THE JOINT ACTION COMMITTEE Vs. THE UNION OF INDIA

JUDGEMENT

(1.) The present petition has been filed by the Joint Action Committee, North Eastern Electric Power Corporation (NEEPCO) General Secretary praying inter -alia for the following relief:

(2.) Thereafter, the petitioner moved Misc. Application bearing MC (WPC) No. 219 of 2015 and vide order dated 09.11.2015 the petitioner was allowed to implead 9(nine) petitioners. Thus, the petitioner impleaded petitioners No. 2 to 10.

(3.) Brief facts as culled out from the petition are that the petitioners filed the present writ petition against the decision of the Government of India on regularization of Pay Scale below Board Level Executives of North Eastern Electric Power Corporation, Rural Electrification Corporation, National Hydroelectric Power Corporation, Tehri Hydro Development Corporation, Satluj Jal Vidyut Nigam Limited (Government of India Enterprises) w.e.f. 1st January, 1997 whereas their other counterparts i.e. National Thermal Power Corporation (NTPC), POWERGRID Corporation of India (PCI) and Power Finance Corporation Ltd. (PFC) etc. below Board Level Executives will draw higher pay scales with rate of annual increment of 4% than the petitioner's Corporation.