A.N.RAJAPPAN PILLAI Vs. AUTOKAST LTD.

JUDGEMENT

(1.) The present intra-court appeal filed under Sec. 5 of the Kerala High Court Act, 1958, assails the judgment dtd. 7/7/2016 passed in W.P(C)No.3032 of 2013, whereby the learned Single Judge has dismissed the writ petition.

(2.) The appellant/petitioner had filed the writ petition seeking for the following reliefs:

(3.) The case of the appellant was that he entered into service of the respondent Company as an Electrician in the worker category on 13/8/1984. At the time of his appointment his basic pay was Rs.280.00 with an increment of Rs.10.00. Later he was granted notional increment and his basic pay was fixed accordingly. Thereafter the appellant was promoted to the post of Assistant Engineer, vide order dtd. 21/4/2011 (Ext.P2). His basic pay in the worker category was Rs.3,685.00, Dearness Allowance Rs.7,540.00 and House Rent Allowance Rs.582.75 which is evident from Ext.P3. The grievance of the appellant was that on promotion, vide Ext.P2 the basic pay was reduced from Rs.3,685.00 to Rs.2,000.00. The increment was also reduced from Rs.95.00 to Rs.50.00. This anomaly was pointed out by the appellant asking for protecting the salary drawn in the worker category to executive category. Similar persons were granted benefit of pay protection whereas the appellant was denied.