Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 5
PETITIONER:
D.T.C . WORKERS’ UNION & ORS.
Vs.
RESPONDENT:
DELHI TRANSPORT CORPORATION
DATE OF JUDGMENT02/04/1991
BENCH:
THOMMEN, T.K. (J)
BENCH:
THOMMEN, T.K. (J)
SAHAI, R.M. (J)
CITATION:
1991 SCR (1) 984 1991 SCC (2) 618
JT 1991 (2) 49 1991 SCALE (1)536
ACT:
Pay Scales-D.T.C. employees-Implementationof
recommendations of Fourth Pay Commission-Office Order
No.DGM(IR)/84/90 dated 7.2.1984-Construction of.
HEADNOTE:
The D.T.C. Workers’ Union and some of its members have
filed this Writ Petition under Article 32 of the
Constitution praying, as the main relief, for issue of a
Writ of Mandamus or Direction to the respondent-Corporation
to implement w.e.f. 1.1.86 the recommendations of the Fourth
Pay Commission as approved by the Government of India to the
Central Government employees as per the undertakings given
to its employees vide Office Orders No.PLD-IX (465/83/10589
dated 15.9.1983 and DGM(IR)/84/90 dated 7.2.1984. Relying on
the undertakings given in the said Office Orders it has been
contended on behalf of the petitioners that the D.T.C.
employees will be entitled not only to new pay-scales as
recommended by the Fourth Pay Commission to the
corresponding categories in the Central Government but more
in the shape of interim reliefs which they has enjoyed
during the period of interregnum between their original pay-
scale and the new pay-scales.
On behalf of the Corporation it has been submitted that
all the reliefs which its employees had earlier received, be
it additional payment in the nature of interim relief in the
sum of Rs.50 or Rs.70 as the case may be, or the revised
interim pay-scale, pending adoption of the new scale
recommended by the Fourth Pay Commission, would merge into
the new scale and they would have no entitlement to any
additional payment as any such differential treatment will
be discriminatory and, therefore, unsustainable.
Disposing of the Writ Petition, this Court,
HELD: The overriding consideration behind the Order
dated 7.2.1984 is that, as in the case of all Government
employees, so in the case of the Corporation employees, the
new scales recommended by the Fourth Pay Commission should
be fully implemented. Whatever may be the amounts actually
payable in terms to the interim reliefs, the
985
employees of the Corporation should neither be paid less nor
more than the Government employees in the corresponding
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 5
categories.[989C]
All employees, whether retained on the original pay-
scale or placed on the revised interim pay-scale during the
period preceding 1.1.86, will be placed on the pay-scale
adopted as per the recommendations of the Fourth Pay
Commission in such a way that will be fitted exactly in
positions corresponding to their positions on the earlier
pay-scales. But the corresponding positions in the new pay-
scale will naturally carry better emoluments, so as to
maintain parity with the Government employees in like
categories. We have no doubt that the recommendations of the
Fourth Pay Commission will be fully implemented in terms
thereof. [989D-E]
JUDGMENT:
ORIGINAL JURISDICTION: Writ petition No. 320 of 1987.
(Under Article 32 of the Constitution of India.)
Jitender Sharma for the Petitioners.
Kepil Sibal, Ms. Tamali Das Gupta, Ms. J. Wad and Mr.
R.Venkataramani (NP) for the Respondent.
The Judgement of the Court was delivered by
THOMMEN,J. This petition has been filed by the D.T.C.
Workers’ Union and some its members. The main relief sought
by them, as contained in prayer (a), reads:
"Issue a Writ of Mandamus or Direction to the
respondent the Delhi Transport Corporation to implement
w.e.f. 1.1.86 the recommendations of the Fourth Pay
Commission as approved by the Government of India to the
Central Government employees as per the undertakings gives
to its employees vide Office Order NO.PLD-IX(465)/83/10589
dated 15.9.1983 and DGM(IR)/84/93 dated 7.2.1984."
