STATE OF MANIPUR Vs. TH. KAMINI KUMAR SINGH

JUDGEMENT

(1.) THIS writ appeal is directed against the judgment and order dated 26.4.94 passed by the Ld. Single Judge in C.R. No. 1517/92. The Ld. Single Judge disposed of the Civil Rule in the terms of the following directions in paragraph 8 of the judgment.

(2.) WE have heard Mr. N. Pramodchandra Singh, learned Counsel for the Appellant and the Respondent/writ Petitioner in person.

(3.) IN 1990 the Government revised the pay scale of Assistant Draftsman (Law) in the scale of pay of Rs. 1640 -60 -2600 -EB -75 -2900/ -p.m. under R.O.P., 1990. By the aforesaid revision of scale of pay, the Government also revised the Pay scale of Section Officer at par with the pay scale of Assistant Draftsman (Law). The Government also revised the pay scale of Language Officer (Law) and Research Officer (Law) in the Law Department in the scale of pay of Rs. 2000 -60 -2300 -EB -75 -3200 -100 -3500/ - p.m. The grievances of the Petitioner in the writ petition was that firstly, the pay scale of the Petitioner as Assistant Language Officer (Law) was higher than the pay scale of Section Officer under R.O.P., 1982 and as such, it would be arbitrary to equate the pay scale of the Petitioner with the Section Officer under R.O.P., 1990. Secondly, the job chart assigned to the writ Petitioner was onerous and more responsible than the Language Officer and the Research Officer and therefore, the Petitioner is entitled to the pay scale of Rs. 2000 -60 -2300 -EB -75 -3200 -100 -3500/ -. It may be pertinent to mention here that in R.O.P., 1990 the pay scale of Language Officer was revised at Rs. 2000 -3500/ - p.m.