GH HASSAN KOKA Vs. STATE

JUDGEMENT

(1.) BRIEFLY stated the petitioners case is that he was initially appointed as Library Assistant in 1972 in the grade of 75 -150 and promoted to the post of Junior Librarian in 1985 in (pre revised) grade of 220 -430, even though holding a degree of M.A, B. Lib, due to which he was qualified for promotion to the post of Chief Librarian to which post he was ultimately promoted in 1986 in the pre -revised grade of 825 -1240, while the scale after promotion as such should have been 875 -1400, because under SRO 91 of 1982 he was entitled to, two advance increments in view of his academic qualification. Complaining that this not only resulted in pecuniary loss to him but also diminished his chances of promotion, the petitioner pleads that it also paved way for undue promotion of his junior over him depriving him of the UGC grade also. Aggrieved thereby he filed writ petition SWP no. 1553 of 1998 to seek, redressal of his aforesaid grievance along with benefit of higher grade as released by Government in favour of number of Chief Librarians in relaxation of rules, during pendency whereof the official respondents offered him settlement of grievance out of court, whereupon he got the writ petition disposed of by a consent order in accordance with assurance extended by respondents that petitioners grievance would be redressed in terms of Government order no. 41 -HE of 1998 dated 31.07.1998. Vide order passed in review petition being no. 7/2000, the reference to government order was however modified as having been made to communication no. Edu -Coll/Coord -10/GN/89 dated 09.07.1998.

(2.) DESPITE that as per petitioner, his grievance was not redressed which prompted him to institute this petition for issuance of a direction to official respondents for releasing the grade of 470 -850 in his favour w.e.f 1985 when he was promoted as junior Librarian as prescribed under SRO 291 of 1978 and grade of 875 -1400 from year 1986 when he was promoted as Chief Librarian as also for giving him the benefit of SRO 234 of 1991 dated 30th July, 1991 for providing him the benefit of the UGC grade of 2200 -4000 and release of consequential benefits in his favour.

(3.) GROUNDS pleaded are that all the benefits as sought were due to him in terms of different SROs holding the field at relevant times particularly SRO 291 of 1987 dated 01.06.1978 which in terms of sub para 13 (viii) (b) provided that as and when a librarian improves his qualification and completes five years as such with Diploma/Degree in Library Science and his basic academic qualification is graduation he may be placed in higher scale of 470 -850 from the date he is declared fit for such placement by concerned Committee and in case the post held by him is in lower grade he be deemed to have been up -graded to the scale of 475 -850 from that date, which would be personal to him and after his vacation from the post it would revert to its original grade unless occupied by a similarly situated person. It is also pleaded that on his promotion as Chief Librarian on 22.10.1986 the petitioner was placed in the lower scale of 850 -1240 which was contrary to the pay rules of 1978 where under he was to be placed in the grade of 875 -1400 which was released to many of his counter parts. Despite that a differential treatment was given to him and he was discriminated against, even while under order 1713 -Edu of 1998 issued on 18.12.1998 as many 14 Librarians of school Education were granted the benefit of higher grade without reference to any Committee whatsoever. Another ground urged is that under SRO 234 of 1991 benefit of UGC pay sale was allowed in favour of the employees of Degree Colleges w.e.f 1st Jan. 1986 including Chief Librarians with Masters Degree plus B. Lib., which directly covered petitioner also because he was originally entitled to the grade of 875 -1400 under SRO 91 aforesaid and as such qualified for the UGC scale but still then the benefit was denied to him even though his case was recommended by Pr. Degree College Anantnag under his communication no. 1034 of 21.10.1991 to the first respondent etc.