KEWAL KIRSHAN RANA Vs. OIL

JUDGEMENT

(1.) Both these petitions are taken up together as common question is involved for grant of service benefits for the period prior to the date of resignation.

(2.) Both these petitions under Article 14 of the Constitution of India, have been directed against the refusal of respondents in paying compensation to the petitioners towards pay anomaly in respect of pay fixation of the petitioners, which the petitioners were entitled under office order dated 27.6.2007.

(3.) The petitioner of Special Civil Application No. 3631/2008 was originally appointed on the post of Assistant Chemist with effect from 19.11.1979. Thereafter, he was promoted to the post of Chemist in the year 1982 and senior chemist in the year 1987 and Deputy Superintending Chemist with effect from 1.1.1992 in the pay scale of Rs. 7000-9600. The petitioner was finally promoted to the post of Superintending Chemist with effect from 1.1.1996 in the pre-revised pay-scale of Rs. 7500-9600. The said pay-scale was revised to Rs. 17,500 - Rs. 22,300/with effect from 1.1.1997.