DAYA SHANKER SHARMA Vs. U P POWER CORPORATION LTD. LUCKNOW
LAWS(ALL)-2014-7-165
HIGH COURT OF ALLAHABAD
Decided on July 01,2014

Daya Shanker Sharma Appellant
VERSUS
U.P. POWER CORPORATION LTD. Respondents

JUDGEMENT

- (1.) Petitioner had retired as Draftsman on 31.8.2004 from Dakshinanchal Vidyut Vitran Nigam Limited (for short 'Nigam'). On 15.5.2006, a circular was issued by the U.P. Power Corporation Limited, Lucknow for making available a higher 3rd time scale of Rs.8550-13500/- to certain draftsmen/Computer (Diploma holders), possessing qualification specified thereunder.
(2.) Paragraph 2 of the circular mentions that under the previous Office Notification dated 18.12.1999, draftsmen are getting 3rd Time Scale of Rs.6500-11000/- from 1.01.1996. Paragraph 3 thereof, states that there has been a longstanding demand from draftsmen/Computer (Diploma holders) that in view of the provisions under the service regulations for promotion to the post of Assistant Engineer under prescribed quota of 1.33%, they be granted 3rd Time Scale equivalent to the pay scale of the Assistant Engineers.
(3.) Paragraph 4 thereof provided that after considering the representation of the draftsmen/computer (Diploma holder) it has been decided that such of them, who possess minimum qualification for promotion to the post of Assistant Engineer under U.P. State Electricity Board Services of Engineers Regulation ,1970 and Uttar Pradesh State Electricity Board Engineers (Civil) Service Regulations, 1970 hereinafter, referred to as 'the Service Regulations, 1970', shall be entitled to 3rd Time Scale of Rs.8550-13500/- w.e.f. 1.1.1996.;


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