T.R. BANSAL Vs. PUNJAB STATE ELECTRICITY BOARD

JUDGEMENT

(1.) The petitioner, who was working as an Assistant Executive Engineer in the Punjab State Electricity Board (hereinafter referred to as 'the Board') and has since retired, has approached this Court for issuance of a writ in the nature of certiorari for quashing the order dated 13.9.2000 (Annexure P-6) whereby his representation for correct fixation of his pay with effect from 1.1.1996 has been rejected. He also seeks a direction to the Board to re-fix his pay with effect from 1.1.1996 in the pay scale of Rs. 15,500-21,000, namely, the pay scale in which the pay of his juniors had been fixed.

(2.) The petitioner, a diploma holder, joined the Board as a Junior Engineer (Civil) on 19.5.1962 and was thereafter promoted firstly as Sub-Divisional Officer/Assistant Engineer (Civil) and then as Assistant Executive Engineer on 20.1.1988. In the seniority list of Assistant Engineers (Civil), as it stood on 30.6.1988 (Annexure P-1), the petitioner is placed at Serial No. 124 whereas Sarvshri Kirpal Singh Magat and Raj Kumar Garg are placed at Serial Nos. 129 and 132 respectively. The Board revised the pay scales of its employees with effect from 1.1.1996, while the pay of the petitioner was fixed at Rs. 12,900/-, that of his juniors was fixed at Rs. 15,350/-. The petitioner represented before the authorities to remove this anomaly but having found no response, approached this Court in C.W.P. No. 8255 of 2000 which was disposed of vide an order dated 6.7.2000 with a direction to the Secretary of the Board and/or the competent authority to take a decision upon pending representation made by the petitioner. Pursuant to these directions, the Board passed the order dated 13.9.2000 (Annexure P-6) and rejected the claim of the petitioner which has further led him to approach this Court again.

(3.) Notice of motion was issued and in response thereto written statement has been filed on behalf of the Board.