PULKIT SATYAM Vs. STEEL AUTHORITY OF INDIA LIMITED

JUDGEMENT

(1.) The petitioner has approached this Court seeking quashing of order of rejection of his claim contained in letter dated 7.8.2002 and for a direction upon the respondents to fix the scale of pay in ML-2 grade. The petitioner joined the post of Pharmacist-A in the Indian Iron and Steel Company Limited (IISCO Ltd.) in the pay-scale of Rs. 690-1,130/-. As the wife of the petitioner had joined the post of Staff Nurse in Bokaro Steel Plant, the petitioner sought transfer to Bokaro Steel Plant on an equivalent post and in equal grade. The services of the petitioner was thereafter transferred in Bokaro Steel Plant on his request and he was placed in ML-1 Scale (sic--grade?), i.e. in the scale of Rs. 595-1,065/- with effect from 10.11.1987. The petitioner's grievance is that although similarly situated persons were granted N-6/L-6 grade, his pay-scale was not fixed in the said grade and his representation was also not decided. Finally, on 7.8.2002, the petitioner was communicated 'reply of regret' with respect to his claim.

(2.) Respondents have filed counter-affidavit in which it has been admitted that the petitioner's wife had joined Bokaro Steel Plant on 31.12.1982 as Staff Nurse and on his request, petitioner was transferred to the Bokaro Steel Plant on 10.11.1987. At the time when Pharmacists in L-6 grade were placed in ML-2 grade, petitioner was in ML-1 grade and therefore, his case was not considered for promotion in ML-2 grade.

(3.) The petitioner has filed a supplementary-affidavit reiterating his claim for promotion in ML-2 grade with effect from 7.10.1989. In paragraph-13 of the supplementary-affidavit, it has been stated:--