MD. ISLAHUDDIN SHAH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr. Ng. Kumar, the learned counsel appearing on behalf of the petitioner and Mr. R.S. Reisang, learned Additional Government Advocate appearing on behalf of the respondents.

(2.) THE petitioner joined service in the Department of Agriculture, Government of Manipur as L.D.C. in the Year 1957. On 25.11.1992 he was promoted to the post of Superintendent carrying the pay scale of Rs. 1600 -2650. Thereafter by an order dated 24.2.1993 he was put to be in -charge Accounts Officer of the Horticulture and Soil Conservation Department, Manipur in addition to his normal duty without extra remuneration and he took the charge as Accounts Officer on 1.8.1993 (F.N.). He continued to hold the duel charge of Superintendent and that of the Accounts Officer till the date of his retirement on superannuation on 28.2.1998. While performing the duties of the aforesaid 2 posts, the petitioner was not allowed to enjoy the pay scale of the Accounts Officer, i.e., Rs. 1640 -3 -2600 -EB -75 -2900, nor was he allowed to enjoy any charge allowance etc. The petitioner made representation to the authority for allowing him to enjoy the pay scale of the counts Officer but of no effect. Hence the present writ petition.

(3.) MR . Ng. Kumar, the learned counsel for the petitioner has submitted that the petition was holding the post of Accounts Officer in addition to his normal duty. Thus, the petitioner should be allowed to enjoy the pay scale of Accounts Officer.