NAKUL MODI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Dr. Nakul Modi who is the appellant in L.P.A. No. 288 of 2015 and Dr. Dharma Rakshit Vidyarthi who is the appellant in L.P.A. No. 325 of 2015 have challenged the common order dtd. 13/4/2015 passed in W.P.(S) No. 5991 of 2013 and analogous cases.

(2.) Out of four writ petitions which were decided by the aforesaid common order dtd. 13/4/2015, W.P.(S) No. 5995 of 2013 was filed by Dr. Nakul Modi and W.P.(S) No. 5993 of 2013 was filed by Dr. Dharma Rakshit Vidyarthi.

(3.) The appellants were appointed in the Department of Animal Husbandry in the basic entry grade in the pay scale of Rs.2,200.004,000/- which were revised after 5th Pay Revision and their pay scale was revised to Rs.8,000.0013,500/-. On implementation of 6th Pay Revision with effect from 1/1/2006 the appellants were placed in the revised pay scale of Rs.9,300.0034,800/- with grade pay of Rs.5400.00. Thereafter, the appellants alongwith 286 other officers of the Department of Animal Husbandry were granted 1st MACP vide notification dtd. 30/4/2012 in the pay scale of Rs.15,600.0039,100/- in the grade pay of Rs.5400.00.