DR. REKHA ROY Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) - Heard learned counsel for the petitioners, learned counsel for the respondent State as also learned counsel for the Ranchi Institute of Neuro Psychiatry and Allied Sciences (hereinafter referred to as 'RINPAS').

(2.) Petitioners are working as Psychiatric Social Workers in RINPAS after being appointed on the post, in the pay scale of Rs.6,500-10,500.00 (unrevised) and presently, there are working in the PB-II of Rs.9,300-34,800.00 with Gr. pay of Rs.4,200.00.

(3.) Petitioners' case is that in view of the Notification dated 15th March 2005 issued by the State Government in its Department of Health, Medical Education and Family Welfare, as contained in Annexure-3 to the writ application, the officers and employees of RINPAS are treated to be the Government servants. It is the case of the petitioners that the pay scales of the petitioners were at par with the Senior Grade-II officers of the State Government, whose pay scale was also fixed by the Fitment Committee of the 5th PRC in the pay scale of Rs.6,500-10,500.00 (unrevised), and the State Government in its Finance Department, by its Resolution as contained in memo No.3589 dated 17.12.2007, brought on record as Annexure-4 to the writ application, has placed them in the pay scale of Rs.8,000-13,500.00. As such, the petitioners are claiming the same pay scale as granted to Senior Grade-II Officers of the State Government, by filing the present writ application.