GOVERNMENT OF INDIA Vs. COURT LIQUIDATORS EMPLOYEES ASSN

JUDGEMENT

(1.) The respondents Nos. 2 to 64 in Civil Appeal No. 5642/94 are the employees in the office of the Court Liquidator in the Calcutta High Court. Aggrieved by the disparity in pay-scales and deprivation of allowances and retiral benefits, they moved matter No. 756 of 1991 before a learned single Judge of the Calcutta High Court. They claimed that they must be treated as employees of the Central Government and should be given full status of permanent Central Government employees on the expiry of 360 days of joining their service besides regular pay-scales with avenues for promotion, pension, provident fund and other service benefits on the basis of their length of service.

(2.) The learned single Judge of the Calcutta High Court ruled that writ petitioners/respondents Nos. 2 to 64 herein should be given the full status of permanent Central Government employees on the expiry of 360 days of their joining the service. However, the learned Judge restricted the arrears for a period of three years prior to the date of the said judgment. The learned Judge safeguarded the right with reference to their fitment in the appropriate scale and the benefit of promotion having due regard to the length of service. Likewise, the learned Judge ordered their entitlement for pension, provident fund, gratuity again with regard to their length of service.

(3.) Aggrieved by the order of the learned single Judge, the appellants preferred an appeal to the Division Bench of the Calcutta High Court.