ONOM SAROH Vs. STATE OF AP

JUDGEMENT

(1.) Heard Mr. D. Panging, learned counsel for the petitioner. Also heard Mr. I. Riram, Additional Senior Government Advocate for the State respondents.

(2.) By filing this writ petition, the petitioner has prayed for a direction to the respondent authorities to upgrade the scale of pay of the petitioner as Compounder at par with the scale of pay of the Pharmacists of the Department of Health and Family Welfare, Government of Arunachal Pradesh as well as the Pharmacists serving under the Directorate of Prison, Arunachal Pradesh, w.e.f. 18/12/2014, i.e. the date on which the Pharmacists of the Department of Health and Family Welfare, Government of Arunachal Pradesh was granted Grade Pay of Rs.4200.00 in PB-2, Rs.9300.0034,800/- and for granting of all consequential benefits to the petitioner w.e.f. 18/12/2014.

(3.) The case of the petitioner, in brief, is that he is a degree holder in Bachelor of Pharmaceutical Sciences having passed out from Dibrugarh University in First Class in the year 2005 and is a registered Pharmacist under the Pharmacy Council of the State of Arunachal Pradesh and as such, is a registered Pharmacist under Sec. 31(a) of the Pharmacy Act, 1948 (hereinafter referred to as the 1948 Act).