- (1.) Special Leave granted.
(2.) This appeal is directed against the judgment dated April 4, 1997 of Division Bench of the High Court of Judicature at Allahabad allowing the writ petition of the respondent whereby he was held entitled to the benefits of the revised pay scale and designation of the post he was holding.
(3.) In pursuance to an advertisement issued by the appellant the respondent applied for a post of Manager (Personnel) Grade E4 by letter dated May 1, 1986. He was, however, offered the post of Deputy Manager (P and IR) on terms and conditions as mentioned in letter dated October 23, 1986 of the appellant. The respondent declined this post stating that he had applied for the post of Manager (P and IR) and could not accept the post of Deputy Manager (P IR). This was by letter dated November 5, 1986. In the meanwhile, there was revision of pay scales of the officers and staff of the appellant, which was communicated to the appellant by letter dated November 12, 1986 of the State Government. The relevant part of the revision of pay scales is as under : JUDGEMENT_722_CDJ(SC)_1997_1.html;