THERMAL POWER HOUSE H.S.E.B. Vs. ANIL KUMAR
LAWS(SC)-2000-5-146
SUPREME COURT OF INDIA
Decided on May 09,2000

Thermal Power House H.S.E.B. And Anr. Appellant
VERSUS
Anil Kumar And Ors. Respondents

JUDGEMENT

- (1.) Heard counsel on both sides.
(2.) Leave granted.
(3.) The decree passed by the trial Court runs as follows: As a result of my findings above, the suit of the plaintiffs succeeds and the plaintiffs are granted a decree for declaration to the effect that plaintiffs No. I to II are entitled to receive pay scale of Senior Technicians in the grade of Rs. 700/- 1250 with effect from 1979 and from 1.1.1986 grade of Rs. 1600/- 2660 and plaintiffs No. 12 to 16 are entitled to receive pay scale of Rs. 600/- 1100 with effect from 1.4.1979 and in the scale of Rs. 1400/- 2600/- with effect from 1.1.1986. The suit is, therefore decreed with costs and a direction is given to fix the pay scale of the plaintiffs within two months and thereafter release the arrears.;


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