PANKAJ PRAKASH DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Also heard Mr. P.J. Saikia, the learned counsel for the respondent No. 2, Mr. P. Bora, the learned counsel for the respondent No. 3 and Mr. D. Das, the learned senior counsel assisted by Mr. R. Sharma for the respondent No. 4.

(2.) The claim of the petitioner in the instant case is for re-fixation of his salary at a higher scale in the post of Senior Scientific Officer with effect from the date of his completion of 5 years of service in the said post and as per the Draft Service Regulation, 1996.

(3.) The case of the petitioner in brief is that he joined the post of Scientific Officer on being appointed as such vide Office Order dated 12.12.1994 (Annexure IV) in the pay scale of Rs. 2275-4450/- per month with other allowances as admissible under the rules. He was thereafter promoted to the post of Senior Scientific Officer in terms of the Governing Body Meeting Minutes dated 07.04.2005 and he was given the pay scale of Rs. 8100-13025/- per month.