RIYAZUDDIN SIDDIQUE Vs. CENTRAL TIBETAN SCHOOLS ADMINISTRATION

JUDGEMENT

(1.) Rule.

(2.) This writ petition raises question of grant of parity in the pay scales to the employees of respondent No.1 i.e. Central Tibetan Schools Administration (for short 'CTSA') who are presently holding the post of Assistants, