DURGA DASS THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioner by medium of this petition is seeking directions to the respondents to grant him pay scale of Rs. 3000 -4500 and 3700 -5300 after completion of 8 and 18 years of service from the due date. He has also sought a direction to maintain parity in the matter of pay scales amongst the categories of Medical Officers Grade -II, Senior Physiotherapist and District Family Planning Officer.

(2.) MR . H.K. Paul, Advocate has strenuously argued that the respondents have arbitrarily rejected the case of the petitioner without taking into consideration the earlier parity maintained in the pay scales of Medical Officers Grade -II, Senior Physiotherapist and District Family Planning Officer. He then contended that his client is entitled to get pay scale of Rs. 3000 -4500 and 3700 -5300 after completion of 8 and 18 years of service.

(3.) I have heard the learned Counsel for the parties and have perused the pleadings carefully.