A.P. TRANSCO Vs. SHIV SHANKAR

JUDGEMENT

(1.) W .A. Nos. 673, 773 and 1212 of 2003 arise out of a common order, dated 26.11.2002 in W.P. Nos. 13657, 19720, 26058 of 2000 and W.A. No. 1213 of 2003 arises out of an order, dated 12.08.2002 in W.P. No. 12952 of 2000. The area of controversy in this batch of writ appeals is as to whether the party respondents in the respective writ appeals are entitled to be extended the benefit of revision of their pay on par with that of one Mr. Anwar Ahmed Mahamood.

(2.) BRIEFLY stated, the relevant facts are as under:

(3.) ONE Mr. Anwar Ahmed Mahamood joined the Organization as LDC on 02.05.1970 i.e., subsequent to date of appointment of the respondents as LDCs. However, he was put in the pay scale of Rs. 114/ - on account of the fact that he possessed qualification of Bachelors Degree. The next higher post in the Organization was Upper Division Clerk (UDC). One of the qualifications for that post is holding of an Undergraduate Degree. In between these two posts, there exists an intermediary category viz., Special Promotion Post (SPP) -I. Such of the LDCs who held the graduation qualification were eligible to be placed in that category. While Mr. Anwar Ahmed Mahamood was placed in SPP -I category, the respondents were denied the same. On the other hand, they were granted exemption from holding the Bachelors Degree, paving the way for being considered for the post of UDC.