HINDUSTAN PAPER CORPORATION LTD OFFICERS AND SUPERVISORS ASSOCIATION Vs. HINDUSTAN PAPER CORPORATION LTD

JUDGEMENT

(1.) BY this writ petition filed by the Hindustan Paper Corporation Limited Officers and Supervisors Association, a challenge has been made to the decision conveyed vide the Annexure- 'L' letter dated 19.10.2006 by which the claim of the petitioners for removal of the alleged pay anomaly has been rejected. The further prayer made in the writ petition is to enhance the fixation benefit of the Supervisors who are the members of the petitioner-association with effect from 1.1.1997.

(2.) SHORTLY stated, the facts leading to the filing of the instant writ petition, as narrated in the writ petition, are that in the respondent-Corporation, there are 3 (three) categories of employees viz. a) Workmen, b) Non-unionized Supervisors and c) Officers/Executives. In the workmen category, there are grades ranging from W-1 to W-9 whereas supervisory category, there are two grades namely, S-1 and S-2. Above the supervisory category, there are the executive category of various grades.

(3.) THE respondent-Corporation simultane-ously revised the pay scale of the Workmen also in the year 2001 with effect from 1.1.1997 in terms of the policy of the Government of India in the department of Public Enterprises issued under Office Memorandum dated 14.1.1999. THE respondent-Corporation by virtue of a Memorandum of Understanding dated 16.2.2001 implemented the revision of pay of the workers. In the Memorandum of Understanding, it was provided that the Workmen would be given the benefit of 25.5% of their existing basic pay along with one additional increment.