KHODA GAMBO Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) By filing this application, the petitioners have sought for granting of PartB Pay Scales under 6th Central Pay Commission corresponding to 6th Central Pay Commission w.e.f. 1st January, 2006 whereby Miscellaneous Teachers (Library Assistant, Laboratory Assistant, Physical Education Teacher (PET, in short)/Physical Instructor Teacher (PIT, in short) of Govt. Schools have been given the benefit vide order dated 08.09.2009 but the petitioners who were working in the Department of Education under different colleges of Arunachal Pradesh as Library Assistant, Laboratory Assistant, Physical Education Teacher (PET, in short)/ Physical Instructor Teacher (PIT, in short) have been denied with the benefit of 6th Central Pay Commission.

(2.) Heard Mr. K. Tari, learned counsel for the petitioners and Mr. K. Ete, learned Addl. Advocate General assisted by Ms. L. Hage, learned State counsel appearing on behalf of the State.

(3.) The petitioners, herein, are serving under the Govt. Polytechnic College, Itanagar. Initially the said College was running under State project implementation unit but as on now the College is being run by the State Government since 2007. In the year 2009, the respondent authorities passed an order for implementation of Part-B Pay Scales under 6th Central Pay Commission in accordance with the approval of Finance Department for the Miscellaneous Teachers serving in various Govt. Schools of Arunachal Pradesh. But the Miscellaneous Teachers working in various Colleges and Govt. Polytechnic College were not provided with the same benefit.