BALO RAJ Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two matters involving identical questions have been heard together and as such are disposed of by this common judgment.

(2.) In C.W.J.C. No. 7180 of 1992 about 122 coal un-loading workers of the Bihar State Electricity Board (hereinafter referred to as the said Board) have come before this Court and in another writ-petition being C.W.J.C. No. 8839 of 1992 similarly 124 coal unloading workers have moved this Court. In the first writ petition the petitioners have prayed for a writ of mandamus commanding the respondents to pay the salary and other wages at the scale which are applicable to the category of semi-skilled 'B' workmen with effect from the date of regularisation of their services as Coal unloader. who are presently working in the Barauni Thermal Power Station (hereinafter referred to as the B.T.P.S.)

(3.) In the second writ petition, namely, C.W.J.C. No. 8839 of 1992 the prayer is for issuance of an appropriate writ of mandamus directing the respondents to place the petitioners in the category of semi-skilled 'B' workmen or any other appropriate pay scale as per the recommendation of the Pay Revision Committee.