GRAMIN BANK AWARD STAFF UNION Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THE present petition impugns the recommendation dated 25th October 2001 (Annexure A/7) of the committee constituted by the sponsor Bank i.e. Respondent No. 1 for revision of allowance namely cyclostyling machine operator allowance, driver allowance, cashier in charge of cash at Branch allowance and daftari allowance w.e.f. 1.4.2000 and the order dated 3.12.2001 (Annexure A/9), revising the allowances, as stated above w.e.f. 1.4.2000 and for recovery of the excess payment w.e.f. 1.4.2000.

(2.) THE undisputed facts in nutshell are that the members of the petitioner-Union were granted special allowance as per the order dated 20.6.2001 (Annexure A/4) w.e.f. 1.4.2000, interalia (i) Cashier in-Charge Allowance (Key Allowance) @ Rs. 750/-, (ii) Daftari Allowance @ Rs. 371/-, (iii) Cyclostyling allowance @ Rs. 184/- and (iv) Driver Allowance @ Rs. 932/-, which were sought to be revised by the impugned recommendation dated 25.10.2001 and order dated 3.12.2001 by reducing to Rs. 351/-, Rs. 352/-, Rs. 145 and Rs. 923/- respectively, w.e.f. 1.4.2000 and the excess payment was sought to be recovered from the concerned employees.

(3.) SHRI P.S. Koshy, Learned counsel appearing for the petitioner-Union submitted that the basic pay and dearness allowance as mentioned in the order dated 11th April, 2001 (Annexure A/2) has been clarified by circular dated 25th April, 2001 (Annexure A/3) of the Ministry of Finance, Government of India that basic pay and dearness allowance means basic pay, dearness pay, dearness allowance, additional D.A., interim relief or any other allowance which form part of the pay or dearness allowance.