New Delhi Municipal Council ... vs Shri Mehtab Singh, S/O Shri Bhim ...
2004 Latest Caselaw 921 Del

Citation : 2004 Latest Caselaw 921 Del
Judgement Date : 17 September, 2004

Delhi High Court

New Delhi Municipal Council ... vs Shri Mehtab Singh, S/O Shri Bhim ... on 17 September, 2004

Author: M B Lokur

Bench: M B Lokur

JUDGMENT

Madan B. Lokur, J.

1. The Respondents in this case are working as Enquiry Attendants. The benefit of SSC pay scales having been given to various categories of employees including Daftaris and Peons etc., there cannot be any reason for denying them the benefit of SSC pay scales. The task of an Enquiry Attendant is not a specialized task and the post is clearly inter-changeable and transferable with another equivalent post. Under the circumstances, it is held that all Enquiry Attendants are entitled to the benefit of SSC pay scales with effect from 1st April,1998.

2. The Respondents will be entitled to costs of Rs.1,000/- each.

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