PUNJAB STATE POWER CORPORATION LTD. Vs RAJESH KUMAR JINDAL
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: C.A. No.-000195-000198 / 2019
Diary number: 23815 / 2012
Advocates: A. VENAYAGAM BALAN Vs
NARESH BAKSHI
REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 195-198 OF 2019 (Arising out of SLP(C) Nos.35109-12 OF 2012)
PUNJAB STATE POWER CORPORATION .…Appellant LIMITED
VERSUS
RAJESH KUMAR JINDAL & OTHERS ….Respondents
J U D G M E N T
R. BANUMATHI, J.
Leave granted.
2. These appeals arise out of the judgment dated 23.02.2012
passed by the High Court of Punjab and Haryana at Chandigarh
in LPA No.264 of 2012 and Order dated 04.05.2012 in LPA 1607-
LPA of 2012 dismissing the appeals and the order dated 04.05.2012
in review petition in RA No.LP-16 of 2012 dismissing the review filed
by the appellant-Board by holding that the SLP(C) No.10896 of
2011 involving the same issue i.e. parity of pay scale is already
pending before the Supreme Court.
1
3. The parity in the pay scales of two posts – Head Clerks and
the Internal Auditors in Group XII of the Punjab State Electricity
Board (PSEB) is the subject matter of the issue in these present
appeals. Brief facts of the case are as under:-
The Punjab State Electricity Board (PSEB), in exercise of the
power conferred under Section 79(c) of the Electricity (Supply) Act,
1948 framed “Punjab Public Works Departments (Electricity Branch)
State Service Class-III (Subordinate Posts) Rules, 1958 (adopted by
the Board) Amendment Regulations, 1975. The recruitment and
conditions of service governing the Head Clerks was introduced on
11.09.1985 which is called the Punjab State Electricity Board
Ministerial Services Class–III Regulations, 1985 providing for
educational qualifications and minimum experience required for
Head Clerks. Initially, the pay scale of Head Clerks was Rs.150-300
and the pay scale of Internal Auditors was Rs.130-240. The pay
scale of Internal Auditors was revised to Rs.150-300 w.e.f.
01.08.1963. Head Clerks and Internal Auditors were getting same
pay scale of Rs.225-500 from 01.06.1967 and Rs.620-1200 from
01.01.1978. From 21.03.1989, revised scale of pay of regular
employees was issued by the PSEB, and w.e.f. 01.01.1986, the
scale of pay of the Head Clerks and the Internal Auditors was
revised to Rs.1640-2925.
2
4. Pay Anomaly Committee was constituted by the appellant-
Board to review the anomalies in the pay scales of various cadre.
That on the basis of the report of Pay Anomaly Committee, the pay
scale of both the categories - Internal Auditors and Head Clerks
have been improved vide office order No.223/Fin./PRC-1988 dated
03.10.1990. The Internal Auditors have been allowed the revised
scale of Rs.1800-3200 w.e.f. 01.01.1986 considering that the posts
of Internal Auditors are filled by 55% from direct recruitment and
45% by promotion. The Head Clerks have been allowed the pay
scale of Rs.2000-3500 with effect from 01.01.1986 and thus linked
the scale of Head Clerk with Superintendent Grade-II under State
Government.
5. Aggrieved by the order dated 03.10.1990 issued by the
appellant-Board and alleging disparity and violation of Article 14 of
the Constitution of India, the respondents preferred Civil Writ
Petition No.10117 of 1992 before the High Court of Punjab and
Haryana at Chandigarh, contending that the Internal Auditors, Head
Clerks as well as Sub Fire Officers belong to same group viz. Group
XII and that Internal Auditors were always on par with the Head
Clerks being the promotional post from the post of Circle
Assistants/ARAs Group XII. It was averred that vide order
3
dated 03.10.1990, the appellant-Board fixed the pay scale of the
Internal Auditor at Rs.1800-3200 and of the Head Clerks at
Rs.2000-3500 and thus disturbing the parity in the pay scales of two
posts which were being maintained for more than two decades.
According to the respondents, the pay scale of Rs.1800-3200 had
been given to the post of Circle Assistant from which the
respondents were being promoted and there is no justification to
give the same pay scale to the promotional post as well as feeder
cadre. The said revision of pay scale was totally illogical and
without any justification.
6. In the counter affidavit filed before the High Court, the
appellant-Board contended that though the posts of Head Clerks
and Internal Auditors are categorised in Group XII, that cannot be
the reason for claiming parity of pay scale. It was averred that the
manner of recruitment, nature of duties and responsibilities of both
the cadres are entirely different and respondents cannot claim parity
of scale of pay. As per PSEB Ministerial Services Class-III
Regulations, 1975, the post of Head Clerk is a promotional post and
is generally available to the employees after completion of twenty-
five years of service; whereas in the case of Internal Auditors, they
are partly recruited directly from the market to the extent of 55% and
4
balance 45% from Circle Assistants/ARAs after obtaining option for
the purpose. According to the Board, on promotion the Circle
Assistant/ARA are also eligible to opt for the cadre of Head Clerk
and they cannot contend that they have not been given any
opportunity for the post of Head Clerk. It is averred that the exercise
of option to go in the channel of cadre of Internal Auditor is a
‘preferred option’ because of the promotional avenues with higher
scales of pay. In view of this position, the Pay Anomaly Committee
did not accept the demand of Internal Auditors to give parity with
Head Clerks in the matter of pay scale.
