K CHERIYAKOYA Vs. ADMINISTRATOR ,

JUDGEMENT

(1.) Petitioners in both these cases are working as Junior Signalmen in the Lakshadweep Development Corporation Limited. The parties and documents referred to in this judgment are as described in W.P.(C) No.9242/2013. They are aggrieved by the denial of scale of pay on par with other Junior Signalmen including those who were appointed along with them.

(2.) Petitioners were appointed as temporary Signalmen on the basis of selection conducted for the post as per Ext.P1 proceedings dated 17.09.2005. At the time of filing this writ petition, they were getting a consolidated pay of Rs.7, 500/-.

(3.) The petitioners submitted that there were 43 Junior Signalmen under the Corporation. The Corporation, in its meeting held on 26.02007 considered the question of granting scale of pay to the Junior Signalman and it was decided that those who had completed 5 years of continuous service and successfully completed GMDSS Course would be regularised as Junior Signalman in the pay scale of Rs.4000-100-6000. Based on that decision, Ext.P3 order was issued on 25.02.2008 in which it was ordered as follows: