RAVI KUMAR KHARE Vs. MUNICIPAL COUNCIL, BETUL

JUDGEMENT

(1.) THE petitioners by way of filing the present petition before this Court have claimed a Writ of Certiorari for the quashment of communication dated 21st September 1992 which is Annexure P -11 to the petition. The petitioners also claim a Writ of Mandamus against the respondents to extend to them the benefit of revised scale of pay of Rs.1,800/ - in accordance with Annexure P -2 issued under rule 3 of M.P. Revision of Pay Rules, 1983 with effect from 1981 and then to pay to the petitioners all arrears of salary and emoluments on the basis thereof.

(2.) THE claim of the petitioners is that they are the employees of different Municipal Councils and are functioning as Vaidyas. In the petition it is averred that the parity with regard to the pay scale was maintained with the employees of the State Government. On this basis the petitioners claim parity with regard to the pay scale with the employees belonging to the State Government.

(3.) THE question in the present case is whether the petitioners those who are not employees of the State Government can claim their parity with regard to the pay scale, which is made applicable by the State Government to its Ayurvedic Chikitsa Adhikari.