SUJIT NARAYAN PRASAD, J. - (1.) THE petitioner has approached this Court to grant the benefits of revision in pay scale in terms of the recommendation of the 5th pay revision committee implemented w.e.f. 1.1.1996 and recommendation of 6th pay revision committee implemented w.e.f. 1.1.2006.
(2.) THE submission has been made on behalf of the petitioner that the petitioner has been appointed as Lecturer in Hindi in Mandar College, Mandar, District Ranchi and joined the post on 18.1.1983 which was approved by the Secretary of the College. Thereafter, a decision was taken for taking over all the affiliated colleges in the year 1986 by the respective Universities. The Government took decision to convert forty affiliated colleges into constituent colleges and in this regard formal resolutions were passed. For that purpose, a three -member committee was constituted for the purpose of making investigation for submitting necessary information in the prescribed proforma showing separately names of teaching and non -teaching employees working on the sanctioned post which was recommended by the University for sanction by the State Government. The committee has submitted its report on 1.2.1988 in which the petitioner name appears at serial no.2 in the Hindi Department at Mandar College, Mandar under Ranchi University.
(3.) LEARNED counsel for the petitioner has submitted that subsequently one man Enquiry Commission of Justice S.C. Agrawal, retired Judge of Hon'ble Supreme Court was constituted by Hon'ble Supreme Court vide order dated 12.10.2001 passed in Civil Appeal No.6098/1997 to submit a report in this regard, who has also submitted a report in terms of Section 4(1)(14) of the Jharkhand Universities Act and a notification was issued on 9.6.2005 by the Ranchi University by which the service of the petitioner was absorbed w.e.f. 9.5.1988 in which the name of the petitioner finds place at serial no.11. Further submission has been made that absorption of the petitioner was made in the Hindi Department of the said college. The petitioner became entitled to get the benefit of 5th and 6th pay revision but he is not getting the same without any rhyme or reason.;