RANCHI INDUSTRIAL AREA DEVELOPMENT AUTHORITY Vs. VEER SINGH

JUDGEMENT

(1.) The present Letters Patent Appeal is directed against the judgment and order dated 12.09.2007, passed in W.P.(S) No.6068 of 2002, whereby the learned Single Judge allowed the writ application of the respondent petitioner.

(2.) The respondent petitioner filed the aforesaid writ stating that he was appointed on the post of Development Officer on 24.09.1979 in the pay scale of Rs.1060-1582/- as per Advertisement of RIADA published in the year 1979. That the post of the Development Officer was always treated as equivalent to the post of Deputy Director, in the Industries Department and the recommendation of the Pay Revision Committee's report, the pay scale approved for the post of Deputy Director was given to the Development Officer and as per the 4th Pay Revision Committee recommendation, the pay scale of Deputy Director pay was revised in the scale of Rs.3000 4500 which led to resentment by the Deputy Director or equivalent post and the matter was referred to Anomaly Removal Committee whereafter the pay scale of Deputy Director was fixed in the scale of Rs.3700 5000 and the report of the Anomaly Removal Committee was accepted by the Finance Department in terms of Resolution dated 08.02.1996. It is stated that though the report of the 4th Pay Revision Committee revising the scale of Development Officer in the scale of Rs.3000 - 4500 has been accepted by the appellants but the revision of pay scale suggested by the Anomaly Revision Committee, as accepted by the Finance Department was not implemented by the appellants whereafter the respondent / petitioner submitted his representation which was forwarded by the Secretary, RIADA with recommendation to the Industries Department by letter dated 07.02.1997. It is stated that the Board of Directors of appellant / respondent No.4, by Resolution bearing No.60A had resolved that the employees have to be paid the benefits, allowances and salary as per the revision applicable to the employees of the State Government as per the recommendation of 6th Pay Revision Committee, by resolving that the employees of the appellant should be paid the benefits of revision of pay scale as per the report of the 6th Pay Revision Committee and the same was accepted by the 60th meeting of the Board on 22.11.1999. Thus, in view of the Resolution, the respondent/ petitioner was entitled to get the benefit of the revised scale as per the 6th Pay Revision Committee from 01.01.1996 and monetary benefits to be paid from 01.04.1997.

(3.) The respondent / petitioner filed C.W.J.C No.341 of 2000 (R) for a direction upon the appellant / respondent to pay the due salary in terms of recommendation of the Anomaly Removal Committee, as adopted by the Finance Department. That the said writ was disposed off by order dated 03.04.2002 directing the petitioner to approach the Secretary Finance and the petitioner filed a representation dated 17.05.2002 before the Secretary Finance whereupon the Secretary Finance by Memo No. 5023 dated 05.08.2002 communicated a decision holding that the Board/ Corporation/ Authorities are autonomous bodies and the burden of meeting the demand of its employees is upon the appellant authority and it was the concern of RIADA as to how it manages the necessary funds. In view of the letter of the Secretary Finance, the respondent/ petitioner by letter dated 12.08.2002 requested the appellants for implementing the order of the Secretary Finance but the appellants sat over the matter without taking any decision.