PURUSOTTAM PRASAD Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned A.A.G. for the respondent State.

(2.) The petitioner, through this writ application, has challenged the order as contained in memo No. 1590 dated 01.08.2013, passed by the respondent No. 2, Director-in-Chief, Health Services, Government of Jharkhand, whereby the claim of the petitioner for parity of the pay-scale on the post of Administrative Officer in Patliputra Medical College and Hospital, Dhanbad, (hereinafter referred to as 'PMCH, Dhanbad') with the other similar medical colleges taken over along with PMCH, Dhanbad, has been rejected by the respondent No. 2.

(3.) The claim of the petitioner is that the petitioner was originally appointed as Sr. P.A.-cum-Secretary, in PMCH, Dhanbad, and subsequently his post was re-designated as Administrative Officer. At the time of taking over of the said College by the State Government, the salary of the petitioner was fixed in the pay scale of Rs.580-840.00, whereas the salary of the Administrative Officers in the other Medical Colleges, taken over along with PMCH Dhanbad, were fixed at Rs.510-1155.00. Thereafter the pay scales were enhanced from time to time, but the petitioner, somehow or the other, was continued to be given the benefit of enhancement of the salary treating his earlier basic salary at Rs.580-840.00 only, and the petitioner ultimately retired from service on 31.7.2011.