- (1.) AGGRIEVED by the action of the State Government, indicating their non-approval for the fixation of the pay of the petitioner at Rs. 700, the petitioner has approached this court under Article 226 of the Constitution of India.
(2.) BY the impugned order dated 18-6-1985, the State Government directed that the fixation of pay of the petitioner should be at Rs. 400 and the extra amount, which was paid to petitioner since 1980 be deducted from his salary. The petitioner, who was initially working at Madras University on the post of Cartographer was appointed on probation of one year at the University of Allahabad on the post of Cartographer, in the pay-scale of Rs. 400-700, in the Department of Defence Studies. The petitioner was given five increments at the initial appointment in view of his post experience, educational qualifications and the pay he was last drawing with the Madras University.
(3.) THE appointment letter of the petitioner dated 30 7-1980, contained in Annexure-3, provides that the protection of salary, which the petitioner had drawn at Madras University, shall be subject to the approval of the University Grants Commission. The petitioner had worked for almost six years, and the University Grants Commission had already communicated the approval vide latter No. 4-C/76 (l)-2/d-17 dated 26-8-1980, as communicated by the letter of Registrar, University of Allahabad, Alllahabad dated 10-9-1990 the Com mission had agreed to the protection of basic salary of Rs. 700 per month to the post of Cartographer, on which the petitioner was appointed by the University of Allahabad.;