SANJAY SINGH Vs. VIVEK AGRAWAL

JUDGEMENT

(1.) THIS petition was originally filed as Original Application before the Administrative Tribunal which has come on transfer to this Court after closure of the Tribunal and has been registered as writ petition.

(2.) THE claim made by the petitioner in this petition is that he was to be granted the higher pay scale on the post of Assistant Librarian which was made available to the other Librarian, but the said benefit is not extended and the petitioner is getting the salary applicable to the post of Library Clerk in the pay scale of Rs.1150-1800/-. According to the petitioner he was granted an appointment on the post of Assistant Librarian after upgradation of the post vide order dated 30.1.1990 (Annx.P/4). By a corrigendum order issued on 11.4.1990, it was made clear that the petitioner will get the pay scale of Rs.1150-1800/-. Certain posts of Assistant Librarian were created and were granted a revised pay scale of Rs.1200-2040/-, but the said benefit was denied to the petitioner. THE recommendations were made by the authorities of the department that the petitioner should also be extended the said benefit, but the same have not been considered, therefore, he was required to approach the Tribunal.