HAKEEM KHAN GAURI S/O SHRI ABBAS KHAN GAURI Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2016-9-273
HIGH COURT OF RAJASTHAN
Decided on September 21,2016

Hakeem Khan Gauri S/O Shri Abbas Khan Gauri Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

MISS JAISHREE THAKUR,J. - (1.) Counsel for the respondents submits that today reply to the writ petition has been filed. Let the same be taken on record.
(2.) The present writ petition has been preferred seeking writ, order or direction to be issued to the respondents directing them to make revision of the petitioner in the pay scale of Rs.37,400-67,000 with Grade Pay of Rs.9,000/- w.e.f. 01.09.2006.
(3.) The petitioner had educational qualification of Master of Arts (History) and Bachelor in Library Science. Based on the qualification possessed by him, he was initially appointed on the post of Library Assistant w.e.f. 17.11.1966 and thereafter was posted as Assistant Librarian, College Education in the Year 1981. The petitioner retired while working on the post of Librarian in Government College, Barmer and at the time of his retirement, was paid selection scale as per the Guidelines existing on that date. The 6th Pay Commission came into effect by a Notification dated 12.10.2009, by which, there was a revision in the pay scale. The petitioner has preferred this writ petition seeking the benefit on the basis of 6th Pay Commission and revision in his pay scale.;


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