SHEO KUMAR SHUKLA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the Petitioner, Union of India and the National Jute Manufactures Corporation Ltd. (hereinafter referred to as the "Corporation).

(2.) Petitioner is the employee of the Corporation. He has filed this writ application praying inter alia to direct the Corporation to grant him the revised scale of Rs. 1200-2040/- as has been stated under letter dated 13.7.1992, Annexure-2, whereunder Petitioner was transferred from the clerical cadre to the teacher cadre in the service of the Corporation. Paragraph 3 of the letter dated 13.7.1992 is quoted hereinbelow :-

(3.) It is submitted on behalf of the Petitioner that in the light of the instructions contained in letter dated 13.7.1992, Annexure-2 he has been allowed revised scale admissible to the Primary Teachers of the State of Bihar until 1997 which fact would also appear from Memo No. 3031 dated 5.12.1997, Annexure-3. It is further submitted that he has also been allowed dearness relief admissible to the employees of the Primary Teacher of the Government of Bihar under Memo No. 844 dated 12.3.1998, Annexure-4. Further revision of scale is not being allowed to the petitioner after 1999. He has filed this writ application praying inter alia to direct the Corporation to grant him further revision of pay which is admissible to the Primary Teachers of the State of Bihar.