VINOD KUMAR TIWARI Vs. SECL

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and the Respondents.

(2.) For administrative reason, by notification contained in Annexure P/1 dated 03.05.1994/07.06.1994, an order of transfer was issued by the Coal India Limited (for short 'the CIL'), Calcutta Office. This order includes the name of the present Petitioner alongwith four other employees. The order of transfer indicates that their transfer to South Eastern Coalfields Limited, Bilaspur (for short 'the SECL') is in their existing capacity and grades.

(3.) Petitioner was a workman appointed by the North Eastern Coalfields (for short, 'the NEC') with a particular pay-scale of Rs.1405-69-1975-76-2565.00. However, when he came and joined his post and position under the SECL, Gevra Area, the Department of Personnel of SECL issued an office order dated 13.12.1994, Annexure P/2 to the writ application indicating that the pay-scale of the Petitioner would be reduced to Rs.1222-60-1702-66-2230.00.