Mrs. Sujata V. Manohar, J. - (1.) This is an appeal filed by the Employees State Insurance Corporation against the judgment and order of the Central Administrative Tribunal, Bangalore Bench, dated 3-10-1991 in Application No. 350 of 1990, The application was filed by respondent No. 1 for enhancement of his pay.
(2.) The appellants have a cadre of Upper Division Clerks (hereinafter referred to as UDC) which has three categories - UDC Cashier, UDC Care-taker and UDC In-charge. While UDC Cashier and UDC Care-taker were normally posted in regional offices, UDC In-charge was posted in local offices. It was a normal practice of the appellant-Corporation to ask the Upper Division Clerks to exercise their option to work in any of the three categories. At the material time the post of UDC Cashier carried certain allowances including a cash allowance based on the total disbursement made by the UDC Cashier to the insured persons per month. Hence the seniors generally opted for UDC Cashiers post. The pay-scales of all UDCs were Rs. 330-560.
(3.) By memorandum dated 22-3-1978 the scale of pay of UDCs In-charge was revised on an ad hoc basis. It was also decided to allow this revised scale of pay to those who were actually working as UDCs In-charge on 1-1-1973 and afterwards either regularly or for broken periods irrespective of the fact that they were not the senior most to hold the post as a matter of right on temporary ad hoc basis. In 1986 the post of UDC In-charge was abolished.;