Narendra Nath Tiwari, J. - (1.) Mr. P. C. Tripathy, learned counsel, appearing on behalf of the petitioner confines this writ petition only to the prayer made in Para-1(c), whereby the direction has been sought for commanding upon the respondents to pay the difference of salary which the petitioner is entitled to get as X-ray Technician for the period from January, 1987 to January, 2002 and to revise the pensionary benefits according to the prescribed scale.
(2.) Petitioner's case is that he was initially appointed as X-ray Mechanic in the year 1972. but he was transferred and posted to Sadar Hospital, Hazaribagh on the vacant post of X-ray Technician by Order No. 664(25) dated 30th December, 1989. Since, thereafter, the petitioner continuously worked as X-ray Technician and he was transferred as such to Dumri, Hazaribagh, wherefrom he retired on 31st January. 2002. The petitioner has claimed that the pay-scale of X-ray Technician is higher than the pay-scale of X-ray Mechanic. The petitioner was given the work of X-ray Technician and he was entitled to get his salary in the pay-scale of X-ray Technician. However, he was given lower pay scale. The petitioner made several representations during his service period and after his retirement, the same were not heeded upon. One of the representations was made before the Regional Deputy Director of Health Services, North Chhotanagpur Division, Hazaribagh. The Regional Deputy Director of Health Services by his letter dated 18th February, 2003 addressed to the Superintendent, Sadar Hospital, Hazaribagh directing to take action for giving benefits of X-ray Technician to the petitioner.
(3.) Grievance of the petitioner is that though the said direction was given in February, 2003, till date no benefit has been given to the petitioner.;