UNION OF INDIA Vs. DEBASHIS KAR

JUDGEMENT

(1.) The common question that arises for consideration in these cases is whether Draughtsmen employed in the Ordnance Factories and the Workshopes of E. M. E. in the Ministry of Defence are entitled to have their pay scales revised on the basis of the Office Memorandum of the government of India, Ministry of Finance, dated 13/3/1984.

(2.) On the basis of the report of the Third Pay Commission, the pay scales of Draughtsmen employed in the central Public Works Department (for short "cpwd") of the government of India were revised in the following manner : (i) Draughtsman Grade I Rs. 425-700 (ii) Draughtsman Grade II Rs. 330-560 (iii) Draughtsman Grade III Rs. 260-430

(3.) The said employees in the CPWD were not satisfied with the said revision and were claiming that they should have been placed on higher pay scales. This dispute was referred to a Board of Arbitration. The Board of Arbitration gave the award on 20/6/1980 whereby the pay scales Of Draughtsmen were revised as under: