SURINDER KUMAR TREHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Delay condoned. Special leave granted.

(2.) The appellant was working as Erector in the service of Central Electricity Authority, New Delhi (CEA) and while he was thus posted at Badarpur Thermal Power Station, New Delhi (Power Station) in 1974, he was appointed as Foreman Grade II of the Power Station. He was appointed as Foreman Grade I at the Power Station by the order dated January 24, 1977. The Power Station in the year 1977 was under the administrative control of the CEA. Mr. N.N. Goswamy, learned Senior Advocate appearing for the CEA has informed us that the administrative control of the Power Station was taken over by the National Thermal Power Corporation (Corporation) from the CEA in the year 1978.

(3.) The appellant continued to work with the Power Station till 1980 when he was selected and appointed as Maintenance Instructor with the Directorate of Power Engineers Training Society, New Delhi (Society). When he joined the Society, his basic pay was fixed at Rs. 900 / - on the basis of the basic pay of Rs. 830/ - which he was drawing while posted at the Power Station. It is not disputed that in the service with Society the appellant has been drawing his salary which was fixed keeping in view his basic pay at Rs. 830/ - in the Power Station.