RADHAKRISHNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Claim of the petitioners was based on the communication dated 15.9.2011 addressed by the Registrar General, High Court of Karnataka (for short "RG") to the Secretary to Government, Department of Law, Justice and Human Rights. By this communication, the RG had requested the Secretary, Law and Justice to move the Government to include the posts of "Bailiff, Process Servers and Drivers" in common category post in the "Ministerial cadre" and grant one additional increment to them with effect from 1.4.2003, based on the Judicial Pay Commission

(3.) I have heard learned counsel for the parties.