The petitioners as well as the respondent, the Delhi
Transport Corporation, rely heavily upon the Office Order
No. DGM(IR)/84/90 dated 7.2.1984 issued by the Deputy
General Manager of the respondent-Corporation, although they
differ in their construction of what it contains. We shall,
therefore, read the whole Order;
986
"..........Before Interim Relief was announced by
the Central Government for its employees to be paid
w.e.f. 1.6.83, the Wage Group constituted by the
Government of India for considering the demand
regarding revision of pay-scales of the employees
of the Delhi Transport Corporation gave its report
recommending revision of pay-scales of all the
Class III & IV employees as an interim measure
pending receipt of Fourth Pay Commission report.
Thus the revised scales themselves were in the
shape of an interim relief. As interim relief was
announced by the Government for its employees
almost simultaneously some unions approached the
Management opposing the introduction of new scales
and asking for the interim relief as at the
Government rates. It was explained to them that the
revised scales have a greater in built advantage as
the benefit in some cases go even over hundred
rupees while interim relief for workers was fifty
to seventy rupees. However, an option was given
vide circular No.PLD-IX(465)/83/10589 dated 15.9.83
to the employees of the Corporation either to avail
the benefit of interim relief and retain the old
pay scales or to avail the benefit of the revised
pay-scales. In reference to the clarification
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 5
sought by the Unions, it was made absolutely clear
beyond any ambiguity to the employees that -(1)
there is absolutely no intention to de-link the DTC
from the Central Government pay-structure and DA
pattern arbitrarily or unilaterally; (ii) if the
Fourth Pay Commission granted any further interim
relief or benefit before the final report, such
benefit will be available to the DTC employees;
(iii) the differential in the head start now given
in the pay-scales will be maintained even while
implementing the scales recommended by the Fourth
Pay Commission and (iv) the payscales recommended
by the Working Group would be enforceable for a
period of four year or the receipt of report of
the Commission whichever is earlier. It has
already been made amply clear that differential in
"head start" given in the revised pay scales will
be maintained even while implementing the scales
recommended by the Fourth Pay Commission. In
fixation of pay in the scales to be recommended by
the Foruth Pay Commission, the employees coming
over to the revised scales of pay will be given due
benefit of Central Government Interim Relief so as
to ensure that they are not at any disadvantage
because of having opted for the revised scales now.
For instance, if the
987
pay of an individual in the pay-scale of Rs.260-400
drawing a basic pay of Rs.260 per month who had
opted for interim Relief at Central Government
rates is fixed at Rs.310 p.m. by adding Rs.50 as
Interim Relief a Basic Pay of Rs.260 whereas the
pay of an employee who has opted for corresponding
revised pay-scale of Rs.284-440 and is drawing
Basic pay of Rs.284 p.m. will be fixed at Rs.334
p.m. by adding Rs.50 to his Basic Pay of Rs.284. In
this connection our circular NoPLD-IX(465) 83 dated
20.9.93 referees.
It has been clearly shown in the above
illustrations as to how the revised pay-scales will
be beneficial to the employees. It is opted that
the employees will not be mislead now by any such
interpretation which is being placed on the
Ministry of Finance’s O.M. of 28th November ,1983."
Referring to the concept of "head start" mentioned in
the Order, Mr. Jitender Sharma, appearing for the
petitioners, submits that it being the intention of the
Corporation to protect the interim relief granted to the
employees, not withstanding the recommendations of the
Fourth Pay Commission, the employees are entitled to the
interim relief, referred to as the "head start", in addition
to the pay-scale recommended by the Fourth Pay Commission,
In other words, according to Mr.Sharma, the employees will
be entitled not only to the new pay-scale recommended by the
Fourth Pay Commission, but more in the shape of interim
reliefs which they had enjoyed during the period of the
interregnum between their original pay-scale and the new
payscale.
Mr. Kapil Sibal, appearing for the respondent-
Corporation, submits that all that the Order dated 7.2.1984
has intended to state is that the "head start" in the form
of interim relief will not deprive the employees of the full
benefits of either the revised interim pay-scale, i.e., the
scale as revised during the interregnum, or the new pay-
scale subsequently introduced as per the recommendations of
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 5
the Fourth Pay Commission. The employees had the option
either to accept the additional payment in the nature of an
interim relief in the sum of Rs.50 or Rs.70 as the case may
be, or the revised interim pay-scale which was itself in the
nature of an interim relief, pending adoption of the new
scale recommended by the Fourth Pay Commission. But once the
employees are placed on the scale recommended by the Fourth
Pay Commission, all the reliefs which they had earlier
received would merge into the new scale and they would have
no entitlement to any
988
additional payment. Any payment in addition to what the
Fourth Pay Commission recommended would place the employees
of the Corporation at an undue advantage in comparison to
the employees of the Government in Corresponding grades. Any
such deferential treatment, counsel points out, will be
discriminatory and, therefore, unsustainable.
