AJAY KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner was appointed as Mechanic in the pay scale of Rs.400-660 vide Annexure R-1. Mr. Dhruv Shaunak, learned counsel for the petitioner had strenuously argued that his client should have been appointed in the pay scale of Rs.510-940 and thereafter he should have been placed in the revised pay scale of Rs.1200-2100. He has placed strong reliance on Annexures A-5, A-6 and A-7. Mr. P.M. Ndgi, learned Deputy Advocate General had strenuously argued that the petitioner was only entitled to the pay scale of Rs.400-660 as per appointment letter.

(2.) I have heard the learned counsel for the parties and gone through the pleadings carefully.

(3.) Petitioner was appointed in the year 1985 as Mechanic. He had made representation seeking higher pay scale. The representation made by the petitioner was rejected by the competent authority on 3rd March, 1997. Mr. Dhruv Shaunak, learned counsel for the petitioner, on the basis of office memorandum dated 4th January, 1978, submits that his client was entitled to be placed in Grade-V and thereafter he was to be paid the pay scale of Rs.160-400, which was revised to Rs.510-940 as per Annexure A-6 and as per Annexure A-7 the same was revised Rs.1200-2100.