HABUNG RAMBYA Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. Nani Tagia, learned counsel appearing for the petitioner. Also heard Mr. R. H. Nabam, learned Senior Govt. Advo -cate who represents the official respondents.

(2.) The petitioner appointed as a Draftsman with effect from 10.03.2003 under appoint -ment order dated 29.03.2003 in the Direct -orate of Economics and Statistics, is before this Court seeking appropriate direction for pay equivalent to the other Draftsmen in the Directorate (Respondent No.6). The petiti -oner prays for granting of the specific pay scale of Rs.5000 -8000/ - p.m from 10.03.2003, to 31.05.2003, and by virtue of the enhanced pay granted with effect from 01.06.2003, the petitioner is claiming pay in the higher scale of Rs.6500 - 10,500/ - p.m from 01.06.2003 onwards. The petitioner is currently being paid salary in the lower pay scale of Rs.5500 -9000/ - p.m.

(3.) In pursuance to an advertisement dated 12th September, 2001 advertising a post of Draftsman in the scale of pay of Rs.4500 -7000/ - p.m. and the petitioner having applied and being selected, was given an offer of appointment by letter dated 17.02.2003. The said appointment letter indicates the pay scale of the post as Rs.4500 -125 -7000/ - p.m. The petitioner joined in the said post of Draftsman on 10.03.2003.