OP GARG Vs. NDMC

JUDGEMENT

(1.) O .P.Bhalotra and 9 office colleagues filed W.P.(C) The 10th petitioner in the writ petition was the SSSA No.2274/1982. Accountants Association. The claim in the writ petition was against the Municipal Corporation of Delhi with respect to a resolution passed by the Corporation on October 03, 1993. At the core of the issue was entitlement to be paid salary in the higher pay scale for those who had passed the Subordinate Supervision of Statutory Audit Examination (SSSA Examination). Seniority list was affected and so were the wages.

(2.) DISPOSING of the writ petition on September 24, 1983, relief was granted to the writ petitioners, and we highlight that no declaratory relief was granted with respect to the Members of Petitioner No.10 Association.

(3.) THE writ petitioners, who had superannuated from service on: O.P.Garg (petitioner No.1) October 31, 2000, G.D.Birla (petitioner No.2) June 30, 1997 and K.L.Juneja (petitioner No.3) March 31, 1997 filed a writ petition in this Court in the year 2003, praying that they having cleared the SSSA Examination, as did O.P.Bhalotra and others, even to them same benefit be directed to be extended as was granted to O.P.Bhalotra and others.