RAJANI CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Shri R. Mazumdar, learned counsel for the petitioners. Also heard Shri R.M. Das, learned Standing Counsel, Water Resource Department and Shri R. Borpujari, learned Standing Counsel, Finance Department.

(2.) The petitioners who are three in numbers have joined together with a claim for the minimum pay scale in terms of a judgment and order dtd. 8/6/2017 passed by this Court in WA 45/2014 (State of Assam and Ors. vs. Upen Das and Ors.).

(3.) The petitioners have projected that they are working as Muster Roll Workers in the Water Resource Department from the year 1993. It is also contended that the stipulation made by the Hon'ble Division Bench in the case of Upen Das (supra) is payment of minimum pay scale for existing employees who are in service for the last 10 years from the date of the judgment. The learned counsel has also referred to the affidavit-in-opposition filed by the Department wherein it has been admitted that the petitioners are working from 1993, 1995 and 1994 respectively. The only reason which is discernible from the affidavit is an enquiry on the aspect of their claim regarding induction in the service prior to 1/4/1993.