JUTE CORPORATION OF INDIA OFFICERS ASSOCIATION OFFICERS AND SUPERVISORS OF INDIAN DRUGS AND PHARMACEUTICALS LIMITED THE OFFICERS OF CEMENT CORPORATION OF INDIA CHANDRON OFFICERS OF F C I THE EMPLOYEES OF ENGINEERS INDIA LIMITED F C I Vs. JUTE CORPORATION OF INDIA LTD:UNION OF INDIA:F C I:F C I:ENGINEERS INDIA LTD:F C I EMPLOYEES CONGRESS

JUDGEMENT

(1.) In all these cases the relief claimed is the implementation of the recommendations of the High Power Pay committee in respect of the emoluments to be paid to the officers belonging to Class I and Class II service employed in different public sector enterprises.

(2.) Earlier, these employees had approached various High courts and this court against the decision of the central government to switch them over to the Industrial Dearness Allowance pattern and the incidental steps taken to enforce the said decision. The main reliefs claimed in those petitions were that (i) the employees should be permitted to continue to draw the salary in the scales of pay applicable to them along with the central Dearness Allowance, (ii) they should be granted all the benefits of pay revision and revision of other allowances which may be announced from time to time by the central government for its employees and (iii) there should be no discrimination between them and those directly employed by the central government and that they should get the same scales of pay and allowances for the same types of jobs in accordance with the principle of "equal pay for equal work".

(3.) During the course of the hearing, on 24/08/1984, this court ordered the payment of three additional deafness allowance instalments from 1/08/198 3/10/1983 and 1/11/1983 to those employees who were on central pattern of pay scales and dearness allowance subject to an individual undertaking by each employee that in case such payment resulted in the employees receiving an excess, such excess would be recovered from him from future payments, if the petitions failed.