The Chief Superintendent (Bsnl) vs Sri G Nagaraja S/O Gopala Krishnaiyer on 28 March, 2011

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Karnataka High Court

The Chief Superintendent (Bsnl) vs Sri G Nagaraja S/O Gopala Krishnaiyer on 28 March, 2011

Bench: A.N.Venugopala Gowda

L.)

ANS:

1,

Sari Gﬁiagaraja,
Ageé 59, SEO. Gopaia Krighnaiyer,

E><-Te¥egraph Overseer, CTO Bangalere, 

New working as Tefephone Mechagzic,
CTO RS6 Bangamre under BGTDJ, '
Residing at No.1, 4"' Main road;
M.R.E><ten$i0n, *
Srirampuram Post,

Bangaiora » 560 821.

Sri S3/ed Murseer Ahrizgd,

Aged 59, 3/0. Syed t3_h:0;;sé rv:j%o:ai';;:ve:e£§;~% 

Ex-TeIeg:'a;3h Overseer,;_
CTO Bangaiore, "

New working*as"-TeEeje;pE"@'1:€ l\4,e3%:~fi'_ar;iC,"j' I

(ITO Uﬁd€f§--.BG;'i'$,,. _ "  .v
Res3Eding=:' at _   " _ '
11"' Cr'oss;.._,V Vfeﬁobhan-ag'a'4T,  4
Bemi ':'a""'i~£..§".j; Haiﬁ "Po'i'i--:e*--Stai:'i'<m--,' "
Ban'galQr.e'4' :1'>.Q   _ '

5;; R' Ki34';;p;}:'ajV,'v*.
Aged 93% year'-s_, S/"0, Raman,
;§__if1v:{;:»-L.;:i ezvand rep;  L R,

V   fiaﬁnamma R

" S'i~v§:.te:". 0"f fate R.Ku;>pura3;.
_R1es~;i.:_c::'ng at 949.2327, 11"' Cmas,
»._\;"i:1oT%has":agar', §<,S, Ham,
" A2117'-xraﬁéc Ceiiege,
 Bangalore « 560 045.

 $;*-E' K,!1?;an":3iah;
; Aged 59 yeazg, 352:? Kegparma,
T {E><"%"%} CTG Bgngaéare



«K3 

Maw werkirtg 33 Teiephcme Mechanic,
Peenya RSU, Endeer PE'3€§3\{3,

0,10. BGTD, Esangaiare,

Residing at Vasanthalakshmi Nifaya,
Tharabanaiwiy Post,

Hessarghatta Main Raraad,

(Near Nirmata Heamh Care),
Bangaiere » 560 890.

Sri Sundaraj, :
Aged 57 years, SEO. Gogalrao,
(EXTO) (ITO Bangaiore, T 
New working as Phone I'*~"1e'<:§f1'e;";--:'js.i<::,
Central OCB, O,/0 SGTD, 8a"ngaEore
Residing at 940.2348,  
9"" Main, 'E' B!o<:i<,  .

II Stage, Rajajénagarﬁ.  _ V
Baﬂgalere -- 560 010. 

Sri M . P. Narj-3  Régidy, 

(EXTO) CTEJBG  4 _ .
Nowwgrking' aé'-»?§':;sr1€._E'?Ie<iE*1'anEc:,
Domiisif RSEJ,'  ES<<f;h.a:%g_é"8{3TD,
Residini;;..at [f\E0.'4?i , Goirt, Schooé road,
Ma:'athahé!*.§»,, *  " 

B3:<nga~£@re ~ 5€:GVV_O37.

Aged .58  spa.  ea h ..RVed§dy,

"$_ri §<eE:.E1;3$J%5.r_ao,
.9«g€ri_'?5.5 "'\;ear_s,

« S350» §ai.a§3--.§_;';fVfeni<0bara@,

'§.gs><"rC::} <:j:w;3 BC;

F«§"c;x5z'%.»ixsj0%*k§ng as Teéephene Mechaaéc,
Raja.ra3e$hwar§ Telephone Exchange,

 " 'CV0. BGTD, Bangaiore
'V.E_"~ié.s%d§ng at N<:;:?§D_; i?" Crasgf

 ifséézanabarathi BBQ iaymgt,

? Kengeré Saiaﬁéia "éﬁwrzf

Bangaigre ~ 58$ 35?}.



8. Sri Munirae;

Aged 53 years, S/0. Narasojirai,
EEx»TeEegr'apE3 Qverseer,

C70 Barigaiere,

New werkéng as Teiephone Mechanic;
Fort Exchange under BGTD,

Resiéing at No.72, Outhouse,  
3" Cross, Markandeya Layout, 1

GEF Pest,

Bangaiore ~» 560 (326.

