BIPTA ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ petition has been preferred by the petitioner for a direction upon the respondents to forthwith grant the Grade Pay of Rs.2400.00 and upgrade the post of the petitioner from Lower Division Clerk to Upper Division Clerk with all consequential benefits. The petitioner has further prayed for a direction upon the respondents to grant benefits of Grade Pay and substantive post as granted to the similarly situated employee namely Miss Manisha who was working in the office of the Resident Commissioner, Jharkhand Bhawan, Government of Jharkhand.

(3.) On creation of the State of Jharkhand on 15/11/2000, a camp Office of the Chief Minister was established at New Delhi. Separate offices of the Resident Commissioner and the Chief Executive Officer were also established at Jharkhand Bhawan, New Delhi, to facilitate liaison between the State Government and the Central Government and to provide necessary infrastructure and facilities to the Governor, Chief Minister and other officers visiting Delhi for attending official meetings.