Mr. Sharma, however, refers to the scales of pay
relating to the category of conductors, tailors,compositors
etc. Their scale of pay prior to June, 1983 was Rs.260-6-
290-EB-6-326-EB-8-390-10-400. A revised interim scale was
introduced on 1.6.1983. This scale was Rs.284-8-340-10-440.
On 1.1.86, a new scale was introduced on the basis of the
recommendations of the Fourth Pay Commission. That scale is
Rs.950-20-1150-EB-25-1500. This shows that, prior to
1.1.1986, an employee on the scale of Rs.260-400 as on
31.5.1983 had the option either to remain on that scale and
draw an additional allowance or be placed on the revised
interim scale of Rs.284-440 . On 1.1.1986 all employees in
the category of conductors etc., came on the scale of
Rs.950-1500 whether or not, prior to that date, they had, in
exercise of their option, remained on the original scale or
Rs.260-400 with the additional allowances or been placed on
the revised interim scale Rs.284-440. According to Mr.
Sharma, the "head start" promised by the Corporation means
the additional allowances or revised scales recieved by the
employees during the interregnum, and such benefits have to
be super imposed over the new scale of Rs.950-1500. He
further submits, insofar as none of the employees of the
Corporation had opted to remain on the original scale with
the additional allowances, but had come on the revised
interim pay-scale, all the employees brought on the new
pay-scales on 1.1.86 are entitled to be fitted with
reference to the total emoluments drawn on the revised
interim scale.
A careful reading of the Order dated 7.2.1984 shows
that certain interim benefits were granted to the employees
preceding the introduction of the new pay-scale on the basis
of the recommendations of the Fourth Pay commission. These
benefits which were either in the nature of an additional
payment or a revised interim pay-scale were intended to
cover the period preceding the introduction of the regular
pay-scale which came into effect on 1.1.86. The Order
further shows that the Corporation was to carry the same pay
structure and DA pattern as in the case of the Government
employees in the corresponding categories. All benefits
granted by the Fourth Pay Commission in the nature of
interim reliefs were also to be made available to the
989
Corporation employees. The interim reliefs granted by the
Corporation in the nature of what is imprecisely referred to
as "head start" were to be maintained in implementing the
scales recommended by the Fourth Pay Commission. The figures
worked out in the penultimate paragraph of the Report
indicate that whether the employees were retained on the
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 5
original pay-scale with the additional emoluments by way of
interim relief or they had, as in the instant case, opted
for the revised interim scale, they should suffer no loss by
reason of the option they hadexercised. But the overriding
consideration behind the Other dated 7.2.1984 is that, as in
the case of all Government employees, so in the case of the
Corporation employees, the new scale recommended by the
Fourth Pay Commission should be fully implemented. What ever
may be the amounts actually payable in terms of the interim
reliefs, the employees of the Corporation should neither be
paid less nor more than the Government employees in the
corresponding categories.
This means that all employees, whether retained on the
original pay-scale or placed on the revised interim pay-
scale during the period preceding 1.1.86 will be placed on
the pay-scale adopted as per the recommendations of the
Fourth Pay Commission in such a way that they will be fitted
exactly in positions corresponding to their positions on the
earlier pay-scales. But the corresponding positions in the
new pay-scales will naturally carry better emoluments, so as
to maintain parity with the Government employees in like
categories.
In the circumstances, we have no doubt that the
recommendations of the Fourth Pay Commission will be fully
implemendted in terms thereof. Mr. Kapil Sibal, appearing
for the Corporation, assures us that it will be so done. Mr.
Sibal’s submission is recorded. In the circumstances, no
further order is required. The writ petition is accordingly
disposed of. No costs.
R.N.J. Pentition disposed of.
990