JHARKHAND RAJYA BHU-MAP AND BANDOBAST ARAJPATRIT KARMCHARI SANGH (JHARKHAND STATE SURVEY AND SETTLEMENT NON-GAZETTED EMPLOYEES ASSOCIATION), THROUGH ITS SECRETARY, MITHILESH KUMAR CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) PETITIONER is an association of Non -gazetted Employees of Survey and Settlement Department of State, said to be registered as an Employees Union under Registration No. 663 dated 7 th April, 1967. It is alleged that Moharrirs of the Survey and Settlement Department under the Ministry of Land Reforms and Revenue, Government of Jharkhand have been discriminated as far the payment of pay scale of Rs. 4000 -6000/ - is concerned and the recommendations of Fitment Appellate Committee have not been granted till date, though such recommendations have been implemented in case of other departments.

(2.) ACCORDINGLY , this petition has been filed seeking a direction for implementation of the recommendations of Fitment Appellate Committee and further direction for release of the pay scale of Rs. 4000 -6000/ - with effect from 1st April, 1997, the effective date for payment, and fixation with effect from 1 st January, 1996.

(3.) A writ petition, being C.W.J.C. No. 1779 of 1990, was filed in the High Court and the matter was referred to the Finance Commissioner. Petitioner - association made a representation. This was followed by another writ petition, being C.W.J.C. No. 7575 of 1996, which was also disposed of vide order dated 23rd September, 1997, and in accordance with the directions, another representation was filed before the Finance Commissioner, who rejected the same.