JUGAL KISHORE SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed challenging constitutional validity of Schedule-I of Madhya Pradesh Electrical Inspectorate (Gazetted) Service Recruitment Rules, 1988 wherein the pay scale of posts of Account Officer, Electricity Duty Officer and Audit Officer in Class-II category is provided to Rs.1820-3300/- being arbitrary, discriminatory and a parity is claimed in the matter of grant of pay scale of Rs.2200-4000/- as provided under the Madhya Pradesh Revision of Pay Rules, 1990.

(2.) The petitioners have claimed following relief in the writ petition :

(3.) Rebutting the allegations made in the petition, return has been filed by the respondent stating that the Pay Commission has made the recommendations that those who were initially appointed in the pay scale of Rs.1820-3300/-, they were to be given the pay scale of Rs.2000-3500/-. However, those who were selected and appointed on direct recruitment basis through the Public Service Commission, were given the higher pay scale of Rs.2200-4000/-. That being so, the posts, which are to be filled in 100% by direct recruitment only, were given the higher revised pay scale of Rs.2200-4000/-. That being so, it is contended that the claim made by the petitioners is not justified.