CHITTRANJAN NAYAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) In the instant writ application, petitioner has prayed for a direction upon the respondents to forthwith grant approval of the pay-scale of the petitioner in the revised pay-scale pursuant to 5th Pay Revision Commission's Report w.e.f. 01.01.1996 since the services of the petitioner has been absorbed by the Ranchi University in light of order passed by Honourable Supreme Court and also because the Ranchi University has already made recommendation for grant of approval of the revised 5th Pay Scale to the petitioner. Petitioner has further prayed for a direction upon the respondents to approve and pay the salary to the petitioner in 6th Revised Pay Scale with effect from the date the similarly situated persons have been granted the said benefits.

(3.) Petitioner has also prayed for a direction upon the respondents to pay entire arrears of salary to him pursuant to approval of revision of pay-scale pursuant to 5th Pay Revision w.e.f. 01.01.1996 till date and also to pay arrears of salary to him in the 6th Revised Pay Scale w.e.f. 01.01.2006 till date. Further prayer has been made to pay the entire post retiral benefits with all consequential benefit including arrears and also to fix the final pension on the revised pay-scale.