Dr.
P.N. Puri & Ors Vs. State of U.P. & Ors [1996] INSC 147 (29 January 1996)
Ramaswamy,
K.Ramaswamy, K.G.B. Pattanaik (J)
CITATION:
JT 1996 (2) 472 1996 SCALE (2)210
ACT:
HEAD NOTE:
O R D
E R
The
petitioner filed a writ petition in the High Court for direction to pay the
equal pay on par with Medical Officer at Rs.2200-4000/-. There was a long
controversy regarding the entitlement of the petitioners and their companions
for the said scale of pay. Ultimately, it was referred to the Anamoly Committee
which had decided in his proceedings dated 1.1.1995 accepting the new pay
scales of different posts in the Urban Local bodies, namely, the persons like
the petitioners would be paid the scale of pay at Rs.2200-4000/- and
recommended to upgrade the said scale from November 7, 1994 and to pay the
scales of pay from that date. The Government has accepted the above
recommendation and issued orders on February 16, 1995. Calling that order in question,
the petitioners have filed the writ petition seeking payment of arrears from
1986.
Initially,
direction were given by the Court to consider why the petitioners were not
being paid w.e.f. 1.1.1986. After consideration again, the respondent filed an
affidavit explaining the circumstances. Undoubtedly, one of the circumstances
stated was that previously the petitioners were unequals and were not being
paid the same pay and, therefore, they were not entitled to the same scale of
pay.
The
Division bench of the High Court dismissed the petition by order dated September 21, 1995.
It is
contended by the learned counsel for the petitioners that the reason given by
the respondents is not relevant since the Anamoly Committee recommended that
they are performing the same duties on par with the Medical Officers.
Therefore, the High Court ought to have granted them the scale of pay from
1986. As stated earlier, reasons given in the counter-affidavit may not be
correct reasons but the Anamoly Committee had recommended for payment of same
scale of pay to the persons like the petitioners w.e.f. November 7, 1994. It is
well settled law that fixing a date is not arbitrary violating Article 14. It
is settled law that the authorities cannot pick up from their hat and fix a
date. The question, therefore, arises for decision is:
whether
the date fixed is arbitrary? The question was referred to the Anamoly Committee
to advise the Government as to the fixation of the scale of pay to which
persons like the petitioners would be entitled to. The Committee had gone into
the question and recommended the scale of pay of Rs.2200-4000/- to the persons
like the petitioners and also recommended to give effect from the date on which
they had decided, namely November
7, 1994. The
Government having accepted the same and given effect from the date. Under those
circumstances, it cannot be said that fixation of date is arbitrary violating
Article 14.
The
special leave petition is accordingly dismissed.
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