BINOD KUMAR BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar, learned counsel for the petitioner and Mr. Krishna Shankar, learned S.C. (L &C) II for the respondents.

(2.) By way of filing the instant writ petition, the petitioner has challenged office order dated 03.11.2006, whereby the pay-scale of the petitioner has been reduced from Rs. 4000- 6000/- and Rs. 4500-7000/- to Rs. 3050-4590/- and Rs. 3200-4900/- respectively. Further prayer has been made for quashing letter dated 22.04.2008 whereby the pay-scale of the petitioner has been revised on the pay-scale of Rs. 4000- 6000/- since 09.08.1999 and Rs. 4500-7000/- since 01.12.2005 and further to pay arrears of salary after fixing pay-scale of Rs. 4000-6000/- since 01.04.1997 and Rs. 4500- 7000 since 02.08.1999.

(3.) The petitioner was initially appointed as daily wages employee as tractor driver vide order dated 23.11.1981. Thereafter, the petitioner's pay-scale was fixed at Rs. 480/- since 01.12.1981 and vide order dated 09.11.1987 the petitioner's pay-scale was fixed at Rs. 535-765/-. The petitioner and 59 other work charge employees were included in regular establishment pursuant to letter dated 21.12.1990 and thereafter pay-scale of the petitioner was revised at Rs. 975 pursuant to office order dated 08.11.1993. The petitioner was granted 1st ACP w.e.f. 21.12.2002 in the pay-scale of Rs. 4500-7000/-. But vide order dated 3.11.2006, the petitioner's pay-scale was reduced from Rs. 4000-6000/- and Rs. 4500- 7000/- to Rs. 3050-4590 and Rs. 3200-4900/-. Being aggrieved with the reduction in pay-scale, the petitioner has moved this Court.