M A NAYEEM Vs. STATE OF ANDBRA PRADESH

JUDGEMENT

(1.) This is an appeal against the judgment of our learned brother Obul Reddi, J in writ petition No. 680 of 1967. The appellant herein, the writ petitioner is employed as a Technician in Optometrv in the Sarojini Devi Eye Hospital, Hyderabad. His pav has been revised by and under G. O. MSI No. 2472, Health, Housing & Municipal Administration Department dated 6-12-1965. The revision effected under this G. Q. was a part of the scheme of revision of pay scales ordered by the Government under G. O Ms. No, 426, Finance dated 15-11-1961.

(2.) It is necessary to notice that these revisions were effected on the recommendations ot Hay Committee, Due to some over sight certain categories of the employees of the Medical Department were not covered by the said G. O., and so that necessitated the issue of subsequent G. Os. iso 7, Health dated 2-1-1963 and 1480 dated 23-4-1963, and The present G, O. 2472 Health dated 6-12-1965 which is now impugned. The latest G, O. 2472 dated 6-12-1965 is impugned as the appellant belongs to the class of employees covered by that G.O.

(3.) The grievance of the appellant is that whereas the revision of scales were effected in the case of employees of the Medical Department generally with effect from 1-11-1961, and particularly the same was effected with reference to other categories left out in the original G. O. Ms. No, 426. Finance dated 15-11-1961, a discrimination has been made in the G. O. impugned with regard to his class of employees by giving effect to the revised scales only from the date of issue of that G. O. and not from 1-11-1961.