BINOD KUMAR SAH Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This writ appeal has been filed impugning the order dated 08.05.2019 passed by the learned Single Judge dismissing the writ petition filed by the petitioner/appellant (hereinafter, referred to as appellant).

(2.) Briefly, the facts may be noticed. The appellant filed a writ petition seeking mandamus commanding the respondents to grant him the pay scale of Rs. 14,100 - 27,510 as admissible under the 4th Pay Commission to the post of Graduate scale.

(3.) According to the appellant, being a graduate with Hindi as one of the major subject, he was appointed as a Graduate Hindi Teacher by the District Selection Committee vide letter dated 02.03.1993 on the pay scale of Rs. 1300 - 2205 per month. Vide order dated 28.04.1993 on the recommendation of the District Selection Committee, East Khasi Hills District, Shillong, the appellant 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 allowances as admissible under the rules. The appellant was placed in the revised pay scale of Rs. 4250 - 7170 on implementation of the 3rd Pay Commission w.e.f. the year 1996 and in the pay scale of Rs. 11,300 - 22,000 with the implementation of the 4th Pay Commission w.e.f. the year 2010. The appellant claimed the pay scale of Rs. 14,100 - 27,510 on the basis of the qualification of being a graduate with Hindi as one of the major subject which he had passed in the year 1984.