RAMAN P. Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) This intra Court appeal has been filed against the order dtd. 30/6/2021 passed by the learned Single Judge, by which W.P.No.35439/2016 preferred by the appellants has been dismissed.

(2.) The facts giving rise to the filing of this appeal briefly stated are that the appellants were appointed as Weavers in Karnataka State Silk Industries Corporation Limited (hereinafter referred to as 'the Corporation' for short). Appellant No.1 was appointed as Weaver on 28/6/1983, whereas appellant No.2 was appointed on 1/3/1983. In the year 1984, the appellants were absorbed into the services of the Corporation and on 21/11/2002, they were promoted as Design Helpers on a pay scale of Rs.1,040.001,900.

(3.) After about the period of 10 years from their promotion, the appellants demanded fixation of their pay from the date of reporting to duty and grant them the benefit of time bound advance on completion of 10 years and 15 years of service and consequently sought for fixation of their basic pay in the pay scale of Rs.1,280.002,375 w.e.f 23/11/2002. The aforesaid claim was rejected by an endorsement dtd. 5/12/2015.