- (1.) Earlier a dispute was raised in the process of refixation of the scales of pay of the petitioner in course of implementation of the ROPA Rules, 1990. The petitioner claimed that in terms of the ROPA Rules, 1990, his pay fixation should have been made at Rs. 2,120/- in the scale of Rs. 1780-3780/-, but the respondent authorities wrongly fixed the pay of the petitioner at Rs. 1975/- in the scale of Rs. 1780-3750/-.
(2.) Accordingly, the petitioner challenged the said erroneous pay fixation of the petitioner by filing a writ petition being C. O. No. 709(W) of 1993 earlier in this Court.
(3.) During the pendency of the said writ petition, the District Inspector of Schools (Secondary Education), South 24-Parganas by an Office Memo being No. 115 dated 12.3.1997 being Annexure 'P-3' to this writ petition, modified the earlier pay fixation of the petitioner and revised the pay of the petitioner at Rs. 2,120/- in the scale of pay of Rs. 1780-3780/- with effect from 1st April, 1986.;