(1.) The petitioner has filed the writ petition challenging the Government order dtd. 3/1/2016 so far fixation of the revision of pay for the post of Principal, District Institute of Education and Training (the scale of pay of Rs.15600.0039100+GP6600.00 with effect from 23/1/2016 and quash the same. The petitioner also prayed for a direction on the respondents to revise the pay of Rs.15600.0039100+GP6600 with effect from the publication of the Recruitment Rules for the post of Principal, DIET, Department of SCERT, Manipur i.e. on 29/11/2008 or from the date of promotion of the petitioner to the post of Principal, DIET on 18/1/2014 within a stipulated period.
(2.) The case of the petitioner is that at present he is serving as Principal, DIET in the Department of SCERT, Manipur and the scale of pay attached to the post of Principal, DIET was equal with the scale of pay for the post of Principal of the Government Higher Secondary School in various revision of pay like revision of pay 1966, 1975, 1982, 1990. However, without giving any justifiable reason, in the revision of pay 1999, the scale of pay to the post of Principal, DIET was revised at the scale of pay of Rs.8000.0013500 and whereas the scale of pay to the post of Principal, Higher Secondary School was revised at a higher scale of pay of Rs.10000.0015200 though the qualification prescribed for the post of Principal, DIET is higher than the qualification prescribed for the post of Principal of the Government Higher Secondary School. Functions and duties of the post of Principal, DIET is also more onerous than the Principal of Government Higher Secondary School.
(3.) Further case of the petitioner is that in the State of Nagaland where the pattern and norms of NCTE is followed like in the State of Manipur, the pay scale for the post of Principal, DIET has been revised at the scale of pay of Rs.15600.0039100+GP7600 which is equivalent with the scale of pay attached to the post of Joint Director of School Education.