7. Sub Fire Officers which is categorised in Group XII
approached the High Court by way of Civil Writ Petition No.9294 of
1993 seeking parity in pay scale as that of the Head Clerks and
Internal Auditors on the ground that they are included in the same
group viz., Group XII. The learned Single Judge vide judgment
dated 21.01.2010 allowed the CWP No.9294 of 1993 filed by the
Sub Fire Officers by holding that till some point of time, persons
working as Head Clerks, Head Clerk-cum-Divisional Accountants
and Internal Auditors were given same scale of pay and therefore,
parity of scale of pay cannot be denied to the Sub Fire Officers
5
when the scales were increased for other three classes of persons
within Group XII.
8. Against the order dated 21.01.2010 in CWP No.9294 of 1993,
the appellant-Board preferred LPA No.713 of 2010 which came to
be dismissed by the judgment dated 28.09.2010. Aggrieved by the
judgment dated 28.09.2010, the appellant preferred SLP(C)
No.10896 of 2011 before this Court wherein, notice was issued and
the same was pending for consideration before this Court.
9. The learned Single Judge of the High Court by its order dated
11.11.2011 allowed the Civil Writ Petition No.10117 of 1992 filed by
the respondents-Internal Auditors claiming parity of pay scale with
the Head Clerks on the erroneous assumption that the respondents
are Sub Fire Officers or similarly situated as Sub Fire Officers who
are seeking parity of wages with other persons. The learned Single
Judge relying on the judgment in CWP No.9294 of 1993 dated
21.01.2010 allowed the writ petition without going into the merits of
the contention of either of the parties. Appeal (LPA No.713 of 2010)
preferred by the appellant-Board also came to be dismissed on the
ground that SLP (C) No.10896 of 2011 is pending before the
Supreme Court.
6
10. In these appeals, we are concerned with the question of parity
of pay scale between the Head Clerks and the Internal Auditors.
Though various contentious issues arose for determination between
the parties, learned Single Judge as well as the Division Bench of
the High Court proceeded under the erroneous footing as if the
respondents are placed on par with Sub Fire Officer and held that
the issue is covered by the judgment in CWP No.9294 of 1993 and
that the issue is pending before the Supreme Court in SLP(C)
No.10896 of 2011. Since the writ petition was filed way back in the
year 1992 and the lis is pending between the parties for more than
twenty-six years, we have proceeded to consider the matter on
merits without remitting the matter back to the High Court. We have
heard the parties at length.
11. We have heard Mr. Nidhesh Gupta, learned Senior counsel
appearing for appellant-Board at length and Mr. Saravpreet Singh,
learned counsel appearing for the respondents. The learned Senior
counsel Mr. Nidhesh Gupta has inter alia made the following
submissions:-
Appellant-Board is competent to revise the pay scales in
terms of Regulation 3(g) of Punjab State Electricity Board
(Revised Pay) Regulations, 1988 in relation to any post
specified in Column No.2 of the Schedule.
7
Internal Auditors who have been directly recruited as Internal
Auditors against an open advertisement have consciously
applied for the post in the pay scale of Rs.1800-3200 cannot
raise a plea that they will have to be placed on par with Head
Clerks.
Promotional avenues available to the Internal Auditors are
far more in comparison to the promotional avenues which
are available to the Head Clerks; the pay scales which are
available in the promotional position are sharply higher
compared to the Head Clerks and exercise of option as
Internal Auditor is a “preferred option”.
Internal Auditors cannot claim parity with Head Clerks on the
premise that they are in Group XII; though there were only
four cadre in the year 1988 in Group XII, seven more posts
were added in Group XII by Finance Circular No.44/89
dated 15.06.1989. Thereafter, vide Finance Circular
No.45/89 dated 26.06.1989, there were further increase of
seven posts in Group XII and total fourteen posts were
added to Group XII. For all these posts, mode of recruitment,
qualifications, nature of duties and responsibilities are
entirely different and merely because the posts are
mentioned in one cadre, they cannot claim parity of scale of
pay.
If parity of pay scale is to be extended to the posts merely on
the ground that they are categorised in one Group
irrespective of the mode of recruitment, qualifications, nature
of duties and responsibilities, it will lead to huge financial
repercussion causing huge financial loss to PSEB which is a
public service-oriented institution.
8
12. Learned counsel for the respondents Mr. Saravpreet Singh
submitted that posts of Internal Auditors being in Group XII, who
were on par with Head Clerks should be given parity of pay scale as
that of Head Clerks, irrespective of the promotional avenues
available to the Internal Auditors. It was submitted that the Internal
Auditors were always treated on par with Head Clerks being the
promotional post from the post of Circle Assistants/ARAs and when
so, there was no justification to disturb the parity in the pay scales of
two posts which were being maintained for quite some time.
