STATE OF MIZORAM Vs. MIZORAM ENGINEERING SERVICE ASSOCIATION

JUDGEMENT

(1.) This writ appeal by the State of Mizoram arises out of JUDGMENT & ORDER dated 17.5.96 passed by a learned Single Judge of this Court in Civil Rule No, 58 (MB)/90 Corresponding to Civil Rule No. 1054/90.

(2.) Few basic facts may now. be noted. The respondent Association filed a writ petition praying for setting aside the notification No.G. 12011/3/87 dated 3.2.89 issued by the Chief Secretary, Government of Mizoram clarifying the pay scales of Group- A and Group-B officers as mentioned in paragraph XXV1I1 of Schedule 'A and 'B to the earlier notification dated 19.1.89 issued by the State Government. The impugned Notification is reproduced hereunder for ready reference:

(3.) The writ petitioners also prayed for issance of a Writ of Mandamus directing the appellants to continue to apply the revised pay scales as recommended by the Pay Anomalies Committee. 1988. Learned Single Judge by the impugned judgment quashed the aforesaid Notification and also allowed conversion of scale of pay in case of Chief Engineer and Additional Chief Engineers as per the recommendations of the 4th Central Pay Commission as accepted by the Govt. of Mizoram with effect from 1st January, 1986-