PULAK BARAN CHAKRABORTY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is an ex-employee of Eastern Coalfields Limited (in short, "ECL"). The petitioner retired from service in 2012.

(2.) By an Office Memorandum dated May 02/07, 2009, the Coal India Limited (CIL) revised the pay of Board Level and below Board Level Executives of CIL and its subsidiary companies with effect from January 1, 2007. The existing scales of E1 to E5 and M1 to M4 were re-named as E1 to E9. The current and revised scales are reproduced in a tabular form hereinbelow for easy reference:

(3.) All the Executives, who were on the rolls as on January 1, 2007, but, subsequently ceased to be in service on account of superannuation, resignation, VRS and death, were held to be eligible for benefits of revised scale upto the period they were in employment.