MOTSUO LOTHA Vs. STATE OF NAGALAND

JUDGEMENT

(1.) HEARD Mr. E. Y. Renthungo, learned counsel for the petitioners. Also heard Mr. L. S. Jamir, learned Senior Government Advocate, appearing on behalf of the respondents.

(2.) THE petitioner No. 1 was initially appointed as Carpenter on 3. 1. 1973 in the scale of pay of Rs. 125-185 p. m. and he was subsequently promoted to the post of Senior Rubber Stamp Maker in the establishment of Directorate of Printing and Stationary, Nagaland. The petitioner No. 2 was also appointed to the post of Carpenter in the same establishment on 14. 8. 1987 in the scale of pay of Rs. 450-805 p. m. It has been stated by the petitioners that while working as Carpenter, at the subsequent stage they were paid salary in the scale of pay of Rs. 1150-2120 p. m. before coming into force of the Nagaland Services (Revision of Pay) Rules, 1999 (for short ROP Rules ).

(3.) IN the aforesaid ROP Rules of 1999, the Carpenters in all the Government Departments who have attained the basic pay of Rs. 1150-2120 p. m. have been revised to Rs. 3200-4900 p. m. The aforesaid ROP Rules came into force on the forenoon of 1st June, 1998 for the purpose of notional pay fixation in the new pay scale and for the purpose of fixation of monthly pension in respect of employees who have retired from service after 31. 5. 1998 and prior to 1. 4. 2000 and that actual payments on the basis of the new pay scale would be effective from 1. 4. 2000.