PASSANG TSERING Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned counsel for the State of Arunachal Pradesh..

(2.) This writ petition has been filed by 24 numbers of petitioners who are all employees of Arunachal Pradesh Co-operative Union and Arunachal Pradesh Co-operative Training Centre, hereinafter referred as the Union for the purpose of convenience.

(3.) The case of the petitioners is that they are employees of the Co-operative Union which is under the pervasive control of the State of Arunachal Pradesh who also contributes and control their finances. The Union was established in the year 1969 and it is managed by a Executive Committee under the control and supervision of the Registrar of Co-operative Societies. The Union receives a meagre amount of subscription from its members Co-operative Societies and 75% of the total requkement of fund comes from the State of Arunachal Pradesh. The scales of pay and the salaries of the employees of the Union have always been at par with the State Government employees and in the matter of conditions of service they are similarly placed with the State Government employees. The revision of pay of the employees of the State of Arunachal Pradesh was made in the year 1986 and the benefits of the revision was also extended to the employees of the Union. But in the year 1993 although the employees of the State of Arunachal Pradesh were given the benefits of revised pay, the employees of the Union were deprived of the same. The representation was submitted time and again but the prayer was rejected. According to the petitioners they are entitled to get the benefits including the Dearness Allowance at the enhanced rate from time to time, medical reimbursement, LTC, liveries, interim relief and other benefits extended to the State, Government employees of Arunachal Pradesh. The petitioners therefore prayed for a Writ of Mandamus directing the respondents to extend the above benefits.