BIDYUT KUMAR CHATTERJEE Vs. COMMISSIONER FOR THE PORT OF CALCUTTA

JUDGEMENT

(1.) THIS is a suit instituted by three plaintiffs who are all pump drivers in the mechanical engineering department of the Commissioners for the Port of Calcutta. The defendants are the Commissioners for the Port of Calcutta and their Chairman.

(2.) THE reliefs claimed by the plaintiffs in this suit are a declaration that the report of the Jeejeebhoy Committee fixing the scales of pay prescribed for the different classes and categories of posts including the post of pump drivers is binding on the defendants and a further declaration that the plaintiffs are entitled to a scale of pay of Rs. 60 -3 -81 -E. B. -4 -105 prescribed for the pump drivers by the report of the said Jeejeebhoy Committee. The plaintiffs also asked for a mandatory injunction directing the defendant to implement the report of the said committee including the scales of pay mentioned above.

(3.) WHAT happened thereafter was that the report of that committee was placed before the Commissioners for the Port of Calcutta who at their 10th meeting of the 19th August 1961 and by resolution No. 1132 adopted at that meeting to allow all class III and class IV employees of the defendant commissioners the option either to retain their existing scales of pay or elect for the scales fixed by the said committee.