Sandeep Mehta, J. - (1.) HEARD learned counsel for the parties.
(2.) BY way of the instant writ petition, the petitioner seeks a direction for resolution of anomaly in his pay scales. Facts in brief are that the petitioner was initially appointed as a Artisan in the respondent Corporation in the year 1976. By order Ex. 1 dated 1.12.1978, the petitioner was granted pay scale of Artisan with effect from 13.7.1976. Thereafter, applications were invited from amongst the employees of the Corporation for appointment to the posts of Computer. The aspirants were required to undergo a written test for the purpose of such appointment. The petitioner appeared in the requisite examination on 24.8.1989 and a communication dated 10.8.1989 (Ex. 3) was sent to him declaring him successful in the examination and was thereafter, appointed in the pay scale of Computer vide order Ex. 4 dated 28.8.1989.
(3.) IN the year 1992, in order to remove stagnation amongst Class -IV, Ministerial and Subordinate employees as well as the employees holding isolated posts, the State Government introduced a scheme for grant of selection scales to such employees upon their completing 9, 18 and 27 years of service. The petitioner has raised a grievance in the writ petition that though he was granted selection scale vide order Ex. 6 dated 29.1.1999 but the pay scale which was given to the petitioner is lower than the pay scale which is being drawn by the Artisans Gr. I who were junior to the petitioner at the time of inception in service. To establish this fact, orders Ex. 7 and 8 dated 25.6.1998 and 26.6.1998 have been placed on record as per which 2 Gr. -I Artisans namely, Hazi Mohd. Querishi and Ganesh Lal Sharma have been accorded pay scale of Rs. 6900/ - whereas the petitioner vide order Ex. 6 dated 29.1.1999 has been given pay scale of Rs. 6,000/ - w.e.f. 2.9.1998.;