MOIRANGTHEM MEGHACHANDRA MEETEI Vs. NORTH EASTERN COUNCIL

JUDGEMENT

(1.) THIS writ appeal is the result of the dismissal of the appellant's writ petition by the impugned judgment and order dated 07. 06. 2005 whereby and whereunder, the learned Single Judge disallowed the appellant's prayer for granting him the higher pay scale of Rs. 1640-2900/-, which was subsequently revised to Rs. 5500-9000/-, with effect from his date of joining service, i. e. on and from 01. 06. 1995, as Health Educator in the Regional Institute of Medical Sciences (for short RIMS'), and for a direction to rectify the pay anomaly in between the two posts of Health Educator in the said Department of RIMS.

(2.) THE brief facts needed to be discussed for disposal of the appeal are as follows: the appellant petitioner having been recommended by a Selection Board was appointed to a post of Health Educator in the Department of Community Medicine, RIMS vide order dated 27. 5. 1995 in the pay scale of Rs. 1400-2300/ -. Accordingly, the petitioner joined the said service. But while he was serving as Health Educator, he came to know that there is another post of Health Educator in his Department. One H. Rajen Singh was then holding the said post enjoying the higher pay scale of Rs. 1640-2900/ -. According to the petitioner, these two posts are Central Civil Services Class-III, non-ministerial, non-gazetted post and are governed by a common Recruitment Rules issued by the North Eastern Regional Medical College Society, (NERMC Society), Manipur, vide order dated 21. 07. 1986. The essential qualifications for appointment to the said posts of Health Educator are the same and these posts are to be filled up by direct recruitment.

(3.) HAVING learnt the said situation, the then Health Educator made a complaint for rectification of the said anomaly in the pay scale of Health Educator. Thereafter, vide Memorandum dated 15. 5. 1993, the pay scale of the Health Educator was again re-revised from 1600-2600/- to Rs. 1640-2900/ -.