RANJIT SINGH Vs. STATE OF MANIPUR; DIRECTOR, TREASURIES & ACCOUNTS; JOINT SECRETARY; ACCOUNTANT GENERAL

JUDGEMENT

(1.) As per the case of the petitioner, under the Recruitment Rule, two feeder posts are there for promotion to the post of Senior Accountant, one from the feeder post Head Clerk/Accountant and other one from UDC. The pay scale prescribed for the post of Senior Accountant promoted from the post of Head Clerk/Accountant is Rs.5,000/- to 8,000/- p.m. whereas in case of Senior Accountant promoted from the post of UDC etc, it is Rs.4,500/- to 7,000/- p.m. Since both the Senior Accountants whether promoted from the feeder post of Head Clerk/Accountant or Feeder post of UDC etc were discharging same duties but were getting salary in different pay scale, some of the persons who were promoted to the post of Senior Accountant from the channel of UDC filed a writ application bearing WP(C) No.1099 of 2000.

(2.) After hearing the parties, this Court did find that there has been discrepancies in between the pay scales of the petitioners promoted to the psot of Senior Accountant and persons who were promoted to Senior Accountant from the post of Head Clerk/Accountant, as in one case, pay scale of Senior Accountant had been fixed in the scale of Rs.5,000/- to Rs.8,000/- p.m. whereas the scale of the petitioners of that writ application had been fixed in the scale of Rs.4,500/- to 7,000/- p.m. and, therefore, the Court disapproved the said pay scale of Rs.4,500/- to 7,000/-.

(3.) However, Mr.Mohendro, learned counsel for the petitioner submits that the said revision has never been made in consonance with the order passed by this Hon'ble Court and, therefore, the revised pay scale fixed is fit to be quashed and pay scale be directed to be fixed in terms of the order passed by the Hon'ble Court.