KESHAV RAM PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) Before the closure of the Auto Tractors Ltd., Pratapgarh a Public Undertaking--the petitioner was working therein as an Assistant Manager (Personnel and Administration) at a Basic Pay of Rs. 1,770 per month in the pay scale of Rs. 1.350-2,100 which was revised to Rs. 3,100-4.500 with effect from 1.1.1986 and the same was approved by the Board of Directors for its implementation. However, as the Auto Tractors Ltd., closed down, the revised pay scale of the petitioner could not be implemented.

(2.) After the closure of the Auto Tractors Ltd., a retrenchment certificate was issued to the petitioner on 24.3.1994. According to the retrenchment certificate, the petitioner worked in the Auto Tractors Ltd., from 17.5.1980 to 20.11.1980. The petitioner was retrenched on 21.11.1990. At the time of retrenchment, the petitioner was drawing the pay scale which has been indicated in the foregoing paragraph.

(3.) The Auto Tractors Ltd., Pratapgarh, was closed down by the State Government as it was running into deficit and was sold/transferred to some private entrepreneurs.