High CourtsSingle Bench(2004) 09 DEL CK 0011

New Delhi Municipal Council vs NDMC Water Meter Workshop Association and Others

Delhi High Court · Decided on 17 September 2004

HON’BLE JUDGES
Madan B. Lokur, J
CASE NUMBER
Writ Petition (C) 9494 of 2004

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Judgment

5 paragraphs · 164 words

Madan B. Lokur, J.—The Respondents in this case are working as Water Meter Mechanics, Water Meter Repairers, Water Meter Testers, Water Meter mistress, Painter, Beldars and Khallasis.

2.

Other Beldars have already been given the benefit of SSC pay scales by NDMC. The work of Khallasis is not particularly different from Beldars or Peons. Similarly, a Painter does not belong to an exclusive category or cadre of employees.

3.

In so far as Water Meter Mechanics, Water Meter Repairers, Water Meter Testers and Water Meter mistress are concerned, it is nobody''s case that they are technical persons. Their job is also not so specialized as to make it particularly different from other categories of employees such as Carpenters, Welders, Pump Drivers and Pump Mechanic.

4.

Under the circumstances, it is held that all persons falling in the aforesaid categories are entitled to the benefit of SSC pay scales with effect from 1st April,1998.

5.

The Respondents will be entitled to costs of Rs.1,000/- each.