BONGAIGAON REFINERY AND PRTROCHEMICALS LTD Vs. PRAVEEN CHOUDHURY

JUDGEMENT

(1.) This judgment and order will dispose of both Writ Appeal No. 380 of 2001 and Writ Appeal No. 31 of 2002, filed by the Bongaigaon Refinery and Petrochemicals Ltd. (for short, BRPL) and the Union of India, respectively, challenging the judgment and order passed by the learned Single Judge, dated 16.2.2001 in Civil Rule No. 6507 of 1998.

(2.) We have heard Mr K.N. Choudhury, learned counsel for the appellants in W.A. No. 380/2001 and Mr C. Choudhury, learned Sr. Central Govt. Standing Counsel for the appellant in W.A. No. 31/2002, as well as Mr P.K. Goswami, learned counsel appearing for the respondents in both the appeals.

(3.) Dehors of any details suffice it to mention that the BRPL issued an office order on 31.3.92 adopting the IDA pattern of pay scales etc. in respect of their Executives. The opening paragraph of the said order reads as under:- "In pursuance of the DPE's OM No. 2(43)/90/DPE/(WC) dated 12th June, 1990, following; scales of pay, Dearness Allowance and perks/perquisites in IDA pattern have been approved by the Government of India for adoption in BRPL."