SUKH RAM CHANDEL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THE petitioners are driving heavy commercial vehicles in the respondent -corporation since 1977. The Drivers of the Himachal Road Transport Corporation were granted pay scale of Rs. 450 -700 after the revision of pay scale took place in the State of Himachal Pradesh. However, the petitioners were paid pay scale of Rs. 400 -600 with effect from 1.1.1978. Thereafter again revision of pay scale took place on Punjab pattern. The Drivers working in the Himachal Road Transport Corporation were released pay scale of Rs. 1200 -2100. The Drivers of the respondent -corporation were placed in the pay scale of Rs. 1025 -2100. The petitioners also made representations to the Managing Director of the respondent -corporation i.e. HPTDC seeking parity with the Drivers of the Himachal Road Transport Corporation.

(2.) MR . Virender Singh Rathore has strenuously argued that his clients are discharging same duties which are being discharged by their counterparts in the Himachal Road Transport Corporation. According to him, the petitioners are entitled to pay scale of Rs. 1200 -2100 with effect from 1.1.1986 instead of 1.5.1997 granted by the corporation.

(3.) I have heard the learned counsel for the parties and have perused the pleadings carefully.