(1.) INTRODUCTION :
(2.) The respondents are Assistant Registrars of the Delhi High Court. Their scale of pay was fixed at Rs. 3000-4500 and recommendations therefor were made by the Chief Justice of the High Court of Delhi in terms of his letter dated 15-10-1991 to the effect that the scales of pay be revised with effect 1-1-1986. Before making the said recommendations, the Chief Justice of the High Court constituted a committee which had gone into the said matter. The Committee submitted a report which was accepted by the Chief Justice. While fixing the scales of pay of the Assistant Registrars, it was noticed that the post of Assistant Registrar is a promotional post for the Superintendents, Court Masters and Private Secretaries who had been placed in the scale of pay of Rs. 2000-3500. As despite such recommendations no heed was paid thereto by the appellant, the writ petition was filed.
(3.) The appellants herein inter alia contended before the High Court that the Assistant Registrars should not have been placed in a higher scale of pay of Rs. 3000-4500 as the Fourth Pay Commission, had recommended the scale of pay of Superintendent, Court Master and Private Secretary as also the Assistant Registrar at Rs. 2000-3500 and thus it must have given a go-bye to the old relativities and treated both categories of the post as equal or merged. The appellant also highlighted the repercussions thereof on the officers of the equivalent rank of Central Government who might also agitate for higher scale of pay.
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