STATE OF JHARKHAND Vs. PURUSOTTAM PRASAD

JUDGEMENT

(1.) The State of Jharkhand has challenged the order dtd. 10/8/2016 passed in W.P(S) No. 5675 of 2014.

(2.) By an order dtd. 1/8/2013 passed by the Director-in-Chief, Health Services, Government of Jharkhand, claim of the writ petitioner who is the respondent before us seeking parity in pay-scale for the post of Administrative Officer which post he was holding in Patliputra Medical College and Hospital, Dhanbad (in short, PMCH) was declined.

(3.) The said order dtd. 1/8/2013 came to be challenged by the respondent in W.P(S) No. 5675 of 2014 which was allowed holding that the respondent was discriminated with others in pay-scale which was in teeth of the Constitutional provisions under Articles 14 and 16 of the Constitution of India.