Rs. 1300-35-1470-EB-40-1755-45-2205/- per month plus usual allowance as permissible under the rules. On implementation of 3rd Pay Commission w.e.f. the year 1996 was placed in the revised pay scale of Rs. 4250-7170/-, with the implementation of 4th Pay Commission w.e.f. the year 2010 has been placed in the pay scale of Rs. 11,300 - 22,000/- (Graduate scale).

(3.) The claim of the petitioner for being placed in the pay scale of Rs. 14,100 - 27,510/- is based on the qualification i.e., being graduate.