LAWS(MPH)-2002-7-150

SHYAMLAL LIKHAR Vs. STATE OF M.P. AND ANOTHER

Decided On July 31, 2002
Shyamlal Likhar Appellant
V/S
State of M.P. and Another Respondents

JUDGEMENT

(1.) THE petitioner is aggrieved by the inaction on the part of the respondents in not granting him higher pay scale as per the recommendation of Vohra Pay Commission.

(2.) IT is the case of the petitioner that he is working as a Museum Assistant in the Zoology Lab of the respondents University. The said post of Museum Assistant is a technical post and his duties are to preserve all zoological specimen's in the lab and to take care of the preserved animals and species in the Museum. The work is purely technical in nature and similar work is being performed by Museum cum Harvarium Keeper in the Botany Department.

(3.) IT is the case of the petitioner that one Shri Govind Ballabh Goswami, who was working as Store Keeper was promoted as Museum cum Harvarium Keeper and he was in the pay scale of 280 -480 according to Pandey Pay Commission which was revised to 740 -1180 as per Chaudhary Pay Commission report and the petitioner was also holding the same grade when he was appointed as Museum Assistant on 1 -4 -1985.