J.P. HOODA AND ORS. Vs. STATE OF HARYANA AND ORS.
LAWS(P&H)-2008-9-199
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 03,2008

J.P. Hooda And Ors. Appellant
VERSUS
State Of Haryana And Ors. Respondents

JUDGEMENT

Hemant Gupta, J. - (1.) THE appellants are the accountants of the Haryana State Cooperative Apex Bank Limited (hereinafter referred to as 'HARCO Bank'). The appellants claim that they enjoy equal status to the Accountants of Haryana State Cooperative Land Development Bank Limited (for short 'the HSLDB').
(2.) AS per the appellants, the Accountants in the HARCO Bank and the HSLDB were equated in salary for a. long time as they were performing the similar duties in the fields or in the Head Office. Their salary from 1.4.1979 was common till 31.12.1985 i.e. Rs. 750 -1250. But, vide order dated 4.6.1986, the Accountants in the HSLDB were given revised pay scale of Rs. 800 -1600 and pay scale of Rs. 2000 -3200 with effect from 11.1.1986 by an order dated 13.1.1988. On the other hand, the pay scale of the appellants was revised to Rs. 1600 -2660 with effect from 1.1.1986, but subsequently revised to Rs. 2000 -3200 with effect from 5.5.1988 in the case of the Accountants working in the HARCO Bank and from 10.5.1988 in the case of the Accountants working in the Primary Cooperative Banks. It is, thus, the case of the appellants that they are entitled to the pay scale of Rs. 2000 -3200 with effect from 1.1.1986 as in the case of HSLDB and not from 5.5.1988/10.5.1988 in the case of the Accountants working in the HARCO Bank. The claim of the appellants for equal pay to that of Accountants working in another Cooperative Society was declined by the learned Single Judge vide order impugned in the present appeal on the ground that the pay of the appellants has been revised from (sic). The revision in pay from such date is neither illegal nor arbitrary. The learned Single Judge found that the present one is a case of revision of pay and not a case of anomaly.
(3.) LEARNED Counsel for the appellants has relied upon the Hon'ble Supreme Court judgment reported as The Employees of Tannery and Footwear Corporation of India Ltd. and Anr. v. : (1991)ILLJ563SC and State of Kerala v. : (2008)IIILLJ853SC , to contend that the parity in the pay scale of Accountants of HSLDB is required to be maintained even in respect of a date of grant of benefits in respect of the Accountants working in HARCO Bank.;


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