9. Sri Boje Gowda,  '
Aged 58 years, S/0. Vlmabegc>Vwr:L'a',-_ 
E><--TeIegraph €)verse__e'r~,. CTC) E3ar1ga£€3':=e
New working as TeEe;j'E";V0ne'~!YIé:cfv1a:§'irj,,  _
ecev: Net Koramangai un-der B'_G":E"D-','~..  
Residing at    1 
29" Mair? F§3€i'j::».e:E'7"' :Crr::=:$:s;A  . V 
6*" Phase,--v3";vr?"E3Vag.ar,    
Bangaioée ~.;::'3t_30 O78.'  

 RESPONDENTS

(ey Sri Se.AnVth'cmy'f_ecEuzéj;'Mv. for R1,R2 & R4--R1G; R3(a) serv'e_d) _ ' ' "

writV ;é'eift:iené,is filed under Articlea 226 and 227 V' "céf f:f;e"C5s:'em$'£eitut§on ciﬂradia graying to caii for records from Cetw-free: .,Geiut,_'mflndagstréal Tribunai at Bangaiore in C,G.A, '§§J:>,é?9'4,fQ2'--.;ar2e7i A3;4g:'O2 an the File of the S:-aéé Court and issue a'y{rr.i§; of .€:er::TE=<§rari ﬁe euaeh the cemmtzars order dateé 3{}.§_..3.'2€),G.S Q-§é:ie Armexure 43 and coneeqeentéy E0 reject

--V the "a;::;:§'%Efea't%or:e, eexx F\§o.?9;'ZGQ2 arid 84/'$2 ef the " '-reSp0n£:i.e__e;~ES vide Annexure «A 8; B ﬂied by the reseondents " '_»bef;n.ie tee CGE3, Bangaiore.

"ﬁééée gjeiitéen cemmg em for fénei izearmg Ehig day; the ..€f'j.:'§ur'€ made tee feiiewéng:

(3

3. The 5"' Pay Commigssien rewmrzzehdatioas were émpiemeéhted by me D€t§UO§'E€F'S w.e.f 01.01.1996, in terms of which, '{he Telegrahmer: got scaie 01' ?'2,"?5G -

4,480/~ and GT8? Teiegraphrrseh scaie was 4,§90;'~ and BCR "f"eiegraphme:": scaie was 6,00G;'-». There was he ¥'eViSiC)I'1 ofpgy scaée"'0f..:f:7e'Ee»§;1raVph,u * 'V Oversears and they were given S(f~E;|é?::t3f..:i£3','hQSE3'V9' w.e.f 01.01.1996.

4. The 4*" __petitionVe_r°u':'»v._§_s's;.:ed."a.__E§f%er on 29.04.1999}, ta remove"'*a¥h.aéaQr:3ai\}}"--V§é:;fis2.,g option to the Teiegrap'h'""Q~.éé§r$eé3$}j§' 'c;t3'».VV.:t:om.é_""t'c:V'V BCR gcale. The 2""

petitéonés '§ssLse.dV"nééfciéré_:"*~3.h,.--~ 27.08.1999 prometing the resp0hd_ent:$"to 'i;he';sc::.§e"d§ BCR Teiegraphmen with effect:

"'~.fr0rs*%.j':i~hg;--.,§:ia~te théy*"::--c::*h§ieted 26 years of service. ASE the _€>g;*rt'é_eé:a_ ﬁéformiy giaceé in the ECR pay SQEIEQ ef %«:i.A.r;§:;'é»1<_:'*:,{;:7'§«?rs;V_,é§@0/-- w.e.f 01.91.1996. The ﬁxamn from to 28.{}4.3.§9§ was an netiohai basis aha he 5_'g:.;f{éé":*_§ wag gayabée. "me gaymehis made between é:?:;.G1.1§9§ :9 2834.3??? was gamgééi Ea ﬁg §'"éCG"v'&E"&§ ahé 1 hence, the reseendents Cirzeiierigeci tee actiee by félmg applications under Si33bC(2) of the Act: in the Cemtrai Government Ieeustriai "E'"rii3enei--<:em*Labour Court (CCSIT). The aepiications theugh were apposed by the peti.tie.ri'ers herein by fiiing statement of ebjections, the award dated 30.112005 ailowed the same'an;3jj«.,;eriéaes;ag"

