NAIMUDDIN ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed by the petitioners for making payment of salary and pension treating their pay scale 5500 - 175 - 9000, as per the Resolution No. 5207 dated 14.08.2002.

(2.) According to the petitioner, the pay scale has been reduced by the Accountant General who is not the competent authority, and the petitioner is entitled for basic pay of Rs. 7, 600 with effect from 01.01.2006 and total Rs. 18,340 per month, as basic pay and for consequential benefits.

(3.) As per the pleading, the petitioner no. 1 had joined service as clerk in Mahendra Uchcha Vidyalaya, Barwapurb, within the district of Dhanbad, on 02.09.1978.