M NAGARAJAN Vs. KHADI AND VILLAGE INDUSTRIES COMMISSION

JUDGEMENT

(1.) PETITIONERS 1 and 2 are holding the post of Auditor- I/Assistant Accountant and the 3rd petitioner is holding the post of Auditor Gr.II placed in the pay scale of Auditor-I/Assistant Accountant as per the Assumed Career Progression Scheme in the first respondent Khadi and Village Industries Commission. In this writ petition, their grievance is that in the matter of revision of pay scales as per the recommendation of the successive pay revision commissions, the petitioners have been given a raw deal insofar as the posts which were carrying the same scale of pay as that of the petitioners had been vastly increased in the service of the Commission itself and also for corresponding posts in the Central Government service. They have represented against this disparity for considering which the 1st respondent appointed a committee to consider the same and finding their grievance to be genuine recommended to the Central Government to give them upward revision of the scale of pay.But, the Central Government, by Ext.P10 order, refused permission for such upward revision of scale of pay. It is under the above circumstances, the petitioners have filed this writ petition seeking the following reliefs:

(2.) COUNTER affidavit and additional counter affidavit have been filed by the first respondent, wherein although they support the claim of the petitioners, they take the contention that they cannot give revision of scale of pay to the petitioners without sanction from the Government and the Government has not accorded sanction for such upward revision. The Government has not chosen to file any counter affidavit.