V.THULASEEDHARAN Vs. KERALA STATE ELECTRICITY BOARD

JUDGEMENT

(1.) PETITIONERS have approached this court for quashing Ext.P6 and seeking a declaration that they are entitled to fixation of pay in par with the scale of pay of their junior in the cadre of Sub Engineer with the first respondent Kerala State Electricity Board (KSEB).

(2.) THE facts involved in this case will disclose that the petitioners are working as Sub Engineers in KSEB. They entered service as Mazdoor during the year 1995- 1996. They were promoted to the post of Line Man-II during the year 1997 and thereafter, as Meter Reader in 2001 and Sub Engineer in the year 2006.

(3.) THE complaint of the petitioners is that while they were promoted as Sub Engineers in the year 2006, the persons who were promoted to that cadre subsequently were getting higher pay scale. According to them, it is an anomaly. Their representations, to rectify the anomaly were rejected as per Ext.P2. Writ petition (Civil) No.24619 of 2011 was filed, and by judgment dated 23.09.2011, this court directed the respondents to consider the representations of the petitioners, in the light of the judgment in Gurucharan Singh Grewal Vs. Punjab State Electricity Board (2009) 3 SCC 94. Again the matter was considered and Ext.P6 order came to be passed.