LAKSHWESHWAR PRASAD DUTTA Vs. BHARAT SANCHAR NIGAM LIMITED

JUDGEMENT

(1.) Heard Mr. Sujit Narayan Prasad, learned Counsel for the Petitioner and also Mr. M. Khan on behalf of Bharat Sanchar Nigam Limited.

(2.) The Petitioner is aggrieved on account of fixation of his salary in I.D.A. Pay Scale calculating it on the basis of GOI (29) under FR - 22. The said calculation has resulted in reduction of his monthly salary. A general order dated 4th March, 2008 was issued under the signature of Respondent No. 2 whereby fixation of pay of external candidates who had joined BSNL from other Departments as Junior Accounts Officer was treated as fresh candidate against direct recruitment quota as provided in fundamental Rules 22. Another order was passed on 12th August, 2009 under the signature of Respondent No. 5 and the Petitioner's pay scale was refixed reducing the pay scale from Rs. 9,850-250-14,600 to 6,500-200-10,500. The Petitioner has also made a prayer for his pay scale which he would receive at the time of induction in the service of the Respondents i.e. in the scale of Rs. 9,850-250-14,600.

(3.) Counsel for the Petitioner has placed an office order, advertisement etc. to demonstrate that there was an offer of appointment vide Annexure-1. The candidates from the other Departments were invited to join in the post of JAO in BSNL to IDA pay scale of Rs. 9,850 - 250-14,600 in terms and conditions mentioned in BSNL Letter No. 4-55/2003 SEA - BSNL dated 5th November, 2004.