LAWS(MAD)-2007-4-120

C RUKMANGATHAN Vs. TAMIL NADU ELECTRICITY BOARD

Decided On April 25, 2007
C.RUKMANGATHAN Appellant
V/S
TAMIL NADU ELECTRICITY BOARD REP. BY ITS CHAIRMAN Respondents

JUDGEMENT

(1.) THIS writ petition is filed seeking to call for the records of the respondent relating to Per. B. P. (FB) No. 58 (Administrative branch) dated 24. 11. 1993 and quash the same insofar as having fixed the scale of pay in respect of superintendent " cum " Stenos in Board office Administrative Branch/technical Branch differently from that of the private Secretaries in Board Office Secretariat Branch of the Respondent Board and direct the respondent to forthwith refix the scale of pay and designation of the petitioners on par with that of Private Secretaries working in the Board office Secretariat Branch with retrospective effect and pay the same without further delay.

(2.) ACCORDING to the petitioner, the Board is maintaining two different scales of pay in respect of Superintendent " cum " steno working in the Board Office Administrative Branch/technical Branch with that of Private Secretaries working in the Board Office Secretariat Branch. Therefore, they sought for a direction to refix the scale of pay and designation on par with the Private Secretaries working in the Board Office secretariat Branch with retrospective effect.

(3.) THE only point urged on behalf of the petitioner is that there should be equal pay for equal work and, therefore, the action of the board is violative of Article 14 read with Article 39 (d) of the Constitution of india. Apart from that, after allowing the difference to continue for merely two decades, now they cannot come forward seeking for any pay parity solely on the basis that the work performed by them are similar in nature.