Sh. N.K.Sharma
Vs. The Presiding Officer
Labour Court, Shimla
& Ors [1996] INSC 634 (1 May 1996)
K. Ramaswamy,
Sujata V. Manohar
ACT:
HEAD NOTE:
THE
1ST DAY OF MAY, 1996 Present:
Hon'ble
Mr.Justice K.Ramaswamy Hon'ble Mrs. Justice Sujata V.Manohar Mrs. Chandan Ramamurthi,
Adv. for the appellant B.Datta, Sr.Adv. and S.B.Upadhyay, Adv. with him for the
Respondents
O R D
E R
The
following Order of the Court was delivered:
This
appeal by special leave arises against the order of the High Court of Himachal
Pradesh made on 9.12.1994 in C.W.P.No.435/92. The appellant was initially
appointed as a Store Munshi on 4.10.71 in the work-charged establishment.
Later
, he had two promotions, last of them being Store Keeper in the regular cadre
on December 31, 1980 in the pay- scale of Rs. 260-430/- w.e.f.
1.1.1981. He was later promoted on 1.1.1986 in the grade of Rs. 330-560/-.
Subsequently,
by virtue of negotiation with the Union,
the pay-scale and the promotional avenues of the work charged employees, who
could not get promotion, were rationalised and by modified scheme dated September 5, 1988, the respondents had adopted rationalisation
scheme and the scales of pay. Para (b) of the scheme envisages that although
appointment to the regular cadre will be effective from the date of such
appointment, service rendered from the date of such appointment, service
rendered in work charged posts in the same post and scale of pay will count
towards inter-se seniority in the regular cadre for the purpose of promotion to
next higher scale of pay subject to line of promotion being available.
It is
not in dispute that the appellant earlier was promoted on selection and became
a regular employee. Though the work charged employees who could not become the
regular employees have the benefit of rationalisation scheme referred to
hereinbefore, since the appellant was in a lower scale of pay in the
work-charged establishment than was mentioned in the rationalisation scheme, he
cannot claim the higher scale of pay or promotional post on par with his
erstwhile juniors/work charged employees. The High Court, therefore, has rightly
pointed out that though the appellant is entitled to count his service rendered
as work charged employee for the purpose of seniority and promotion, as far as
the grade seniority is concerned, he cannot get the same benefit as he was
appointed in the grade of Rs. 260-350/- on September 1, 1973 and regularised w.e.f.
1.1.1981 in the scale of Rs. 260-430/- which is lower pay-scale than what was rationalised.
Under these circumstances, we do not find any illegality in the order passed by
the High Court.
The
appeal is accordingly dismissed. No costs.
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