- (1.) This petition has been filed by the petitioner seeking a direction to the respondent-bank to release her the pay scale of Rs. 2200-4100/- w.e.f. 16.1.1990. Case of the petitioner, in brief, is that she was appointed as a Stenographer with the respondent-bank vide order dated 16.1.1990 (Annexure P-2). As per Annexure P-1, Personal Assistant and Stenographer were placed in the same pay scale but the Personal Assistants were allowed Rs. 50/- as special pay over and above the pay scales allowed to Personal Assistant and Stenographer. Vide Annexure P-5, pay scales of the employees of ex-cadre posts were revised. Stenographers were granted the pay scale of Rs. 1620-3350/- from Rs. 750-1400/-, whereas, Personal Assistants were allowed pay scale of Rs. 1850-3650/- from Rs. 750-1400/-. So far as the draftsmen are concerned, they were allowed the pay scale of Rs. 1800-3200/- from Rs. 570-1080/-. Thus, the stenographers had been granted lessor pay scale on revision than the Personal Assistant and Draftsman. Hence, the present petition.
(2.) Learned counsel for the petitioner has submitted that the petitioner was liable to be granted the same pay scales as was being granted to the Personal Assistant and Draftsman. The respondent-bank, while revising the pay scale, had wrongly granted the lower pay scale to the Stenographers.
(3.) None has appeared on behalf of the respondent, however, written statement on behalf of the respondent is on record.;