- (1.) EXCEPTING for the date from which the benefits should be made available to the writ petitioner-respondent, we are in substantial agreement with the reasoning given and the order passed by Hon'ble Mr. Justice V.C. Misra on the 11th of July, 2006, whereby his Lordship allowed the writ petition.
(2.) THE writ petitioner was given a letter of appointment on the 124th of October, 1997 and there he was appointed against the post of an Assistant Programme Officer. In the said letter he was, however, placed in the pay scale of Rs. 1200-2040.
(3.) IT is the admitted position that at the material time, the post of Assistant Programme Officer was carrying a higher pay.;