- (1.) This petition under Article 226 of the Constitution has been filed by Gram Sachiv Welfare Association, Haryana, (Regd.), for issuance of a writ of mandamum to the respondents to grant pay scale of Rs. 480-760 w.e.f. 1.4.1979 and Rs. 1200-2040 w.e.f. 1.1.1986.
(2.) The case of the petitioners is that the Gram Sachivs who were appointed by the Panchayat Department directly are being paid scale of Rs. 400-600 w.e.f. 1.4.1979 and Rs. 940-1500 w.e.f. 1.1.1986. The posts of Tax Collectors were abolished and they were absorbed in the respondents' department as Gram Sachivs and were granted pay scale of Rs. 480-760 from the date they were absorbed in the Panchayat Department and Rs. 1200-2040 w.e.f. 1.1.1986. Every Gram Sachiv working in Agriculture Department, although their lien is still with the Panchayat Department, are in the Pay Scale of Rs. 1200-2040 w.e.f. 1.1.1986. In brief, their case is that Tax Collectors even placed lower in seniority after their absorption are in higher pay scale. It was also urged that Gram Sachivs who are at present working in Agriculture Department are also paid Rs. 1200-2040, in higher pay scale, which is discriminatory.
(3.) Mr. R.K. Malik, learned counsel for the petitioners has urged that the petitioners have made representations copies of which are Annexure P-4 and P-5 to the writ petition but no decision on them has been taken so far. On the other hand, the stand of the respondent-State is that the pay scale has been rationalized by Haryana State w.e.f. 1.1.1986. The Grades recommended by the Pay Commission were accepted by the Government. The Gram Sachievs who were higher in pay scale of Rs. 1200-2040 and Tax Collectors who were in the scale of Rs. 1200-2040 were amalgamated with the post of Gram Sachiev is Rs. 950-1500. The matter with regard to anomaly is pending decision with the Government.;