JAGDISH CHANDRA Vs. SCHOOL EDUCATION DEPARTMENT

JUDGEMENT

(1.) The petitioners before this Court, who are employees of worked charged contingency paid establishment have filed this present petition claiming kramonnati/time bound promotion pay-scale on completion of 10-20 years and 12-24 years of service.

(2.) The case of the petitioners is that they were appointed as Hand Pump Mechanics/Technicians in the year 1991 and they were engaged under the work charged and contingency paid establishment and in terms of various judgments of this Court they are entitled for Kramonnati pay-scale.

(3.) The stand of the respondents is that since the petitioners are working under the work-charged contingency paid establishment, the scheme of Kramonnati as contained in the circular dated 17.03.1999 and 19.04.1999 is not applicable to the petitioners and, therefore, the case for grant of Krammonati pay-scale deserves to be rejected.