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Supreme Court - Daily Orders

Mukhtiar Singh vs Punjab State Power Corporation Ltd. And ... on 5 October, 2015

Bench: Jagdish Singh Khehar, R. Banumathi

     SLP(C)No.27618/15                                1

     ITEM NO.37                              COURT NO.4                 SECTION IVB

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s).27618/2015

     (Arising out of impugned final judgment and order dated 18/11/2014
     in LPA No.1595/2014 passed by the High Court of Punjab & Haryana at
     Chandigarh)

     MUKHTIAR SINGH                                                      Petitioner(s)

                                                    VERSUS

     PUNJAB STATE POWER CORPORATION LTD. & ORS                           Respondent(s)

     (With office report)

     Date : 05/10/2015 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
                             HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                   Ms. Tatini Basu, Adv.

     For Respondent(s)

                         Upon hearing the counsel the Court made the following
                                          O R D E R

Learned counsel for the petitioner has placed reliance on Commissioner and Secretary to Government of Haryana and others vs. Ram Sarup Ganda and others, (2011) 15 SCC 772, and placed reliance on the following observations recorded therein:

“17. If there is any anomaly to the effect that the senior government servants are receiving lesser pay than their juniors, who entered the service from a different source of recruitment, certainly such senior government servants are entitled to stepping up of their pay in order to Signature Not Verified bring them on par with the salary which is being Digitally signed by Satish Kumar Yadav Date: 2015.10.06 received by their juniors. There is no clause in the scheme which prohibits such stepping up of 14:21:55 IST Reason:
salary which is a common practice applicable to all government employees in case there is anomaly in the pay structure of the employees.” SLP(C)No.27618/15 2 The aforesaid observations have been relied upon so as to contend, that the source of recruitment would be irrelevant for purposes of determination of emoluments, and that, a senior employee could not be allowed to draw emoluments less than his junior.
Issue notice.



(SATISH KUMAR YADAV)                                  (RENUKA SADANA)
     AR-CUM-PS                                         COURT MASTER