FAQUIR CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) CHALLENGE herein is to the judgment passed on 20.09.2010 in CWP(T) No. 6733 of 2008 whereby learned Single Judge of this Court has dismissed the same.

(2.) THE appellant (hereinafter referred to as the 'writ petitioner') has filed the writ petition with the following prayers:

(3.) ON his promotion as Male Health Supervisor, his pay was fixed on 31.08.1989 at Rs. 1680/ - whereas pay of said Shri Jati Ram on that day was Rs. 1600/ -. The writ petitioner continued drawing higher pay, as compared to said Shri Jati Ram till 01.01.1996 even on his promotion also as Male Health Supervisor on and w.e.f. 01.04.1994. It is on the revision of pay -scale w.e.f. 01.01.1996, in the revised pay -scale, the pay of the writ petitioner was fixed at Rs. 6000/ -, whereas, that of his junior said Shri Jati Ram at Rs. 6200/ - i.e. Rs. 200/ - over and above of the pay of the writ petitioner. The writ petitioner approached the respondent department with a request to remove the anomaly and to bring his pay -scale at par with his junior Shri Jati Ram, but of no avail, as the same was declined by the 2nd respondent vide memo dated 23.08.1999, Annexure -C to the main petition.