KHAIZALLAN Vs. THOCKCHOM JITENKUMAR SINGH

JUDGEMENT

(1.) BEING aggrieved by the direction of the learned Single Judge to provide salary to the respondent/writ petitioner in the particular scale of pay stated to be the revised scale of pay and imposition of cost in respect of the writ proceeding, the respondent has preferred this appeal.

(2.) THE respondent/writ petitioner is the law officer in the Manipur Pollution Control Board (Board ). The controversy relating to admissible pay scale (revised) in respect of the post of law officer in the Board led to filing of the writ petition. The writ petitioner was appointed as the Law Officer in the time scale of pay of Rs. 2200-4000/- (pre-revised ). He was so appointed by order dated 9. 3. 1998 issued under the signature of the Member Secretary of the Board. It will be pertinent to mention here that the post of Law Officer in the Board in the time scale of pay of Rs. 2200-4000 was created by Annexure-W/2 order dated 27. 12. 1997 issued in the name of the Governor of Manipur and under the signature of the Commissioner (Forest and Environment), Government of Manipur. Be it also stated here that the Forest Department, Government of Manipur is the nodal Department of the Board.

(3.) THE pre-revised scale of pay in respect of the employees of the Government of Manipur was revised by the Manipur Services (Revised Pay Rules) of 1999 (in short ROP Rules of 1999 ). The Board by its W/3 Communication addressed to the Principal Secretary (Forest and Environment), Government of Manipur conveyed the decision of the Board to adopt the ROP Rules of 1999. By the said communication indication was made about the required amount for payment of salary to the employees. In the said communication, the revised pay scale for the post of Law Officer was shown as Rs. 8000-13200/ -.