New Delhi Municipal Council ... vs Shri R.L. Gautam, S/O Shri P.C. ...
2004 Latest Caselaw 922 Del

Citation : 2004 Latest Caselaw 922 Del
Judgement Date : 17 September, 2004

Delhi High Court

New Delhi Municipal Council ... vs Shri R.L. Gautam, S/O Shri P.C. ... 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 Road Inspector/Work Assistant. It cannot be said that their services are exclusive to the General Wing. The benefit of SSC pay scales has been given to various categories of similarly placed employees including Drivers and Sanitary Inspectors. There does not seem to be any rationale for concluding that their posts are not inter-changeable or transferable with any other equivalent post.

2. Under the circumstances, it is held that all the Road Inspectors/Work Assistants are entitled to the benefit of SSC pay scales with effect from 1st April,1998.

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

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