the orders at E><s;.A3 8L A4 am diiéectede'xiE'2'1e'=.g§etE't§e:";er5; draw and éisburse the arrearé -of pe§',ri.Vahd aiic)'i;*\.'.;f;;n<;res_V':i:.,3ee ta the workmen with effeCtVi4i"'Fr:emu ti":e"._r§;~3i":e V6,)!' their promotion to BCR cad»*ezV:e"g_iv::r:g;_tl§e~~:*e.,i'f'rae benefit of pay scaie of ?'4OOG~1QO~600Q..e.§_ i-ndiV.cai:eﬁi"'ir§'t:%:.e 'Vbrder at E><.A2 with inizerejﬁ ai:'-'titea4'rete«vi.e'fvv6i3-'n -ear armum free": respective due c:iai:es;=, ~ 'g5; Sari'-»,__V',i"Qare$irnf2a Haifa, Learned Courzsei «'V'eeVpV:ea§*§§%'§A §es=._._t§'2e giizeititionere, firstiy centended that, the ?riti';;{§ie'%-iV4E':--ajv:é;: ':0 eeereciete that the issuee raised in the"'4«epe_§'iCaﬁi'ehs ﬂied befere it imseived adjedicatézm ef V 7rigEj;ts e'r:--:} eetitiemeete was not ezeinteénaézie. Seeeeeéy,

--."¥'§T'} '§§--§'A'§€C§§F%§§ ihe greet er benefit ef erreere 0? easy and 2, 52:»; .

.}v'/, 2"

aliewamieg fram 'me date 01' their gramotisn to BCR caare, the Tribamaf has exceeéed its jariséiction. Learned ceungei minted am; that, the pramotizm :0 ECR, Cadre was much prier to 3131,1995 and the pay scale of ?az,0e0~1o'Q;5, §Qo to BCR Caeiirfs was given w.e.f 01.01.1996 er _ resuét of 5"' Pay Cemmissien Re;:36rt~;"'v--%i:f?»ViC'hV.: Wa'£L» 'V implemented w.e.f O§..O1a1996 anﬁé: if f:-hé.f?i:§1p:;:g'r*i'~é:*€fi'";5{w_am;j A' were to be géven effect to, the:-vs; v«iEf 33_é'w=zVtoT.'vbé_:.é._V§ha:'ngé in the policy decisien of the GV§}'»'.¢'rnmerét"czf'I'hdié;, which shaws non--applicatEonV *i'):_'.I.:v:"'i'"'f3ii.ﬁ§ 5;:k§<;E~-.._'i1..:§"r'r+c0nséderation of the matter in the CQ,r.rt9 <:'E». ;3V.er};pé.E:'ti\}é@I._'-by the CGIT4 ThErd§y}__th.¢- {§Vé'3-2*,agéfejs'4-.:§%'vv--Tetegra;3h Overseerg and BCR Teiegraphmén uride'f'.VAi:i'1c§""':*§'"'V.Pay Cammission Report was _ @ne a~;;jr*:é the sa'i'r:;_é 'iv.'e., ff§5O » 1,400/»~ and thus, there was V%':::V.§§L'h0:f§é:§A§y_M:§r§Vo:' ta O1,€}1.1996. It was pointed am: that, '§"»?;»9a"v,";_'~..,VCg::%.L§'~;v*;r'h§5$§<>r1 has not grevided any specific gay 3cai'3e--f=3r._ Teié7gra§Ew Gvergeers am they were given {he pay Jscaig 0fVVV%:3fDSO »» 4,3935: W,€.f s1x:2:.199é, mt: fater the = a3f_"v:V{5§'3'i'3§';,.*' was éemovad by gévéng agtéan ﬁe {ﬁe warkman 1:3

-*a::g:?Vi: far §€_'§R cadre, §_E5§'§"§€ﬁ csunseﬁ szgméitaé rm, Em :f',~/'* ué Tribune! witiwui: noticing the meieteieabiiity ef the appiicatieras and the matter irweiving disputed questions, hae passed the eward, which is iilegei.

