ASLAM SHADAB Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the instant writ application, the petitioner has inter alia prayed for quashing order dated 16.05.2008, whereby representation of the petitioner claiming his pay-scale of Rs. 4000- 6000 has been rejected; and further prayer has been made for direction upon the respondents to consider the claim of the petitioner for grant of pay-scale of Rs. 4000-6000 from the date of his joining.

(2.) The facts, in brief is that the petitioner was appointed on compassionate ground on the post of Copyist as Grade III employee vide order dated 21.06.2005. It has been averred that though the petitioner was entitled to get pay-scale of Rs. 4000-6000, but he was paid pay-scale of Rs. 3200-4900/-. Aggrieved thereof, the petitioner represented several times before the respondents-authorities but it did not evoke any response, which compelled the petitioner to move before this Court by filing W.P. (S) No. 3733 of 2007 that stood disposed of vide order dated 06.03.2008 with liberty to the petitioner to file fresh representation before the Principal Secretary, Land Record and Survey Department, Govt. of Jharkhand. With the liberty aforesaid, the petitioner submitted representation before the concerned respondent, which was rejected by passing impugned order dated 16.05.2008.

(3.) Heard Mr. Afaque Ahmad, learned counsel for the petitioner and Mr. Sunil Singh, Associate Counsel to learned S.C. (Mines) for the respondents.