TRIVENI STRUCTURALS EXECUTIVE ASSOCIATION Vs. TRIVENI STRUCTURALS LTD

JUDGEMENT

(1.) This writ petition has been filed praying for writ of certiorari to quash the Impugned circular dated 30.5.1997 to the extent of revision of pay scale of Assistant Engineers/ Assistant Officers in the service of respondent No. 1 and for a mandamus directing the respondent to revise the pay scale of members of the petitioner association from their existing pay scale of Rs. 2,000-100-3,600 to the pay scale of Rs. 3,500-150-6,200 as sanctioned by the Government on 19.7.1995 and as approved by the Government of India on 24.4.1997.

(2.) Heard learned counsel for the parties.

(3.) The petitioner No. 1 is an Association representing its members -who are employees of the respondent No. 1 Triveni Structurals Ltd., Allahabad. In paragraph 5 of the petition, it is alleged that the last revision of pay scale and facilities of the Executives of Triveni Structurals Ltd. as also of other Public Sector Undertakings of Government of India was done with effect from 1.1.1987 and a circular for revision of pay scale was issued by respondent No. 1 on 23.8.1991 vide Annexure-1 to the petition. This revision of pay scale of Central Government Public Sector Undertakings are done in accordance with the directions issued by the respective administrative Ministries of the Government of India and in the case of Triveni Structurals Ltd., by the Department of Public Enterprises under the Ministry of Heavy Industries. It is alleged that the next revision of pay scale of the Executives of respondent No. 1 was done on 1.1.1992. It is alleged in paragraph 7 of the petition that the Department of Public Enterprises vide Office Memorandum dated 19.-7.1995 issued guidelines for the revision of pay scale of Executives holding posts below Board level and non-unionized supervisors with effect from 1.1.1992 and sent guidelines by framing scales of different categories. It is further alleged that looking into the resentment among the employees of the Public Sector Undertakings due to variation of pay scales in different undertakings, a guidelines was issued that various scales of the same cadre in the different organisations should be merged together to frame one scale only. And in this way pay scale of Rs. 2,000-100-3,600, which was effective from 1.1.1987, has been revised to Rs. 3,500-150-6,200 with effect from 1.1.1992. True copy of the office Memorandum dated 19.7.1995 is Annexure-2.