SUPREME COURT EMPLOYEES WELFARE ASSOCIATION SUPREME COURT IV CLASS EMPLOYEES WELFARE ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) The Supreme court Employees Welfare Association and Supreme court Class IV Employees Welfare Association filed Writ Petition (Civil) No. 801 of 1986 and Writ Petition (Civil) No. 1201 of 1986 making a prayer that the staff of the Supreme court of India be placed in higher scales of pay than what are admissible to the corresponding staff working in the Delhi High court. A direction was also sought that as an interim measure the staff working in the Registry of thiscourt be paid the same pay scales as were being paid to the holders of corresponding posts working in the Registry of the Delhi High court.

(2.) On 25/09/1986 an interim order was passed by this court saying that pending Final disposal of the writ petition the officers and staff of the Supreme court Registry may be paid the same pay scales and allowances which were then being enjoyed by the officers and the members of the staff of the High court of Delhi belonging to the same category with effect from the date from which such scales of pay have been allowed to the officers and the members of the staff of the High court of Delhi. By a later order dated 15/01/1987 clarification was made in respect of different posts in the Supreme court Registry which will be treated as equivalent to the different posts in the Delhi High court and a direction was given that the benefit of the aforesaid order dated 25/07/1986 will be given to them.

(3.) There is no dispute that pursuant to the aforesaid two orders the section Officers/court Masters, Assistants, Senior Clerks and other employees in the Supreme court Registry started getting the scales of pay which were being paid to their counterparts in the Delhi High court on the basis of aforesaid orders dated 25/07/1986 and January 15, 1987