MANAGING DIRECTOR, M/S. KARNATAKA SOAPS AND DETERGENT LTD., SANDAL CITY. P.B. NO. 5531 RAJAJINAGAR, BANGALORE-560 055 Vs. K. CHAITANYA, S/O G.K. UMESH RAO AND OTHERS

JUDGEMENT

(1.) THE appellant/management is before us in this appeal against the order dated 12.11.2010 passed in W.P. Nos. 4182 -4218/2010 (S -PRO) and the order dated 17.08.2011 passed in R.P. No. 12/2011. The appellant is aggrieved by the order of the learned Single Judge directing them to revise the pay -scales of the petitioners on par with the pay -scales given by the State Government under the 5th pay commission and to grant the consequential benefits.

(2.) HEARD Sri M.R.C. Ravi, learned counsel for the appellant and Sri M. Raghavendra Achar, learned counsel who had entered caveat on behalf of the respondents and perused the appeal papers.

(3.) THE learned Single Judge, on noticing the interoffice communication dated 24.09.2007 of the appellant -company and also the Government order dated 22.05.2009 addressed to the Managing Director of the appellant company granting approval for implementation of the pay revision has arrived at the conclusion that the respondents herein are entitled to the benefit and accordingly issued the direction to revise the pay scales. The appellant company though do not dispute that the revision of pay as made by the Government would be applicable to Its officers, are however aggrieved by the direction of the learned Single Judge, since according to them, the extension of the pay -revision to the respondents in the same manner as made applicable to the other officers would lead to anomaly inasmuch as the respondents herein would draw higher pay than the Officers, who are senior to them. In order to bring this aspect to the notice of the learned Single Judge a review petition was filed. The learned Single Judge has however once again taken note of the Government order and rejected the review petition. It is in that context the appellants have filed the instant appeal.