ALOK VERMA Vs. CHANDIGARH HOUSING BOARD, CHANDIGARH

JUDGEMENT

(1.) The petitioner has claimed the pay scale of Rs. 2000-3500 as was admissible to Punjab Government employees w.e.f 14.1.1994 (his date of appointment) instead of pay scale of Rs. 1800-3200 granted to him. The basis of the claim of the petitioner is that by resolution dated 5.8.1993, the Board of Directors of the respondent-Chandigarh Housing Board (for short "the Board") had accepted the conditions of service of Union Territory of Chandigarh Employees Rules 1992. As per those rules, the conditions of service of persons appointed to the posts under the Chandigarh Administration would be the same as the conditions of service of persons appointed to the corresponding posts in the Punjab Civil Services w.e.f 1.4.1991.

(2.) As per the averments made in the petition, the conditions of service of the employees of U.T Administration Chandigarh were equated with those of the State of Punjab. Consequently, the petitioner had sought the pay scale as per the following table :- <FRM>JUDGEMENT_3744_TLP&H0_2013_1.html</FRM>

(3.) Counsel for the respondent has not denied the fact that the Board has notified about the conditions of service of its employees as mentioned above. He has, however, defended the grant of lower pay scale to the petitioner from time to time on the ground that the initial pay scale of Rs. 1800-3200 granted to him was as per the draft rules and thereafter the revisions which have been granted to the petitioner have been granted as per the said initial fixation of pay. He has further argued that the post of Computer Programmer in the respondent-Board cannot be equated with the post of Computer Programmer in the State of Punjab. He has, however, accepted the fact that in case the petitioner had been placed in the pay scale of Rs. 2000-3500 from the date of his appointment, he would have got the pay scales as have been mentioned in the above table.