PAY RECTIFICATION DEMAND COMMITTEE Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The progress Assistance of the Rural Development and Panchyati Raj Department, Govt. of Manipur formed an association called "The All Manipur Progress Assistants' Association, Rural Development Department" which was later merged with the Manipur Rural Development and Panchayati Raj Employees Association (hereinafter referred to as Association).

(2.) By filing this writ petition, the Association has prayed for issue of a writ in the nature of mandamus requiring the respondents to assign the pay scale of Rs. 1600-2600/- or any other higher pay scale to the members of the association by making necessary amendments.

(3.) It is contended by the petitioner that the pay scales of the employees of the State Government of Manipur were revised in 1982 under Government Notification No. 2/PC/FD/ 79(11) dated 17.12.82. The pay scales of the progress Assistants of the Rural Development and certain other categories of employees were also revised in the same revision of pay Rules, 82 by issuing a subsequent Notification No. 2/PC/FD-79(111) dated 8th Feby. 84 (Annexure-A/2 & A/2/1 respectively). In the schedule 1 part V to the said notification at Annexuire-A/2/1 the revision of pay scale of the progress Assistants of the Rural Development was revised from Rs. 300-600/ -toRs. 720-1470/-