RAMDEV DANGAL Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Rule. Mr. K.M. Mehta learned AGP appears for Respondent Nos. 1 to 3 and waives service of Rule.

(2.) In this petition Annex. A order of respondent no. 1 dated 11.1.1994 is under challenge. The order withdrawing present emoluments suffers with the vice of non-application of mind or shows gross arbitrariness in dealing with its employees by the respondents. It states that those workcharge employees who are drawing Rs. 950/- as fixed pay + variable DA are to be fixed at the minimum of pay scale of Rs. 75S12-940. Even the maximum of pay scale in which such persons are sought to be fixed by Annex. A order is less than the pay which were being paid by the employees as daily-rated workers. On the other hand State in addition to basic pay is paying DA to all its employees as a matter of policy and by the impugned order it is sought to reduce the pay which was being already paid to the daily rated workmen on their being regularised in the pay-scale. The order is not sustainable on this ground alone.

(3.) The plea of respondents that as the workmen have not completed 15 years of service they have been fixed in pay-scale of Rs. 750-940 at its minimum as per the resolution dated 17.10.1988. Apparently the resolution has been passed in 1988 May be at that time fixed pay payable to the workman was less than the minimum of pay-scale and by resolution it might have been decided to fix them in pay-scale of Rs. 750-940 but when it came to be implemented only in 1994 Even as per the order the workmen governed were drawing salary more than the maximum of pay-scale. It clearly amounted reduction in pay which was neither intended by resolution nor could be justified when in fact as a matter of policy the basic salaries of the employees are being further supplemented by increased variable DA. No other reasons are stated therein which may have any relevant nexus to the reduction of pay-scale and to effect recovery of that payment.