- (1.) Leave granted.
(2.) We are in this case concerned with the question whether the State Government is competent to vary the remuneration fixed to a constitutional appointee to his disadvantage, after his appointment.
(3.) The appellant herein was working, in the post of senior most Additional Secretary, in the Lok Sabha during the years 1991-1994 drawing a salary of Rs.7500/- per month as basic pay for the post in the pay scale of Rs.7500-7600 which was revised in the pay scale of Rs.22400-525-24500 and DA @ 32% w.e.f. 01.01.1996. According to the appellant, he had the prospect of promotion to the Secretary General, Lok Sabha, a post equivalent to Cabinet Secretary which is in the pay scale of Rs.30,000/- fixed and DA @ 32%. The age of retirement of Secretary General, Lok Sabha, when the appellant joined Haryana Public Service Commission, was 60 years, which was later increased to 62 years.;