JAYKUMAR ANAGOL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner was appointed as a member of the Karnataka Public Service Commission (for short, 'kpsc') on 16-4-1983. At the time of his appointment as member of the KPSC, he was holding the post in the super time-scale of IAS and drawing a basic pay of Rs. 2,750/- and dearness Allowance of Rs. 2,550/ -. On his appointment as a member of the KPSC, he became a constitutional functionary and his status as Government servant came to an end. When he was holding the post of member of the KPSC, the pay scale of the IAS super time-scale was revised with effect from 1-1-1986. As the benefit of this revision of pay scale was not extended to the petitioner, he is before this Court.

(2.) THIS petition is for a direction to the respondents to grant the revision of pay scale with effect from 1-1-1986 and pay him the arrears of salary for the period from 1-1-1986 to 15-4-1989. The respondents have stated in their statement of objections that the petitioner is not entitled to claim the benefit of revised pay scale as he was not eligible under the relevant rules.

(3.) THE real controversy that arises for consideration in this case is.-" whether the petitioner is entitled for the benefit of the revised pay scale of IAS Officers with effect from 1-1-1986 till his retirement as member of the KPSC?"