- (1.) The NTPC Supervisory Employees' Federation has filed these two writ petitions aggrieved by the fixation of pay-scale applicable to the W8 to W11 categories of workmen on par with the pay-scales applicable to the Supervisors in the S1 to S4 categories.
(2.) Writ Petition (Civil) No. 2108 of 2002 has been filed challenging the revision in the pay-scale for the workmen in the W8 to W11 categories with effect from 1 st January 1997 on par with the Supervisors of S1 to S4 categories as being discriminatory and violative of Articles 14 and 16 of the Constitution. It is also alleged that they are contrary to the Department of Public Enterprise ('DPE') Guidelines, the applicable rules and circulars.
(3.) Writ Petition (Civil) No. 818 of 2011 has been filed by the Supervisory Employees' Federation of the NTPC challenging the further revision in the pay-scales effected by the Corporate HR Circular No. 682 of 2010. Writ Petition (Civil) No. 2108 of 2002 was permitted to be amended by an order dated 22 nd December 2010 passed by this Court to add a challenge to the decision dated 8 th January 2002 of the Chairman-cumManaging Director ('CMD'), NTPC, rejecting a representation made by the Petitioners pursuant to the order dated 7 th December 2001 passed by this Court in Writ Petition (Civil) No. 7423 of 2001 filed earlier by the Petitioners.;