Contention of the respondents is that there was a parity of pay
scales of the posts of Internal Auditors and Head Clerks for about
two decades and while so, the order dated 03.10.1990 issued by
the appellant-Board revising the pay scale of Head Clerks from
Rs.1640-2925 to Rs.2000-3500 has disturbed the long-standing
parity of pay scales of the posts of Head Clerks and the Internal
Auditors. It is their contention that where the parity in the pay scales
of two posts has been maintained over a period of time then, if the
pay scale of one post is revised, the said pay scale is to be
maintained for other post also and disturbing such parity would be
arbitrary and violative of the Article 14 and Article 16 of the
Constitution of India. Much arguments were advanced on the
retrospective operation of the order dated 03.10.1990 (w.e.f.
9
01.01.1986) contending that such retrospective operation has
caused serious prejudice to the Internal Auditors who have been
promoted between the year 1986 to 1990.
13. In the light of the submissions, several issues arise for
determination inter alia are as under:-
Whether the Internal Auditors are entitled to claim parity of
pay scale with Head Clerks and Head Clerk–cum–Divisional
Accountants irrespective of the nature of recruitment,
qualifications and nature of duties and responsibilities?
Can the Internal Auditors claim equity of pay scale, merely
because they are in the same group (Class-XII) irrespective
of the nature of work and the internal qualification for
recruitment. In view of the promotional avenues available to
the Internal Auditors and the high pay scales which are
available in the promotional position, opting for Internal
Auditors, is it not a “preferred option”?
When there are about fourteen posts categorised in Group
XII, can Internal Auditors claim parity of pay scale with the
Head Clerks merely because they were categorised in
Group XII?
14. Ordinarily, the courts will not enter upon the task of job
evaluation which is generally left to expert bodies like the Pay
Commission etc. The aggrieved employees claiming parity must
establish that they are unjustly treated by arbitrary action or
10
discriminated. In Kshetriya Kisan Gramin Bank v. D.B. Sharma
and Others (2001) 1 SCC 353, this Court held as under:-
“7. The next question that arises for consideration is, as to what extent the High Court would be justified in exercise of its extraordinary jurisdiction under Article 226 to interfere with the findings of an expert body like the Equation Committee. In State of U.P. and Others v. J.P. Chaurasia and Others (1989) 1 SCC 121, this Court unequivocally held that in the matter of equation of posts or equation of pay, the same should be left to the Executive Government, who can get it determined by expert bodies like the Pay Commission, and such expert body would be the best judge to evaluate the nature of duties and responsibilities of the posts and when such determination by a commission or committee is made, the court should normally accept it and should not try to tinker with such equivalence unless it is shown that it was made with extraneous consideration….”
15. In S.C. Chandra and Others v. State of Jharkhand and
Others (2007) 8 SCC 279, this Court held as under:-
“33. It may be mentioned that granting pay scales is a purely executive function and hence the court should not interfere with the same. It may have a cascading effect creating all kinds of problems for the Government and authorities. Hence, the court should exercise judicial restraint and not interfere in such executive function vide Indian Drugs & Pharmaceuticals Ltd. v. Workmen, Indian Drugs & Pharmaceuticals Ltd. (2007) 1 SCC 408. ……….
35. In our opinion fixing pay scales by courts by applying the principle of equal pay for equal work upsets the high constitutional principle of separation of powers between the three organs of the State. Realising this, this Court has in recent years avoided applying the principle of equal pay for equal work, unless there is complete and wholesale identity between the two groups (and there too the matter should be sent for examination by an Expert Committee appointed by the Government instead of the court itself granting higher pay).
36. It is well settled by the Supreme Court that only because the nature of work is the same, irrespective of educational qualification, mode of appointment, experience and other relevant factors, the principle of equal pay for equal work cannot apply vide Govt. of W.B. v. Tarun K. Roy and Others (2004) 1 SCC 347.”
11
The same view was reiterated in Union Territory Administration,
Chandigarh and Others v. Manju Mathur and Another (2011) 2
SCC 452; State of Haryana and Others v. Charanjit Singh and
Others (2006) 9 SCC 321 and in Hukum Chand Gupta v. Director
General, Indian Council of Agricultural Research and Others
(2012) 12 SCC 666.
16. Observing that granting parity in pay scales depends upon the
comparative evaluation of job and equation of posts, in Steel
Authority of India Limited and Others v. Dibyendu Bhattacharya
(2011) 11 SCC 122, this Court held as under:-
“30. ……….. the law on the issue can be summarised to the effect that parity of pay can be claimed by invoking the provisions of Articles 14 and 39(d) of the Constitution of India by establishing that the eligibility, mode of selection/recruitment, nature and quality of work and duties and effort, reliability, confidentiality, dexterity, functional need and responsibilities and status of both the posts are identical. The functions may be the same but the skills and responsibilities may be really and substantially different. The other post may not require any higher qualification, seniority or other like factors. Granting parity in pay scales depends upon the comparative evaluation of job and equation of posts. The person claiming parity, must plead necessary averments and prove that all things are equal between the posts concerned. Such a complex issue cannot be adjudicated by evaluating the affidavits filed by the parties.”
17. Mode of recruitment of Head Clerks and Internal Auditors
and the qualifications:- In the light of the above principles, let us
consider the claim of Internal Auditors claiming parity of pay scale
with Head Clerks. The mode of appointment and the minimum
12
educational and other qualifications and experience required for
Head Clerk are as under:-
Sr. No.
