STATE OF HARYANA Vs. SURESH CHANDER

JUDGEMENT

(1.) For the reasons mentioned in the application, which is supported by an affidavit, delay of 1070 days in filing the appeal is condoned.

(2.) The pay of Junior Engineers was re-fixed/revised on the implementation of 4th Pay Commission's recommendations which were enforced w.e.f. 1.1.1986, Insofar as the Junior Engineers are concerned, pre-revised scale was Rs. 700-1250/-(time scale) and the 50% of these Junior Engineers on completion of 15 years of service were being placed in selection grade and pre-revised selection grade was Rs. 800-1400/-. After the pay revision w.e.f. 01.1.1986, Junior Engineers in time scale were placed in pay scale of Rs. 1400-2000/-. These Junior Engineers felt agitated by this decision pointing out that even feeder post from which promotions i.e. Road Inspectors were made to the post of Junior Engineers was granted revised pay scale of Rs. 1400-2600/-, therefore, they could not have been placed in a lesser pay scale.

(3.) The anomaly committee went into this issue and found justification in the claim of the Junior Engineers in time scale. It, accordingly, fixed the revised pay scale of Rs. 1640-2900/-. In this process, the Junior Engineers who were having pre revised pay scale of Rs. 700-1250/- were placed in the scale of Rs. 1640-2900/- and for selection grade revised pay scale was suggested as Rs. 2000-3200/-. Orders were passed giving effect to this recommendation of the anomaly committee but it was made effective w.e.f. 01.1.1992 and not 01.1.1986.