6, Sri G.A.zi\.nthon~g Cmze, Leemed_....__"$:h:u*ifi's;;e'ii«K appearing fer the respendentsjwerkmen, --

hand submitted that, the petitienéé9e'a're "ii:0t:y§ji?iS'ici_fEe'c;i'.«iii"e effecting the recovery of peyn3entsa m_e£i_eA.

to 2.8iO4.1999 and hence, theii: 'Triber%a'i--«._w'es:".=}ii';éfe§i'ee in 'V peessirig the impugned ewerd. * V'

7. The parties have e:i'd"LsCe§d._:L'e§!§'dence before the CGIT, '*1if"i*ze._ eei i1i;'.r-e.§v?s'e;i ' '€'<eE'<:¢;>:*%:;'ide:*atier'i wee:

Wheifier me ai:,iV;):)"::':é":--3i.'i'LeV.are> emfitled to the relief _"iFh.e Trébunei, after enticing the evidence, ere? E:i';:i~T'___;i.eCe%i<2,,en¥e:39', firtdirég Eh§tg the eepiicents before it %':eve--- beer: -.§i3.:ee BCR premetien as per E><.A2 with eﬁeci : §rem. iziieeate mentioned ageing: their names eee have e."beVe':2--7:§ieCee in the pay ecaée 9% %e,eeee:ee~e§eee, wéiith

-wa§is eveééeeie ie tee 5&1: {geese meg? €:%E.{}1,19%, hes gm arriveﬁ at the conctugien ﬁhaizg the beszafét O=Lig§"§t ta fxave seen given from the date the applicants staod pi'G??"i{D_f:::i':24C>i_ '£1;3 BEEP. caﬁre.

Qz First: and ftzremosi, t:%:';'émHr»éfi'e.§7r;la:i'm§éé:§. b§f6fe 3 the CGET by the respoﬁﬁent hgreinvé'-:wA$'s._net b%§aé'r'.§z"' settiement: or award, f*~ience,"'i:s?'.1:VV§§.appVfiC'af'iO'€z§€.= ﬁrswder s,33~c;:(2) of the Act vmje Though a Specific: graund in we Tribunai without raising the Same, has gassed the __ Sér:?o*a::!_{§/; I EX..A2, the resgaoradeﬁtsz' wcrkmené were pVi"--€3*f§"}£Vj'L*S3:t;"i "--!VJ"[f)V1.i)Fl exercise of the option for the ECR scalé icfV_:"}'é'ieg}aphmen to the scam of pay af BCR effect from the ﬁateis Shawn against L1:.i*7;_e"§-Tt%_ ;§e"sg:§'?e::§_tiQe»*'E1ames in Caiumn No.4 of tha arder am tE7e\;~..we..;_Fe' fgﬁéciceci in the rev§$e§ gay scaie 0:? %4,8Q€r»1$G- VV §g.IGVQ_O/~"Va:«}ét%2 affect from tine date/5 SFIGWW against their s"*:~f:_V's;::¥eA: we names in Ceéasmrz Exiaﬁ. "'£'ha my §{:aie sf ..%?%?'«--*-';»;,Q{}€;%v~:&£%+6fQ®G,:'- mg Cemg mtg éeirzg ¥€,'g$€tf §1.3:*:,:§% "

552

Lea; pursuant to the reCs:>mmendatioh$ 31' 51"' Pay Commigsécm ahé its §!T'I9§E3l'¥"¥€E'F1ta'{i<Z}F1 by the Government 91' Ihééa. The direcéien issued by the CCSIT to extend the benefit of pay scaie of ?4,QOG-f.OO--6,060/~ as éh6i';a:te§I1_:':

the order as at E:v:.A2 with effect from promotion to the BCR Cadre, is exfzgzcie iEf¥'3§'c:3v§-,:'::?H%3é3'::(j6At£3féu "= 'V an which the respondents/werkmeh: we:r€2::;3rCz39:0.té-{Eh't§f~E$C1e'"€§_AA cadre': is shown at Cofumn N.3V.~*1__.i.e.;hbé'mee;.1 :3.:§,;,1Q:1_}99f3 $0 0m7.1992. Ti}! o1.0:.199é';=:ﬁerg wa's'h1¢"payfgsca:e hf ?4,0ﬂ€3«--3,GO~6,QQD/-. Th5=i_v.;--'.§f i$ appareniziy without application of FF}Ai.F'.{??:.ja:'F1C?V 'fawfail basis, ii} : Sri Ahinhichhg/*..(fjh:?:;;z:2, ieamed Counsei appearing for the reépohderits/'wdrkgmen does concede that, the ""~..,grie-§fé4:3i~nc;'e: of theV"VW'0*ri<Vmen was ohiy with regard is the _é'e':i<:§_v<;>.:*gz--v.:$c::'}'g..ht'-..t0 he effecteﬁ hy the petitioners herein. Léaghéééd gthﬁéhgéi conceded that the recavery has aéready Qseen effécted.

