New Delhi Municipal Council ... vs Ndmc Water Meter Workshop ...
2004 Latest Caselaw 926 Del

JUDGMENT

Madan B. Lokur, J.

1. The Respondents in this case are working as Water Meter Mechanics, Water Meter Repairers, Water Meter Testers, Water Meter mistress, Painter, Beldars and Khallasis.

2. Other Beldars have already been given the benefit of SSC pay scales by NDMC. The work of Khallasis is not particularly different from Beldars or Peons. Similarly, a Painter does not belong to an exclusive category or cadre of employees.

3. In so far as Water Meter Mechanics, Water Meter Repairers, Water Meter Testers and Water Meter mistress are concerned, it is nobody's case that they are technical persons. Their job is also not so specialized as to make it particularly different from other categories of employees such as Carpenters, Welders, Pump Drivers and Pump Mechanic.

4. Under the circumstances, it is held that all persons falling in the aforesaid categories are entitled to the benefit of SSC pay scales with effect from 1st April,1998.

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