CALCUTTA BERTHING SERVICE ASSOCIATION & ANR Vs. UNION OF INDIA & ORS
LAWS(CAL)-2017-7-190
HIGH COURT OF CALCUTTA
Decided on July 19,2017

Calcutta Berthing Service Association And Anr Appellant
VERSUS
Union of India And Ors Respondents

JUDGEMENT

I.P. Mukerji, J. - (1.) On 6th June, 2007 a Pay Revision Committee was set up by the Government of India to recommend pay revision for class-I and class-II officers of Major Port Trust and Dock Labour Boards to be effective from 1st January, 2007.
(2.) On 26th July, 2010, by a communication, the decision of the Ministry of Shipping, Government of India to revise the pay scales of these officers was published. In Clause-1.3 of the decision, the pay scale of pilots and marine engineers was fixed at Rs. 16,000/- to 20,800/- with upgradation of pay scale of promotional posts not exceeding the pay scale of categoryI port posts. On satisfactory completion of five years of service as Berthing Masters of Kolkata Port Trust now called Dock Pilots they would be given a scale of pay of Rs. 13000-18250.
(3.) This recommended revision of scale of pay was deliberated upon by the Kolkata Port Trust between March and April 2011. The end result was that it took the decision that the scale of pay for pilots and marine engineers was to be notionally fixed from 1st January, 1997 without any benefits in the shape of arrears upto 31st December, 2006.;


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