RAM PARKASH NAGAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present writ petition is directed against the order dated 27.05.1993 (Annexure P-4), whereby the revision of pay scale was allowed to the petitioner with effect from 01.09.1993 instead of 01.05.1990, when, as a matter of fact, the anomaly in revision of pay scales was created. A writ of Mandamus is also sought directing the respondent authorities to consider the revision of pay scale of the petitioner-Unani Medical Officer at par with the Ayurvedic Medical Officers granting the petitioner same pay scale which was being granted to the Ayurvedic Medical Officers. Direction is also sought for granting benefit of two advance increments to the petitioner which was being granted to the other Unani Medical Officers possessing the equivalent qualifications.

(2.) Learned Senior Counsel for the petitioner, at the very outset, fairly states that since in view of the averments taken in para. 7 of the written statement to the amended writ petition, the relief of two advance increments has already been granted to the petitioner, he does not intend to press this prayer. He further submits that the only grievance of the petitioner left was that the revision of pay scale of the petitioner be directed to be made effective with effect from 01.05.1990 instead of 01.09.1993, because the petitioner had never been at fault, at any point of time.

(3.) Facts of the case are hardly in dispute. Right from 1979 till 1986, as and when the pay scales were revised, the petitioner, who was a Unani Medical Officer was equated with the Ayurvedic Medical Officers. Their pay scales were revised from time to time as under:-