AKASH KAPUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners are working as Divisional Accountants in the Haryana State Electricity Board. They complain that the scale of pay as given to them since April 1, 1979 are lower than those sanctioned for the post of Assistant and Junior Engineers. This action of the respondents, the petitioners allege, suffers from the vice of invidious discrimination and is consequently illegal. The representations submitted by the petitioners having been rejected vide orders date March 11, 1996 and June 19, 1996, they have filed the present writ petition. They pray that these two orders, vide which the representations have been rejected, be quashed and that the respondents be directed to grant them the same scale of pay as has been sanctioned for the post of "(Junior Engineer Field/Installation) i.e. pay scale of Rs. 1800-3105 and Rs. 2,100-3,315."

(2.) The respondents contest the claim made by the petitioners. A detailed written statement has been filed.

(3.) Counsel for the parties have been heard. It is true that Divisional Accountants were initially placed in a scale of pay higher than those sanctioned for the posts of Assistants at Headquarter and the Junior Engineers. However, with effect from April 1, 1979 the position was changed. The comparative position was as under:- <FRM>JUDGEMENT_172_LAWS(P&H)8_1997(1).html</FRM>