Punjab-Haryana High Court
Haryana Federation Of Engineers ... vs State Of Haryana & Others on 26 September, 2012
Author: Augustine George Masih
Bench: Augustine George Masih
CWP No. 19254 of 2012 -1-
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
CWP No. 19254 of 2012
Date of Decision:26.9.2012
Haryana Federation of Engineers (Regd.)
.........Petitioner
Versus
State of Haryana & others
............ Respondents
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CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present:- Mr. R.K. Malik, Sr. Advocate with
Mr.Samrat Malik, Advocate
for the petitioner.
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AUGUSTINE GEORGE MASIH, J.(ORAL)
The petitioner-Federation has approached this Court with a grievance that despite their pay scales being equated with that of the HCS Executive Branch/ Medical Officers, a disparity has crept in at the time when the pay scales from 1.1.2006 were revised. HCS Executive Branch has been granted a starting entry scale of Rs. 15600-39100/- + GP Rs. 5400/- and the same has also been granted to the HCMS Doctors but Assistant Engineers/SDEs have been granted the entry scale of 9300-34800/- + GP Rs. 5400/- w.e.f. 1.1.2006.
Petitioner-Federation has submitted representations to various authorities. The said representations were duly accepted in principle by the Engineer-in-Chief and recommendations have been sent for removal of the anomalies and it has been stated that they should be granted the same entry level pay scale which had been granted to the HCS Executive Branch/HCMS Doctors. Even the Principal Secretaries vide CWP No. 19254 of 2012 -2- recommendations, copies of which have been appended as Annexures P-12 to P-15, recommended to the Finance Department to remove the anomalies. Despite the matter pending with the department of Finance since April, 2010, no decision thereon has been taken, which has forced the petitioner- Federation to approach this Court now for redressal of their grievance.
On considering the submissions, which have been made in the present writ petition and hearing the counsel for the petitioner-Federation, I am of the considered view that the present petition deserves to be disposed of with a direction to the Financial Commissioner-cum-Principal Secretary to Govt. of Haryana Finance Department-respondent No.1 to consider and to take a decision on the recommendations made by the Secretaries of the concerned departments with regard to the removal of the anomalies, as has been referred to above. Decision in this regard be taken within a period of five months from the date of receipt of certified copy of this order. The decision so taken be conveyed to the petitioner-Federation forthwith.
If the claim of the petitioner-Federation is not to be accepted, a well reasoned and speaking order be passed and conveyed.
26.09.2012 (AUGUSTINE GEORGE MASIH) 'sp' JUDGE