RAMESH KUMAR MISHRA Vs. STATE OF M P

JUDGEMENT

(1.) K .K. Dube, J 1. By this petition under Article 226 of the Constitution, the petitioner seeks a writ of mandamus to re -fix his pay in accordance with Fundamental Rule 22 -C and Fundamental Rule 22 -D.

(2.) THE petitioner was appointed as a lecturer in the Education Department of the State of Madhya Pradesh in the Scale of 250 -10 -290 -15 -350 -20 -450. He had not been confirmed when he appeared in the competitive examination for recruitment to State Civil Services. He was selected by the Public Service Commission as Deputy under their memo No. 4805/1010 I (ii), dated 8th March 1968. By this order, he was to be on probation for two years from the date of appointment and the probation period could be extended by the State Government. The petitioner was relieved by the Education Department and he joined the new post of Deputy Collector as a probationer in the after -noon of 21st March 1968. The scale of pay of the new post of Deputy Collector is 300 -300 -25 -550 -30 -850. The scale was revised with effect from 1 -1 -1972 to 425 -1050.

(3.) THE letter of the Secretary of Finance reads as under : -