STATE OF HARYANA Vs. K.L.MITTAL

JUDGEMENT

(1.) Both the above-mentioned cases are inter-connected and hence they are being disposed of by this common order. For facility of reference, the facts are taken from the Letters Patent Appeal.

(2.) The respondents herein are working as Junior Engineers with the appellants/State of Haryana. All these respondents except respondents No.11 and 12 were appointed prior to 1.4.1979. The appellant-State revised the pay scales of all its employees with effect from 1.4.1979. Insofar as these respondents/Junior Engineers, who are diploma-holders, are concerned, they were placed in the pay scale of Rs.525-1050/-. According to the Junior Engineers, it was the wrong pay scale given to them, as they should have been placed in the higher pay scale of Rs.700-1250/-. A High-powered Anomaly Committee, which was set up for such purposes, went into the representations of the Junior Engineers as well. This Committee recommended the pay scale of Rs.700-1250/- for diploma holder Junior Engineers. The State Government vide orders dated 1.8.1985 accepted the recommendations of the Anomaly Committee and agreed to grant the pay scale of Rs.700-1250/- to the Junior Engineers. However, at the same time, this pay scale was given with effect from 1.7.1985. The Junior Engineers wanted the placement with effect from 1.4.1979, when revision in the pay scale had taken place and the posterial date of 1.7.1985 was not acceptable to them.

(3.) Thus, the only question in the present appeal is as to whether the respondents are entitled to the revision in the pay scale from 1.4.1979 or 1.7.1985.