JAYARAM V.L. Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties. In this writ petition, petitioner has challenged the order dtd. 31/3/2014 issued by respondent No.1 (Annexure-A) and Office Order No.15/2014 dtd. 10/6/2014 issued by respondent NO.2 (Annexure-B).

(2.) In this writ petition, petitioners claim to be retired employees of second and third respondents and the respondent - Company is a Central Government Unit. It is further stated in the writ petition that, the Central Government has made 1992 pay revision in respect of all public sector undertakings between March and April 1994 and as such, the respondent No.2 has taken steps to implement the *1997 pay scale with retrospective effect from *1/1/1997 It is the grievance of the petitioners that, though the petitioners herein were employed with respondent No.3, however no decision was taken to implement 1992 pay scale revision till 2014 and as per letter dtd. 31/3/2014 (Annexure-A), the respondent took decision to revise the pay scale prospectively with effect from 28/2/2014 instead of *1/1/1997. Feeling aggrieved by the same, petitioners have presented this writ petition.

(3.) I have heard Sri. Dhananjay Joshi, learned Senior Counsel appearing for the petitioners and Sri. P. Chidanand, learned counsel appearing for respondents 1 to 3.