BINAY KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Kripa Shankar Nanda, the learned counsel for the petitioner, Ms. Amrita Banerjee, the learned counsel for the respondent State and Dr. Ashok Kumar Singh, the learned counsel for the respondent RIMS.

(2.) The petitioner has filed this writ petition for quashing the order dtd. 18/12/2015 whereby the claim of the pay scale of Laboratory Technician instead of Mediaman has been rejected so far the petitioner is concerned. The further prayer is made for direction to pay the pay scale of Laboratory Technician in view of the fact that the work of Mediaman and Laboratory Technician are of same and both the posts have been amalgamated by the Government vide Resolution dtd. 30/11/1972.

(3.) The petitioner was appointed on the post of Mediaman on 24/1/2000 in the Department of Microbiology of RIMS, Ranchi on compassionate ground as his father late Darwari Sahni died in harness.