BAIJU MURMU Vs. RANCHI UNIVERSITY, RANCHI

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner seeks issuance of direction upon the respondents to restore his actual scale of pay which he was getting till 1994 and has been reduced thereafter by the respondents. He also seeks declaration that the report dated 19th February, 1999 (Annexure 8) is not applicable to his case. Consequently, the petitioner has also sought payment of arrears of difference amount which has been less paid to him under the scale which he was drawing since 1981.

(3.) THE petitioner was appointed by the Managing Committee of Ghatshila College on 21st March, 1979 on the post of Library Assistant in the pay scale of Rs. 220 315. The said college was taken over as Constituent College on 24th November, 1980. The college thereafter was asked to submit the proposal for fixation of pay of the employees working against sanctioned posts i.e. Annexure 3 strictly in accordance with the conditions laid down by the Government vide letter dated 14th June, 1982 (Annexure 3). The Principal of the College sent the proposal giving details in respect of the individual employees including the petitioner relating to their date of appointment. The scale of pay was fixed from 1st April, 1981 in the revised scale as also the date of next increment. As per the said letter the petitioner was shown in the designation of Upper Division Clerk and the scale revised was Rs. 680 965/ with pay fixed at Rs. 710 on 1st April, 1981.