UMA SHANKAR Vs. HUDA AND OTHERS

JUDGEMENT

(1.) The applicant-appellant Uma Shankar has sought to review/recall the order dated 14.9.2012 passed by this Court.

(2.) The appellant, though was appointed as Peon on daily wages on 1.1.1993 and was designated as Fitter Helper on the ground that he was matriculate. However, his service was regularized on19.3.1997. According to the plaintiff he was granted pay scale of Rs.3050-75-3950-80-4590 by the defendants/respondents in view of his educational qualification w.e.f. January, 2001 and the pay of the plaintiff has been fixed at the stage of Rs.3350/- on 1.2.2005 after granting him annual grade increment of Rs.75/-.

(3.) It was further pleaded that the Haryana Government vide notification No.FD-6/23/3 (FD)-83 dated 23.8.1990 granted the revised pay scales to the technical posts like the one held by the appellant. Thus, the appellant has claimed himself to be on a technical post and as such he was entitled to the pay scale of Rs.1200-2040/- which was later on revised to Rs.4000-6000.