Name of Post
Method of appointment
Minimum educational and other qualifications
Minimum Experience
Remarks
12 Head Clerk
By promotion from Circle Assistant/ARAs., who opt for promotion as Head Clerk
After having qualified Departmental A/Cs, Examination for Ministerial Establishment, If not already done or specially expected
Three year’s service as Circle Assistant/ Asst. Revenue Accountant
-
18. Internal Auditors have been promoted from the Ministerial
Cadre i.e. from the post of Circle Assistants/ARAs, who had opted
for the post of Internal Auditor were to be allowed the scales in the
Ministerial Cadre considering the post of UDC as induction post.
The posts of Internal Auditors are filled by 55% from direct
recruitment and 45% by promotion who have opted for promotion to
come to the Revenue Cadre. The mode of appointment and the
minimum educational and other qualifications and experience
required for the post of Internal Auditor are as under:-
Sr. No.
Name of Post
Method of Appointment
Minimum Educational and other qualification
Minimum Experience
Remarks
6. Internal Auditor
i) By direct appointment (55% of vacancies)
ii) By promotion from amongst ARAs/Circle Assistants who opt for
B.A. IInd class with Honours in Economics or Statistics Commerce
OR B.Com IInd Class
OR
Intermediate Cost and
Three year’s service as Circle Assistant/AR A/UDC put together out of which as
-
13
promotion as Internal Auditor (45% of vacancies)
Works Accountant or Intermediate Chartered Accountant.
After having qualified Departmental Accounts Examination for Ministerial Establishment, if not already done or specially exempted.
minimum of one year service shall be as Circle Assistant/ ARA.
19. The pay scale prior to 01.08.1963 of Head Clerks was higher
than the pay scale of Internal Auditors i.e. pay scale of Head Clerks
was Rs.150-300 and pay scale of Internal Auditors was Rs.130-240.
The pay scale of Internal Auditors was Rs.130-240 and it was
subsequently revised to Rs.150-300 with effect from 01.08.1963 on
par with the Head Clerks. The pay scales of Head Clerks and
Internal Auditors remained intact upto the year-1986 revision. But
the pay scale of Head Clerks was revised from Rs.1640-2925 to
Rs.2000-3500 on the recommendation of the Pay Anomaly
Committee formed by the Board to review the anomalies in the pay
scales of 1986 revision linking the scale of Head Clerks with the
Superintendent Grade-II under the State Government. As discussed
infra, the pay scale of Internal Auditors was revised from Rs.1640-
2925 to Rs.1800-3200 and after nine years of service to Rs.1880-
3300 i.e. scale of Revenue Accountant and after sixteen years of
service Rs.2000-3500 as per Secretary (Finance) Office Order
14
No.244 dated 15.02.1991 considering the post of Internal Auditor as
induction post in the basic pay scale of Rs.1800-3200 for direct
recruits.
20. Burden of proof on the person claiming parity of pay scale:-
Ordinarily, the scale of pay is fixed keeping in view the several
factors i.e. (i) method of recruitment; (ii) level at which recruitment is
made; (iii) the hierarchy of service in a given cadre; (iv) minimum
educational/technical qualifications required; (v) avenues of
promotion; (vi) the nature of duties and responsibilities; and (vii)
employer’s capacity to pay, etc.
21. It is well settled that for considering the equation of posts and
the issue of equivalence of posts, the following factors had been held
to be determinative:-
(i) The nature and duties of a post; (ii) The responsibilities and powers exercised by the officer
holding a post, the extent of territorial or other charge held or responsibilities discharged;
(iii) The minimum qualifications, if any, prescribed for recruitment to the post; and
(iv) The salary of the post (vide Union of India and Another v. P.K. Roy and Others AIR 1968 SC 850).
22. After referring to P.K. Roy’s case, this Court, in SAIL, held as
under:-
“25. In State of Maharashtra and Another v. Chandrakant Anant Kulkarni and Others (1981) 4 SCC 130 and Vice-Chancellor, L.N. Mithila University v. Dayanand Jha (1986) 3 SCC 7, a similar view
15
has been reiterated observing that equal status and nature and responsibilities of the duties attached to the two posts have to be taken into consideration for equivalence of the post. Similar view has been reiterated in E.P. Royappa v. State of T.N. and Another (1974) 4 SCC 3 and Sub-Inspector Rooplal and Another v. Lt. Governor Through Chief Secretary, Delhi and Others (2000) 1 SCC 644, wherein this Court following the earlier judgment in P.K. Roy AIR 1968 SC 850 held that the salary of the post alone may not be a determining factor, the other three criterion should also be fulfilled.”
