ADHIKSHAN YANTRI & OTHERS Vs. PRADEEP & OTHERS

JUDGEMENT

(1.) The petitioners have filed the present petition being aggrieved by order dated 18.7.2016 by which the learned Labour Court has directed to regularise the services of respondents No.1, 2 and 5 on the post of Pump Attendant w.e.f. 21.1.2014 and pay them the arrears of pay-scale of permanent employee.

(2.) The petitioners have assailed the aforesaid order on the ground that in the light of judgment of apex Court in the case of Ram Naresh Rawat v. Ashwini Ray : (2017) 3 SCC 436, the respondents are entitled only for classification as permanent employee on the minimum of the pay-scale without any increments.

(3.) The Supreme Court in the matter of Ram Naresh Rawat (supra) has considered this issue and has held that the employees classified as permanent employees are entitled only to the minimum of the scale with no increment and it is only on regularisation in service they would be entitled to grant of increment etc. in the payscale. In the aforesaid case, it has been held as under :-