UNION OF INDIA AND ORS. versus CARPENTER WORKERS UNION AND ORS.

Citation: [2006] SUPP. 9 S.C.R. 904 · Decided: 30-11-2006 · Supreme Court of India · Bench: AR. LAKSHMANAN · Disposal: Dismissed
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Judgment (excerpt)

A 
UNION OF INDIA AND ORS. 
v. 
CARPENTER WORKERS UNION AND ORS. 
NOVEMBER 30, 2006 
B 
[DR. AR. LAKSHMANAN AND TARUN CHATTERJEE, JJ.] 
Service Law: 
Pay scales-Carpenters in office of Chief Engineer, All India Radio and 
C TV-Held, since order has been passed in respect of carpenters of East Zone, 
authorities directed to implement same yardstick and grant same benefits from 
same date to employees of all other zones. 
The Union of India filed the instant Special Leave Petition 
D challenging the judgment of the High Court with regard to the pay scales 
to the carpenters. During the course of hearing of the petition it was 
brought to the notice of the Court that order of the Central Administrative 
Tribunal dated 6.8.J 999 upgrading the pay scale of carpenters of East 
Zone, to Rs.1200-1800 notionally w.e.f. 1.1.1986 and granting them the 
revised pay scale of Rs.4000-6000 actually w.e.f. 1.1.1996, has been 
E complied with. 
Dismissing the petition, the Court 
HELD: Since the order has been passed in respect of carpenters of 
East Zone, the Union of India and the Prasar Bharti are directed to 
implement the same yardstick and grant the same benefits etc. from the 
same date to the employees of other zones as well. [905-H; 906-A) 
CIVIL APPELLATE JURISDICTION : Special Leave Petition (C) No. 
700012004. 
From the final Judgment and Order dated I.I 0.2003 of the High Court 
of Delhi at New Delhi, in C. W. No. 74541200 I. 
P.P. Malhotra, A.S.G., Harish Chandra, Ms. Kiran Bhardwaj, Ms. Sadhna 
Sandhu, V.K. Verma and P. Parmeswaran for the Apellants. 
904 
U.O .I. v. CARPENTER WORKERS UNION [LAKSHMANAN, J.] 
905 
V. Mohana (for Abhijit Sengupta) and P.V. Yogeswaran for the A 
Respondents. 
The Judgment of the Court was delivered by 
DR. AR. LAKSHMANAN, J. The above Special Leave Petition was filed 
against the judgment and order dt.O 1.10.2003 passed by the High Court of B 
Delhi Civil Writ petition No. 7454/200 l wherein the High Court dismissed the 
petition preferred by the Union of India and Others through the Secretary, 
Ministry of Information and Broadcasting; the Director General, All India 
Radio, New Delhi and the Chief Engineer (North Zone), Akashwani and 
Doordarshan, Jamnagar House, New Delhi. 
The Delhi High Court has relied upon the order passed by the Calcutta 
High Court in WPCT No.505/99 dt.08.07.2002 which was challenged by 
another SLP No ...... CC I 1231/2003. The said SLP was filed by the Chief 
Engineer (East zone) against P. Bhakta and Ors. The said SLP was dismissed 
c 
by this Court on 08.0 l.2004 on the ground of delay. Subsequently, a Review D 
petition was filed by the Chief Engineer (East Zone), All India Radio and 
Television and the said Review petition was also dismissed by this Court on 
12.08.2004. Thereafter, the Prasar Bharti (Broadcasting Corporation of India), 
Directorate General All India Radio (Planning and Development Unit) by 
their Order dt.29.9.2004/8.10.04 passed an order pursuant to the Central 
Administrative Tribunal's order dt.06.08.1999 passed in O.A.No.114/91 in E 
the matter of Sh. ?.Bhakta and Ors. v. Union of India and Ors,. By the said 
order, the [ay scale of seven applicants of the aforesaid O.A. working as 
Carpenters in the office of Chief Engineer (East Zone), All India Radio and 
TV, Kolkata under Prasar Bharti (Broadcasting Corporation of India) (Director 
General : All India Radio) under Ministry of I and B was upgraded to Rs.1200-
F 
1800 notionally w.e.f. 01.01.86 and the revised pay scale pf Rs.4000-6000 
actually w.e.f. 0 l.O l.l 996 only in the case of applicants. lt is also stated in 
the said order that the order was issued with the approval with the Ministry 
of Information and Broadcasting and concurrence of Integrated Finance 
Division of I and B vide their endorsement No. l 038/2004. Since the order of 
the Central Administrative Tribunal has already been complied with in respect G 
of East Zone Carpenters, there is no need to entertain this Special Leave 
Petition, which raises the same issue. The Special Leave petition is accordingly 
stands dismissed. 
Now, that the order has been passed in respect of carpenters of East 
Zone, the union of India and the Prasar Bharti is directed to implement the H 
906 
SUPREME COURT REPORTS [2006] SUPP. 9 S.C.R. 
A same yardstick and grant the same benefits etc. from the same date to the 
employees of other zones as well. Three months time is granted to the Union 
of India and Prasar Bharti to comply with t
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