- (1.) This writ application is filed by the petitioner for issuing a writ in the nature of mandamus commanding the respondent authority to fix the pay scale of the petitioner no.1 above the pay scale of the respondent nos.5 and 6 from the date of promotion to the post of Assistant Accountant under the respondent no.1. Let it be recorded that the claim of the petitioner no.2 has not been praised by the learned counsel appearing for him.
(2.) The petitioner no.1 was appointed in the post of Lower Division Clerk under the respondent no.1 with effect from October 21, 1963 at a scale of pay of Rs.125-200 per month. The respondent nos.5 and 6 were also appointed in the post of Lower Division Clerk on October 29, 1964 and November 6, 1963 respectively at the same pay scale of Rs.125-200 per month. The initial pay of the respondent no.6 was fixed at Rs.134 under officer order no.968 dated June 23, 1962. It is necessary to mention here that though the date of appointment of the respondent no.6 was mentioned in this writ application as on November 6, 1963, no material is brought on record in support of the aforesaid statement made in this writ application.
(3.) The petitioner was promoted to the post of Assistant Accountant with effect from April 6, 1977 carrying a scale of pay of Rs.550-944 per month. The respondent nos.5 and 6 were promoted to the post of Assistant Accountant under the respondent no.1 on and from November 30, 1978 and April 21, 1977 respectively at the scale of pay of Rs.550-944 per month. The names of the petitioner no.1 and respondent nos.5 and 6 appeared in the gradation list of assistant accountant under the respondent no.1 against serial nos. 75,149 and 78 respectively.;