it £3 apgarent that aha ramzzery having been

-»sf<§u§h*: is he effatmé '?§"{f3§'":"':: ithe war§<rh§h'3 hay, the 1 1 Mi 3 warkmen ﬂied apgﬁcatiens mfgre the CS1? Tha apptications having been ﬂied unéer S.33--C(2) $5 thewct, the grievance being against the recovery; '_}g?y'_.(4iI!7 é' if»C'l*W£ maintamable. It is trite that, the benefit w'E%.i_ ¢hv j;c a}1 '%b~e:§ 'T enforced under 3.3342(2) of thé"A;5.CE«%'_5"-.«a.;«;:E§é¥§:{§Vs"t:En§"". benefit or one ﬂowing from a ;:)re~€>Ei'$ti:a'i_gA. In 5724 TE BANK OF INDEA "--'vfS. RA-,~z CHA',§za~g;;.A ..g}1ﬂBEY - % & OTHERS, repented £23200} 73,.'t'i1€:,_ApV€Ex Court has heid as under: K ' V 'A 'E"'h:=é pE"iI";C3§§)1€S f;:'r'1[11'1<f'i21*;',é.~:1 'E_£'1 't.}1:%.dé':'i:isic}:}s :'e{r31"red by €.i'L}",;f;*.£":_"-E.'-3iCi':;'Efff--~'(é§1}'"i 33;: :i:;1if11:nE:c.i_ up' e1r.~:*'§c)IEov.rs:

'z?\L?'E1e%:j}e:x.~3 ;*-':3 .«.}.,v'<>1'k:z7..2i€::3._ is .€n$.i1'.1ed 1.0 :"ece;'.\..='<-3 from his <:3zI'ipic)3'2*e:' 2f1:1y'::}\<)11'€§Ei_ E): zirly b(::'1'1€'fii, w.111'.c:h is capable of E3eiI'1gL";'.§)m§311Ef3ci'..i:'1'2fVén11s 01' moms}; and w'h1'z::h he is enttiiiiied 1,€ ;?"I.'.§'.£.','(;'f§§\;'f;'.v from Iris; emgloyz-31*' and i3 denied of V"'i3.¢'1'1e§'iE. ("tam app:"()ac§3 Lab«:)L1.:" Couri; undex' 3 f}E$j.£7[2} of i..E1e ACE. The: bem::'iit. s:3c3:.,:gh*L :0 be hWC:':§<i~:;{.¥;;:<i I=Vi:.z1(§.er S<:::7*£:§{>r1 3.'3--C{:%} -:35 61:3» Art is :';@«_;%.é;€:3:.:2i':"'£§3? 21 §}F€?*é:?Xifi51,iI1§,§ E3e1'1s3ﬁi': 0: (>223 §E:)w*3§z1g; §r<}:1'1 21 ;§:f::__-2i%.xis;i',i11;§ 1*E,sgh':. 'E"I'2.e €§i§£"63r::%m:*e E'3e1.w<:te1'}.. a. pi'?

._,g.><.i..<.:';i'iz'2=M<..3; 1"°i§.;§;I1i' or .bc-',2":.e£:"1'.i. on 0116 hzmd 2»2r1c:i 'L'§'}{? :'i;g11'i. 0:' "E::m";:2§'i?L'..; 2x;E'1i{t§§ is; £?<>:3£~:iv:'Ez;%1'é:?ci ﬁj;us;'s, zmzji faizér 25:2 E":.h€:: :}*;..E':€é;° E12-u"1{"§ 2;,-*i!.:;:E9 'E'he i'<f:r1':'1é;?z° faziiisa ':::'ii'E'1§s: _;'z..n'é$e:§;1{éE..im'1 cf «W ''~\£ai"$°'% « .

'Q V. KS1"/V2.',.4_;\':. I L;1b£'.TsU.1" Cmm {::2;s;?r{*i:':si.I'1;,{ p{)wc:%1'"::; 11':'1{'1§r1" S«:*.{::'..i.:.3:': :33»C{2} 01' the A<':i w1'1i1e the §;1t.i.m* cizxég :z<)t';"

Judged in the background df" the principles set Gut above, it is dear that the award passed by i:¥'2eV_i_':'3_if';'i0J.gr Cdurt is indefensible and Canndt be upheid. Th;e;"§c¢.a;;_e'__§h;1;'_ _ ambit of 8.3342 has been lost sight of and~w2:h.A'e:"::'{:{§--%£§' "

cleariy En errdr, in aildwing the ap;3:l,§cagid§fa§:.'4'--dd " " ' In the result, the writ'TV_pe1;it%oa;2A'v.%é§ aiE0T'e;%Q"e'di._'va.nVd5thé impugned award is quasghed.

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