23. The burden of proof in establishing parity in pay scales and the
nature of duties and responsibilities is on the person claiming such
right. The person claiming parity must produce material before the
court to prove that the nature of duties and functions are similar and
that they are entitled to parity of pay scales. After referring to number
of judgments and observing that it is the duty of an employee seeking
parity of pay to prove and establish that he had been discriminated
against, this Court, in SAIL, held as under:-
“22. It is the duty of an employee seeking parity of pay under Article 39(d) of the Constitution of India to prove and establish that he had been discriminated against, as the question of parity has to be decided on consideration of various facts and statutory rules, etc. The doctrine of “equal pay for equal work” as enshrined under Article 39(d) of the Constitution read with Article 14 thereof, cannot be applied in a vacuum. The constitutional scheme postulates equal pay for equal work for those who are equally placed in all respects. The court must consider the factors like the source and mode of recruitment/appointment, the qualifications, the nature of work, the value thereof, responsibilities, reliability, experience, confidentiality, functional need, etc. In other words, the equality clause can be invoked in the matter of pay scales only when there is wholesome/wholesale identity between the holders of two posts. The burden of establishing right and parity in employment is only on the person claiming such right. (Vide U.P. State Sugar Corpn. Ltd. and Another v. Sant Raj Singh and Others (2006) 9 SCC 82, Union of India and Another v. Mahajabeen Akhtar (2008) 1 SCC 368, Union of India v. Dineshan K.K (2008) 1 SCC 586, Union of India
16
and Others v. Hiranmoy Sen and Others (2008) 1 SCC 630, Official Liquidator v. Dayanand and Others (2008) 10 SCC 1, U.P. SEB and Another v. Aziz Ahmad (2009) 2 SCC 606 and State of M.P. and Others v. Ramesh Chandra Bajpai (2009) 13 SCC 635)”.
24. Nature of duties and responsibilities of Head Clerks are
different from the Internal Auditors:- The duties and nature of
work of Head Clerks and Internal Auditors are entirely different.
Head Clerk works under XEN, Drawing and Disbursement Officer
and there is only one Head Clerk in the Division Office. Head Clerk
is the Head of the establishment in the Divisional Office and total
work of the establishment is under the control of the Head Clerk.
The Head Clerk disburses the salaries and other payments of the
Sub-divisions and Division Offices and also maintains the leave and
other miscellaneous works for the Sub-divisions and the Division
Offices and discharges administrative functions and thus, has more
responsibilities. Per contra, Internal Auditor works under the control
of Chief Auditor. Duty of the Internal Auditor is to audit the billing of
the Revenue Department of the Sub-division Office which includes
billing of domestic supply to large supply. Internal Auditors work in
the Sub-division and there can be one or more Internal Auditors as
per quantity of work.
25. It is thus well settled that it is the duty of an employee seeking
parity of scale of pay to prove that the educational qualifications
17
required for both the posts, mode of recruitment and the nature of
work performed by them are one and the same. There are neither
pleadings nor any material produced by the respondents to prove
that the nature of work performed by the Internal Auditors is similar
with that of the Head Clerks. In the writ petition, respondents have
claimed parity of pay scale only on the ground that they were
categorised in Group XII along with the Head Clerks. Merely on the
ground that the cadre of Internal Auditors are placed in Group XII
along with the Head Clerks, cannot be a ground for seeking parity of
pay scale.
26. Considering the differences in the nature of duties and
responsibilities performed by the Head Clerks and Internal Auditors,
Pay Anomaly Committee decided to allow the revised scale for
Internal Auditor at Rs.1800-3200 with benefit of promotional
increments and Rs.2000-3500 for Head Clerks. Merely because
Internal Auditors are categorised in Group XII along with Head
Clerks, the Internal Auditors cannot claim parity as the nature of
duties and responsibilities of Internal Auditors are different from
Head Clerks.
27. Report of the Pay Anomaly Committee:- The Pay Anomaly
Committee was constituted by the appellant-Board vide its Office
18
Order No.179/Fin./PRC-1988 dated 22.08.1989 to consider the pay
anomalies of various categories of employees in the revised scale
of pay w.e.f. 01.01.1986. Considering the post of Internal Auditors,
the mode of recruitment (55% from direct recruitment and 45% by
promotion from amongst ARAs/Circle Assistants), nature of work
and the promotional avenues available to the Internal Auditors, the
Pay Anomaly Committee took the view that Internal Auditors be
allowed revised scale of pay of Rs.1800-3200. The relevant portion
of the report of the Pay Anomaly Committee reads as under:-
“Revenue/Accounts Wing:
“Presently the posts of Internal Auditors are being filled up with
55% through direct recruitment and 45% by promotion from amongst
A.R.As/Circle Assistants. As per promotional channel available for
Revenue/Accounts Cadre in the PSEB, A.R.As/Circle Asstt are
promoted either as Internal Auditor, Head Clerk or Head Office Asst.
as per option available for them. Internal Auditors get promotion as
Revenue Accountant and then finally as Revenue Supdt. On
accounts side, A.R.As/Circle Asstt., after passing SAS Part-I
Examination, may at their option, get promotion as Divisional
Accountant. He can, however, opt immediately after passing the SAS
Part-I Examination to come over as Revenue Accountants (which
option shall be final). The Divisional Accountants get promotion as
SAS Accountant which post is to be handled by SAS Parts-I & II
passed personnels and involves higher duties and responsibilities.
