EXECUTIVE ENGINEER Vs. ANSUYABEN NAMDEV PATIL

JUDGEMENT

(1.) HEARD learned counsel for the State. Admittedly, before the emoluments were reduced, no notice was given to the employees. The earlier pay of Rs.950/- was reduced to Rs.750/- being the regular pay scale, but, then, it tantamount to reduction in pay. Such reduction has not been countenanced by the learned Single Judge and the learned Single Judge has ordered that the workman should be paid according to his entitlement because, the change effected by the appellant-State has not been approved. Obviously, in the circumstances this was not done after notice. Even otherwise also a person who is drawing higher emoluments cannot be paid reduced pay in the name of regularisation.

(2.) IN that view of the matter, we do not see any illegality has been committed by the learned Single Judge. The appeal has no force. Hence, dismissed.