CHANDRASHEKHAR,J. - (1.) The petitioner was appointed on 01.10.1992 in the pay-scale of Rs.2000-3800/- . He was appointed on the post of Scientific Officer and subsequently, he was promoted to the post of Senior Scientific Officer on 02.12.2011. He has now approached this Court with the prayer for a direction upon the respondents to place him in the pay-scale of Rs.2200-4000/- and for payment of arrears of salary from 1986.
(2.) Heard.
(3.) Mr. Imtiaz Khan, the learned counsel for the petitioner, referring to a decision in "Uma Kant Vyas and Ors. v. The State of Bihar and Ors." [CWJC No.3330 of 1997] , has contended that the State Government cannot create different groups within a class of service by providing different pay-scales (in a pay grade). It is contended that the Assistant Director, Mines and the Deputy Director, Mines who were appointed after the petitioner are getting more salary than the petitioner, because the State Government has erroneously placed the Scientific Officers in a lower pay-scale.;