Jharkhand High Court
Jharkhand Police Men Assn(Fire Brigade ... vs State Of Jharkhand & Ors on 15 June, 2016
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 3443 of 2011
Jharkhand Police Men Association (Fire Brigade Service), Jharkhand, Ranchi
Chapter, though its president Shailendra Kishore, Son of Sri Chandeshwar
Singh, Resident of Plot no. 161/D, Road no. 4D, Ashok Nagar, P.O. Ashok
Nagar, P.S. Argora, District Ranchi .... ..... Petitioner
Versus
1. The State of Jharkhand & Ors.
2. The Secretary, Department of Home, Government of Jharkhand, Ranchi,
having its office at Project Building, P.O. and P.S. Dhurwa, Dist. Ranchi
3. The Secretary, Department of Finance, Government of Jharkhand, Ranchi,
having its office at Project Building, P.O. and P.S. Dhurwa, Dist. Ranchi
4. The Director General, Jharkhand Fire Service, Govt. of Jharkhand, O/o
Doranda Fire Office, P.O. and P.S. Doranda, Dist. Ranchi ...Respondents
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CORAM: HON'BLE MR. JUSTICE ANANDA SEN
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For the Petitioner : Mr. Rajiv Ranjan, Sr. Advocate For the Respondents : J.C to A.G. 08/Dated: 15/06/2016
Petitioner is aggrieved by the anomaly in his pay scale which has cropped up because of the resolution of the finance department.
Counsel for the petitioner submits that the petitioner is in Fire Brigade Service and as per the recommendation dated 15th March 2003, the post of Firemen and Leading Firemen and their pay scale have been made equivalent to that of the Constable and Hawaldar of the Police Department.
He further submits that though later on, the pay scale of Constable and Hawaldar has been upgraded, but, the pay scale of Firemen and the Leading Firemen has been left out and their pay scale have not been accordingly upgraded. They claimed that their pay scale should have been upgraded only thereafter the corresponding pay scale should have been fixed as it has been done in the case of Constable and Hawaldar.
Learned counsel for the State while referring to the counter affidavit, has submitted that the petitioner has already represented before the Fitment Appellate Committee, the matter is pending and no order has been passed.
The petitioner submits that the said committee has been dissolved, as such his representation, which he has filed, is of no use.
Keeping in view the nature of the claim, I direct the petitioner to make a fresh representation before the respondent no.3,The Secretary, Department of Finance, Government of Jharkhand, Ranchi, through respondent no.4 annexing all the relevant documents which the petitioner is relying upon, -2- within a period of three weeks from today. The respondent no.4 will forward the petitioner's representation with all his comments and recommendations, if any, to respondent no.3 within a period of 3 weeks thereafter. The respondent no.3 will decide the representation of the petitioner within a period of 6 weeks thereafter. If the respondent no.3 comes to the conclusion that the petitioner is entitled for the relief he sought, the same along with all consequential benefits will be extended to the petitioner within a period of 10 days thereafter.
This writ application is disposed of.
(Ananda Sen, J.) Tarun/-