Since the Punjab Govt. has allowed revised scale of Rs.1800-3200
for Circle Assistants and Rs.2000-3500 for S.A.S. Acctts. The
19
Committee felt it necessary to devise promotional scale of I.A.s R.As
and Revenue Suptt. between the revised scale allowed to Circle
Assistants (Rs.1800-3200) and SAS Accountants (Rs.2000-3500). It
has, therefore been decided by the Committee to allow the revised
scale as under:-
Internal Auditor Rs.1800-3200 with benefit of promotional increment(s) being higher post than that of Circle Asstt./Assistant Revenue Accountant as Circle Asst./Assistant Revenue Accountants will get promotion as Internal Auditor in the same scale.
28. Considering the Pay Anomaly Committee Report 08/1990,
appellant-Board revised the existing scale of pay of Internal Auditors
from Rs.1640-2925 to Rs.1800-3200 with the benefit of promotional
increment to Circle Assistants/ARAs on their promotion to the post
of Internal Auditors. By the same order, the existing scale of pay of
the post of Head Clerks was revised from Rs.1640-2925 to
Rs.2000-3500.
29. Considering the grievances of its employees, second Pay
Anomaly Committee was constituted vide Office Order No.48/ENG-
30(25) by the appellant-Board. PSEB Employees Federation raised
the grievance about the disparity in the pay scale of Head Clerks
and Internal Auditors. Considering the grievances, Pay Anomaly
Committee took the view that having regard to the nature of duties
and responsibilities attached to the posts and skill involved in the
20
performance of the job, the nature of duties of Head Clerks and the
Internal Auditors and the promotional avenues available to them are
entirely different and that there is no parity of the categories of
Revenue Accountants/Divisional Accountants and Internal Auditors
with the Head Clerks and that they cannot claim parity. The relevant
portion of the report of Second Pay Anomaly Committee reads as
under:-
“4.1 The Committee has reviewed the position with regard to the
agenda put up to the Pay Anomaly Committee by the Secretary Pay
Revision Committee and nature of duties of each category of
employees, qualifications prescribed and time-bound scales allowed
to direct recruitees where the recruitment through direct recruitment
or by qualifying D.A.E. etc. and make its
recommendations/observation as under:-
i) The Pay Anomaly Committee has already considered the
representations of the employees and did not recommend
any improvement in the scale of Divisional
Accountant/Revenue Accountant and Internal Auditor,
that there is no parity of these categories with Head Clerk
as their nature of duties are different, promotional
channel is different and the induction posts has been
made for directly recruited 55% Internal Auditors and
Revenue Accountants who have been deployed as
Revenue Acctt; after they have passed SAS Part-I
Examination. The Head Clerk is a promotional
post/category and they are genially promoted after putting
a long service of about twenty-five years in the Ministerial
Cadre from the post of LDC/UDC, Circle Asstt;/A.R.A. etc.
whereas the Divisional Accountants are posted when they
qualify the D.A.E. of SAS Part-I. The Divisional
21
Accountants have also been allowed time-bound scales
which is not available to the post of Head Clerk. ii) On the promotion from Circle Asstt;/ARA to the post of
H.O. Assistant & Internal Auditor in the same scale of
Rs.1800-3200, benefit of promotional increments is
available. iii) ……… iv) In the Ministerial Cadre, the H.O. Cadre or amongst the
Circle Asstt;/ARA who opt for the post of H.O. Assistant.
The post of Head Clerk is filled up amongst the Circle
Asstt;/ARAs who opt for the post of Head Clerk. The post
of Internal Auditor is filled up 55% by direct recruitment
and 45% amongst Circle Asstt;/ARAs was opt for the post
of Internal Auditors. v) The scale of H.O. Assistant and Head Clerks have been
revised on the pattern of Punjab Govt; and these
categories are traditionally linked with the State Govt;
whereas the categories of Internal Auditors, Revenue
Acctt; Divisional Accountants are exclusively PSEB
categories. vi) Nature of duties of the Head Clerk and the Internal
Auditor/H.O. Assistant are not identical. So the Pay
Anomaly Committee separated the scales considering the
nature of duties and promotional channels etc;
5.1 The Committee is of the view that the option may be given to
the employees who have been promoted between 01.01.1986 to
03.10.1990 (the date of office order vide which scale of Head
Clerk revised) as H.O. Assistant & Internal Auditor for the post of
Head Clerk, provided some vacancies are available in the cadre
of Head Clerk. Till the vacancy is falling due, they will be H.O.
Assistant or Internal Auditor, as the case may be, but on the
appointment as Head Clerk they will be given the seniority as
would have been if he would have exercised their option as Head
Clerk in the first instance on promotion from Circle Asstt;/ARA.
The financial implication would be nominal.
22
5.2 The Committee recommends that the scales already
allowed by the Board on the recommendation of Pay Revision
Committee and further improved on the recommendation of Pay
Anomaly Committee may not be further improved otherwise this
would create number of complications, demand from other
categories for further revision of their pay scales also. The cases
filed by the Divisional Accountant & Internal Auditors in the Punjab
& Haryana High Court be defended by the Board on the basis of
record and regulations of the Board….. [Underlining added].”
