Citation : 2024 Latest Caselaw 8134 P&H
Judgement Date : 18 April, 2024
CWP-15557-2000 (O&M) along with connected petitions 1 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Sr. No.207 Date of Decision: 18.04.2024 1) CWP-15557-2000 (O&M) 2024: PHHC:052867 Harish Kumar .... Petitioner Versus State of Haryana and others ... Respondents 2) CWP-4347-1998 (O&M) 2024:PHHC:052866 Zilladar Association (Irrigation Department) and another .... Petitioners Versus State of Haryana and another ... Respondents 3) CWP-15472-2000 (O&M) 2024: PHHC:052868 Satvir Singh and another .... Petitioners Versus State of Haryana and others ... Respondents CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA Present: Mr. Akshit Dhiman, Advocate for the petitioner in CWP-15557-2000. None for the petitioners in CWP-4347-1998 and CWP-15472-2000 Mr. Ravinder Singh Budhwar, Addl. A.G.Haryana. 3K 2 3k TRIBHUVAN DAHIYA, J. (ORAL)
All the aforementioned petitions are being decided together by
this common judgment, as they involve common issue based upon similar
CWP-15557-2000 (O&M) along with connected petitions 2
facts. For adjudicating the matter, facts are being taken from CWP No.15557 of 2000.
2. The petition has been filed seeking a writ of certiorari quashing the order dated 01.07.1998, Annexure P-5, and a writ of mandamus directing the respondents to grant the petitioner revised pay scale of 1200-2040 with effect from 01.01.1986 instead of 01.05.1990, with all consequential benefits.
3. By referring to the averments in the petition, learned counsel for the petitioner has contended that employees in some other division of the Department were given pay scales of ¥480-760 with effect from 01.02.1981, but the pay scale of petitioner's post was not revised to that level. Thus, there was a disparity created between the Department employees. Later, the scale of €480-760 was revised to €1200-2040, but the petitioner was not given the revised pay scale, instead he was placed in the pay scale of €950- 1400. He represented to the Department pointing out the disparity. However, vide letter dated 23.08.1990, Annexure P-1, the Finance Department decided to modify the pay scales of some of the posts, including that of the petitioner, to 1200-2040 with effect from 01.05.1990. It is contended, since the pay anomaly noted in the scales was removed by the Department, it has to be given effect to from the date of revision of pay scales, i.e., with effect from 01.01.1986, and not from 01.05.1990.
4. Learned State counsel, on the contrary, contends that the petitioner at that time was working on work charge basis, and was in the pay scale of €400-600. For the first time his pay scale was equated to that of regular employees, i.e., €480-760 on 01.02.1981. It is also submitted that prior to the cut-off date, i.e., 01.01.1986, the work charge employees in three
Departments, i.e., Irrigation, B&R and Public Health, were being regulated
MANINDER 2024.04.29 12:49 authenticty ofthis" BY different provisions/instructions issued by the government in that regard.
order/judgment.
CWP-15557-2000 (O&M) along with connected petitions 3
The scales of the regular employees were revised with effect from 01.04.1979, vide notification dated 29.02.1980, whereas pay scales of work charge employees were revised with effect from 01.04.1982, vide circular dated 03.06.1982. These pay scales did not provide for pay scales of %480- 760 in respect of the technical posts, including the one held by the petitioner, and were admissible only to the employees working in regular establishment in the Department. Accordingly, the petitioner was placed in the functional pay scale of 400-600 prior to 01.01.1986, which was revised to ¥950-1400 with effect from 01.01.1986. Accordingly, he cannot claim the pay scale of ~480-760 from 01.02.1981, which was revised to 1200-2040.
5. Heard.
6. It is apparent on record that the petitioner at the relevant time was working in work charge establishment in the pay scale of €400-600, which was revised to €950-1400 with effect from 01.01.1986. His claim for grant of revised pay scale of 1200-2040 (pre-revised scale of ¥480-760) is not admissible, since at no time was he in the pre-revised pay scale of €480-
760. Accepting his representation for pay parity, the Department for the first time took conscious decision to modify pay scales of some of the posts, including the one held by the petitioner, to €1200-2040 with effect from 01.05.1990, vide letter dated 23.08.1990. This cannot be termed removal of anomaly, as not once was he placed in the pre-revised pay scale and was
never on equal footing with those employees who were getting the same.
7. In view thereof, there is no merit in the petition, and it stands dismissed.
8. The other two petitions, CWP-4347-1998 and CWP-15472-
2000, also stand dismissed for the reasons mentioned herein above.
CWP-15557-2000 (O&M) along with connected petitions 4
9. Pending miscellaneous application(s), if any, stand disposed of
as having been rendered infructuous.
10. A photocopy of this order be placed on connected files. (TRIBHUVAN DAHTYA) JUDGE 18.04.2024 Maninder Whether speaking/reasoned Yes/No
Whether reportable : Yes/No
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