KEWAL KRISHAN BAGGA Vs. CHAIRMAN RAILWAY BOARD

JUDGEMENT

(1.) The appellant, Kewal Krishan Bagga, joined the Central Workshop at Amritsar as a godown keeper in the year 1953 against a permanent post in the scale of Rs. 50-125. The said Workshop was run by the Irrigation Department of the State of Punjab. There were 38 godown keepers in the Amritsar Workshop and they all had a separate seniority list, distinct from that of clerks whose scale of pay was Rupees 60-175.

(2.) The Amritsar Workshop was taken over by the Government of India with effect from June 1, 1956, whereupon, the services of the existing employees of the Workshop were transferred to the Northern Railway on terms and conditions agreed to by the Railway Board. The seniormost 8 out of the 38 godown keepers who were working under the Government of Punjab were given letters of appointment by the Northern Railway as Wardkeepers in the grade of Rs. 80-160. The remaining 30 godown keepers, amongst whom was the appellant were offered appointments as clerks in the grade of Rs. 55-130 effective from June 1, 1956. Thus, as a result of the transfer of employment from one employer to another, the appellant came to be placed in the scale of Rs. 55-130 instead of Rs. 50-125 and he became under his new employer, the Government of India, a clerk instead of a godown keeper that he was under the Government of Punjab.

(3.) Since 30 godown keepers and all those working in the clerical cadre in the Amritsar Workshop under the Government of Punjab were taken over as clerks by the Government of India, a question arose in course of time as regards the fixation of their inter seniority. That question, as in all similar cases of equation and equivalence, presented a ticklish problem for solution because person who were working as clerks in the Amritsar Workshop under the Government of Punjab were working in a higher grade than godown keepers and after the Government of India took over the Workshop, the 30 godown keepers and all clerks were integrated into a common cadre of clerks in the scale of Rs. 55-130. On December 20, 1957, the Government of India decided that the inter se seniority of godown keepers and clerks who, after the transfer of employment, were assimilated in a common cadre of clerks should be fixed on the basis of their respective length of service. In pursuance of this directive the appellant was placed at Serial No. 176 in the common seniority list. Later, the Government revised its decision and resolved that persons who were working as clerks under the Government of Punjab should all be treated as senior to godown keepers since the former were placed in a higher scale of pay. As a result of this decision, the appellant moved down to Serial No. 225 in the list of seniority.