AIR 1967 RAJASTHAN 128 ::1966 RajLW 317 ::ILR (1966) 16 Raj 279

Rajasthan High Court

Hon'ble Judge(s): I. N. Modi, V. P. Tyagi , JJ

Constitution of India , Art.14, Art.16— Rajasthan Civil Services (Rationalisation of Pay Scales) Rules and Schedules (1956) , — Validity - Provisions do not violate Art.14 or Art.16 of the Constitution. In the ordinary time scale a member of the Rajasthan Administrative Service will not draw his basic salary beyond Rs. 750 whereas the member of the Rajasthan Secretariat Service will go upto Rs. 900. If a member of the Rajasthan Administrative Service is appointed as the Deputy Secretary he draws his basic salary in his grade plus Rs. 150 as special pay, but where a person belonging to the Rajasthan Secretariat Service is promoted to the selection post, he does not, however, get a special pay but in lieu thereof he gets an increment of Rs. 150 and his pay is fixed in the new scale of pay of Rs. 500-900 after giving him a minimum increase in his salary by Rs. 150 and in this manner he is compensated for the loss he is to sustain for not getting the special pay which the members of other services, namely, the Rajasthan Administrative Service and the Indian Administrative Service get when they are posted as Deputy Secretaries. This shows that the pattern of emoluments prescribed under the Rajasthan Civil Services (Rationalisation of Pay Scales) Rules itself envisages by indirect means a gain of Rs. 150 per month to the members drawn from the Rajasthan Secretaria....