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Judgment
Mr. Justice V. Jagannathan
Heard Sri M.R.C. Ravi, Learned Counsel for the review Petitioner and Sri. Raghavendrachar, Learned Counsel for the Respondents.
Review of the order passed by this Court on 12.11.2010 is sought by the Petitioner mainly on the ground that they will have to give to the Respondents (writ Petitioners) the revised pay-scales on par with the pay-scales given by the State Government under the 5th Pay Commission and this would work to the disadvantage to some of the employees and even many senior officers, in as much as the persons who entered into the service in the year 2004 will get higher basic pay than those who were joined service earlier to the writ Petitioners and as such, in order to set right the anomaly, the matter has to be reconsidered in respect of the persons from the same category.
On the other hand, submission of Learned Counsel for the Respondents is that this Court took note of the various Government Orders as well as the inter office communication and as the Petitioner''s Board itself had approved the revised pay-scales to Supervisory Personnel end Executives of the company on par with the State Government employees and the Government of Karnataka also had conveyed its approval for the revise of the pay-scales, the order passed by this Court does not require any reconsideration.
Having thus heard both sides and taking note of the various Government orders which were referred to by this Court while disposing of the writ petitions, I do not see any case is made out for this Court to review the order passed.
Review petition lacks merit and it also does not come within the parameters of Order 47 Rule 1 of CPC Petition is rejected accordingly.
Hence, the application filed by the L. Rs. of Respondent Nos. 8 and 33 is also allowed in the interest of justice.