30. Internal Auditors cannot claim parity:- Grievance of the
respondents is that there was a parity of pay scale of the posts of
Internal Auditors and Head Clerks for about two decades and while
so, the order dated 03.10.1990 revising the pay scale of Head
Clerks from Rs.1640-2925 to Rs.2000-3500 has disturbed the long-
standing parity of pay scales of the posts of Head Clerks and the
Internal Auditors. It is their contention that where the employer has
been maintaining parity in the pay scales of two posts over a period
of time then, if the pay scale of one post is revised, the said parity of
pay scale is to be maintained and disturbing such parity would be
arbitrary and violative of the Article 14 and Article 16 of the
Constitution of India.
31. Though the above arguments of the respondents appear to be
attractive, when considered in the light of the well settled principles,
we find no merit in the contention. Equation of posts and revision of
23
pay scale is within the domain of the Government. The matter
should be left to the discretion and expertise of the Pay Committee
and the Government to take the decision on the scale of
pay/revision of pay scale by considering the nature of duties and
responsibilities. As pointed out earlier, the Pay Anomaly Committee
has given elaborate reasons for revising the pay scales of the Head
Clerks at Rs.2000-3500 and Internal Auditors at Rs.1800-3200. The
conclusion arrived at by the experts/Pay Anomaly Committee are
not susceptible to judicial review and the courts are not to interfere
with the decision of the Government which is based on the opinion
of the experts.
32. Conscious exercise of option to go as Internal Auditors:-
On behalf of the appellant-Board, the learned Senior counsel
has drawn our attention to the various promotional avenues
available to the Internal Auditors and the sharp rise in the scale of
pay in such promotional position. The Circle Assistants had been
asked to exercise their option to go in the channel of promotion of
Head Clerks or in the channel of Internal Auditors. Those who have
chosen the channel of Internal Auditors post on 03.10.1990 have
consciously chosen to exercise the option of Internal Auditors being
mindful of the fact that the pay scale of the Head Clerks is higher
24
than that of Internal Auditors; yet they have chosen to exercise the
option of Internal Auditors. Those who have exercised their option
for the post of Internal Auditors post on 03.10.1990, in our
considered view, cannot make a grievance about their revised scale
of pay at Rs.1800-3200 which is not on par with the Head Clerks.
33. Likewise, the Internal Auditors who have been directly
recruited as Internal Auditors, have consciously applied for the post
of Internal Auditors in the scale of pay of Rs.1800-3200, cannot
raise a plea claiming parity of pay scale as that of the Head Clerks,
since they have been directly recruited as per advertisement against
the post of Internal Auditors.
34. The grievance of the respondents is that since the order dated
03.10.1990 has been given retrospective effect w.e.f. 01.01.1986,
those of them who have exercised their option as Internal Auditors
between 01.01.1986 to 03.10.1990 are deprived of the parity of pay
scale. It was further submitted that had such a disparity of pay scale
between the Head Clerks and the Internal Auditors was in force from
the year 1986 onwards, the Circle Assistants/ARAs would not have
exercised their option for promotion as Internal Auditors and they
might have chosen to exercise their option for promotion as Head
Clerks. This contention though appears to be attractive, by
25
consideration of the same, it lacks merit for more than one reason.
As rightly submitted by the learned Senior counsel for the appellant-
Board, exercise of option for promotion as Internal Auditor was a
“conscious option”. Further, it was always open to the appellant-
Board to revise the scale of pay in terms of Regulation 3(g) of the
Punjab State Electricity Board (Revised Pay) Regulations, 1988.
35. That apart, while recommending the different pay scales for
Head Clerks and Internal Auditors, the Pay Anomaly Committee was
conscious about those Circle Assistants/ARAs who have already
exercised their option for promotion as Head Clerks between
01.01.1986 to 03.10.1990. The Pay Anomaly Committee in para
(5.1) of its report expressed its view that the option may be given to
the employees who have been promoted between 01.01.1986 to
03.10.1990 as Head Clerks and Internal Auditors for the post of
Head Clerk, provided some vacancies are available in the cadre of
Head Clerk. The Pay Anomaly Committee has also expressed its
view that once they are appointed as Head Clerks, they will be
given the seniority as would have been if they would have exercised
their option as Head Clerks in the first instance on promotion from
Circle Assistants/ARAs. The grievance of the respondents in this
26
regard has been taken note by the Pay Anomaly Committee and as
per its view in para (5.1), the same is redressed.
36. Promotional avenues available to the Internal Auditors:-
Promotional channels which are available against the post of Head
Clerk, Internal Auditor and Senior Assistant are as under:-
Head Clerk Internal Auditor Senior Assistant Circle Superintendent
1) Revenue Accountant 1)Superintendent Grade II
2)Revenue Superintendent 2)Superintendent Grade I 3) Accounts Officer* 3) Under Secretary 4) Deputy Chief Accounts Officer*
4) Dy. Secretary
5) Chief Accounts Officer* *Subject to passing of SAS Part I and Part II Examination
By perusal of the above, it is seen that the promotional avenues
which are available to all the Internal Auditors are far more in
comparison to the promotional avenues which are available to the
Head Clerks. Therefore, for this reason also, option of Internal
Auditors which has been exercised by the Internal Auditors was a
“conscious option” exercised by them because of more
promotional avenues may available in the channel of Internal
Auditors.
