AIR 1998 SUPREME COURT 622 ::1998 AIR SCW 225 ::1998 LAB. I. C. 843 ::1998 (1) ADSC 196 ::1998 ADSC 1 196 ::1998 SCC (L&S) 850 ::1998 (2) LabLJ 633 ::(1998) 1 Scale 43 ::(1998) 2 ServLJ 168 ::1998 (3) SCC 348 ::1998 (2) SCT 583 ::1998 (1) ServLR 482 ::1998 (1) SCJ 35 ::1998 (1) Supreme 163 ::(1998) 1 JT 43 (SC) ::1998 (1) JT 43

Supreme Court Of India

Hon'ble Judge(s): S. B. Majmudar, S. Saghir Ahmad, M. Jagannadha Rao , JJJ

(A) Constitution of India , Art.16, Art.39(d)— Pay scale - Claim for parity - Appellants, draftsmen working in Central Water Commission (CWC) and draftsmen in CPWD doing same type of work - Extending of actual and notional benefit of pay scale to them as per O.M. of 13-3-1984 - Relief given to CPWD draftsmen by Board of Arbitration and accepted by authorities - Would be available to appellants also - Question whether they had gone for similar arbitration or not would pale into insignificance. (Para 10) (B) Constitution of India , Art.16, Art.39(d)— Pay scale - Claim for parity - Appellants draftsmen working in Central Water Commission (CWC) and draftsmen in CPWD doing similar type of work - Extending of actual and notional benefit of pay scale to them as per O.M. of 13-3-1984 - Clear cut difference in recruitment qualifications between two sets of employees in CPWD on one hand and CWC on other - There cannot be any automatic linkage and parity of treatment for retrospective revision of pay scales - However the Tribunal considering equities of case granted to appellants the benefit of O.M. of 1984 for retrospective revision of pay scales from 1987 as the educational qualifications were brought on par so far as the appellants were concerned as compared to their counterparts in CPWD - Thus no....