DINESH PRASAD Vs. REGIONAL INSTITUTE

JUDGEMENT

(1.) Both these appeals have been filed against the one and the same judgment of the learned Single Judge dated 9 -8 -1991, partly allowing the writ petition, being C.W.J.C. No. 324 of 1991(R), filed by Dinesh Prasad, holding that the writ petitioner therein is entitled to the scales of pay of Rs. 425 -605.00 in the junior selection grade and Rs. 535 -765.00 in the senior selection grade and not the scale of pay Rs. 480 -680.00. The learned Judge rejected the prayer of the petitioner for pay -scales of Rs. 535 -765.00 and Rs. 580 -860.00 in the said two selection grades. Dinesh Prasad has filed LPA No. 139 of 1991 (R) challenging that part of the judgment of the learned Single Judge, whereby his prayer for higher scale of pay has been rejected. The other appeal being LPA No. 140 of 1991 (R) has been filed by the Regional Institute of Technology, Jamshedpur (hereinafter referred to as the Institute) against the other part of the judgment of the learned Single Judge whereby and whereunder the aforementioned two pay -scales have been given to Dinesh Prasad. As both these appeals arise out of the same Judgment of the learned Judge, they are being decided by this Common Judgment.

(2.) We have heard the learned Counsel for the parties.

(3.) Dinesh Prasad was appointed in 1964 as the Gestetner Operator in the Institute. The post of Gestetner Operator is isolated post without any channel for further promotion.