MADAN LAL Vs. REGISTRAR DELHI HIGH COURT

JUDGEMENT

(1.) The challenge in this writ petition is to the non-fixation of the pay of the petitioner pursuant to the report of the Foutti Pay Commi- ssion.

(2.) The petitioner in Class-IV employee of this Court and is working as an Usher in the pay-scale of Rs. 30U-43U. This petition appears to have been filed in a representative capacity on behalf of all the Class-1 V employees of this Court, who are Peons, crashes, Safai-Walas, Daftries, Jamadars, Junior Library Attendants, Records Sorters and Junior Gestetner Operators. This judgment will, therefore, be applicable to all these and other Class-IV employees of this Court.

(3.) Prior to the Third Pay Commission Report, these employees were in the pay-scales ranging from Rs. 196-232 to Rs. 210-270. The petitioner herein filed a Civil Writ Petition No. 2236/86, inter alia, praying that the pay of Class-IV employees of this Court should be fixed in the pay-scale of Rs. 300-430 inasmuch as similar employees in the High Court of Punjabi Haryana were drawing their salaries in this pay-scale of Rs. 300-430.