UNION TERRITORY CHANDIGARH Vs. KRISHAN BHANDARI

JUDGEMENT

(1.) This appeal by special leave has been filed against the judgment of the central Administrative tribunal, Chandigarh bench (hereinafter referred to as 'the tribunal') dated 17/8/1994 in OA No. 490/ch/1987 filed by the respondent. By the said judgment the tribunal, invoking the principle of "equal pay for equal work", has held that the respondent, who is working as Science Supervisor in the Union Territory of Chandigarh is entitled to be placed on the scale of Rs. 1200-1700, the pay scale for the post of District Science Supervisors in the State of Punjab.

(2.) The respondent was appointed as Science Master on temporary basis by order dated 21/8/1973. At that time the respondent was having the qualifications of B. Sc. (III Class) and B. Ed. In connection with the implementation of UNICEF Aided Science Education Programme one temporary post of Science Supervisor was created by order dated 1/9/1973 in the scale of Rs. 200-500. By order dated 29/11/1973 the respondent was transferred as Science Supervisor in his own pay scale in the State Institute of Education, Chandigarh Administration against the newly created post under UNICEF Scheme. The respondent has continued to hold the said post of Science Supervisor. In the meanwhile, by order dated 6/10/1976, he was confirmed on the post of Science Master in the scale of Rs. 220-500 with effect from 31/7/1975. In 1980, the pay scale for the post of Science Master was revised from Rs. 220-500 to Rs. 620-1200 with effect from 1/1/1978. Subsequently the said pay scale has been revised to Rs. 1640- 2925 with effect from 1/7/1986.

(3.) In the State of Punjab there exists the Class II post of District Science Supervisor. Initially, the said post was in the pay scale of Rs. 700-1100. By notification dated 2/2/1980, the pay scale of the said post was revised to Rs. 1200-1700 with effect from 1/7/1976. Thereafter, the said pay scale has been 7 revised to Rs. 2400-4,000. 00 with effect from 1/7/1986.