RAVI SHANKAR VAJPAYEE Vs. M.P. STATE ELECTRICITY BOARD

JUDGEMENT

(1.) PETITIONER has filed this petition with regard to grant of higher pay scale after completing nine years of service as Welfare Assistant.

(2.) THE petitioner was appointed as Assistant Grade III on 27 .4.1977. Thereafter he was up -lifted to the post of Junior Steno on 12.4.1980 and further as Senior Steno on 27.7.1989. The petitioner appeared in the departmental examination for appointment on the post of Welfare Officer. Thereafter he has been appointed after getting success in departmental examination as Welfare Assistant on 12.2.1991. The grievance of the petitioner is that after completing nine years of service as Welfare Assistant he has not been given benefit of higher pay scale.

(3.) LEARNED counsel for the petitioner has submitted that non -grant of higher pay scale to the petitioner on account of isolated cadre is arbitrary, illegal and in violation of Articles 14 and 16 of the Constitution. He has further submitted that persons who were working along with the petitioner as OA Grade III thereafter promoted as Junior Steno and Senior Steno were granted the benefit of higher pay scale and they were fixed at the pay scale of Rs. 9,200/ -, however, the petitioner was getting only Rs.8,600/ -.