37. That apart, the pay scales which are available in the
promotional channel for Internal Auditors are also sharply higher
than the Head Clerks. A Head Clerk on promotion to a Circle
Superintendent receives one additional increment above the scale
27
of Rs.10900- 34800 plus grade pay of Rs.5450 (i.e. available to a
Head Clerk). However, in the Internal Auditors channel, further
promotion as Accounts Officer will be in the pay scale of Rs.16650-
39100 plus grade pay of Rs.5800. Thereafter, on promotion as
Deputy Chief Accounts Officer, he receives one further increment
and the grade pay increases to Rs.8500. Thereafter, on further
promotion as Chief Accounts Officer, he goes into the scale of
Rs.41300-67000 plus grade pay of Rs.9600. Two senior-most Chief
Accounts Officers are put in the scale equivalent to Chief Engineer
i.e. Rs.41300-67000 plus grade pay of Rs.10500. From submission
of the appellant-Board, we find that the increase in the pay scale is
much higher on promotion against the post in the Internal Auditor
promotional channel. Thus, for the said reason also, the choice of
Internal Auditors made by all the persons (including those who have
exercised the option between 01.01.1986 to 03.10.1990) is a
reasoned choice keeping in view the greater promotional avenues
and the higher pay scales which are available.
38. It is also relevant to note that insofar as the direct recruits are
concerned, the direct recruited Internal Auditors are entitled to a
time-bound promotional scale on completion of nine and sixteen
years of service. Time-bound promotional scale of directly recruited
28
Internal Auditors after regular service of nine years is Rs.1900-3300
(unrevised) and after completion of sixteen years of service is
Rs.2000-3500 (unrevised). However, no such time-bound
promotional scale is available to Head Clerks. Head Clerks are not
directly recruited and their appointment as Head Clerk is by
promotion only.
39. The only ground urged by respondents-Internal Auditors is
that parity of pay scale between the Head Clerks and the Internal
Auditors was maintained by the appellant-Board for more than two
decades and while so, disturbing the parity is arbitrary and illegal.
The Court has to keep in mind that a mere difference in service
conditions, does not amount to discrimination. Unless there is
complete identity between the two posts, they should not be treated
as equivalent to claim parity of pay scale. No doubt, Internal
Auditors were earlier placed in the same group namely Group XII;
but educational qualifications for the post of Head Clerk and mode
of recruitment are different. As submitted by the learned Senior
Counsel for the appellant-Board, that in the year 1980, there were
only four posts in Group XII but subsequently some posts were
added to Group XII and the total fourteen posts which were added
to Group XII are:- Punjabi Teacher, Drawing Teacher, Hindi Teacher,
D.P.Ed. Teacher, Master/Mistress, Science Teacher, Security
29
Inspector, Modeller Divisional Head Draftsman, Prosecuting
Inspector (now Law Officer), Law Officer Grade II, Medical
Assistant, Librarian and Fire Officer, etc. For all these posts, source
and mode of recruitment, qualifications and nature of work are
entirely different. If the contention of the Internal Auditors for
claiming parity of pay scale with that of Head Clerks merely on the
ground that the post of Internal Auditor was placed in Group XII,
then if such parity of pay scale may have to be extended to all other
posts, it would have huge financial implication on the finance of the
Board which is a service-oriented institution owing to the
consumers. As held in Union of India and Another v. Manik Lal
Banerjee (2006) 9 SCC 643, “it is now a well settled principle of law
that financial implication is a relevant factor for accepting the
revision of pay.”
40. The learned Single Judge proceeded under the erroneous
footing as if the case of Internal Auditors is covered by the case put
forth by Sub Fire Officers. The learned Single Judge did not keep in
view the counter statement filed by the appellant-Board before the
High Court pointing out various distinguishing features of Internal
Auditors and Head Clerks on account of which no parity could be
granted to the Internal Auditors with the Head Clerks. The High
30
Court also did not keep in view that the Pay Anomaly Committee did
consider the demand of Internal Auditors and had not accepted the
demand in view of different nature of duties and various other
relevant factors. The learned Single Judge erred in recording that
the respondents were in the same category of “Sub Fire Officers”
within the same group which have been decided by the earlier
judgment dated 21.01.2010.
41. As discussed earlier, merely because various different posts
have been categorized under Group XII, they cannot claim parity of
pay scale as that of the Head Clerk. All the more so, when the
Internal Auditors are appointed 55% by direct recruitment and 45%
by promotion from Circle Assistant/Assistant Revenue Accountant.
The High Court did not keep in view that the duties, nature of work
and promotion channel of Head Clerks and Internal Auditors are
entirely different and that option to seek promotion apparently as
Internal Auditors was the “conscious exercise of option”, the
impugned judgment cannot be sustained and is liable to be set
aside.
42. In the result, the impugned judgment dated 23.02.2012
passed by the High Court of Punjab and Haryana at Chandigarh in
LPA No.264 of 2012 and Order dated 04.05.2012 in the review
31
petition are set aside and these appeals are allowed. No costs.
………………………J. [R. BANUMATHI]
………………………J. [INDIRA BANERJEE]
New Delhi; January 08, 2019
32