SHANKAR LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Material facts necessary for adjudication of this petition are that the petitioners were initially appointed as Beldars/Plant Observer. They were promoted to the posts of Field Assistant in the pay scale of Rs.400-600/-. The case of the petitioners, in a nut-shell, is that on the basis of letter dated 21.06.1986 (Annexure P-2), the State of Himachal Pradesh was pleased to order that the posts of Field Assistants shall be merged with those of Horticulture Sub-Inspectors in the pay scale of Rs.450-800/-. However, the petitioners were not granted the pay scale of Rs.450-800/- on the basis of Annexure P-2, dated 21.06.1986.

(2.) Ms. Salochana Kaundal, learned vice counsel for the petitioners has strenuously argued that as per Statutes 5.6(1) and 6 of the respondent-University, the petitioners are entitled to the pay scale of Rs.450-800/-, which was subsequently revised to Rs.1200-2100/-.

(3.) Mr. B.S. Attri, learned counsel for respondent No. 2- University has vehemently argued that the pay scale of Rs.450- 800/- has been granted to the Field Assistants Grade-1. He then contended that the post of Field Assistant is in feeder category for promotion to the post of Field Assistant Grade-1.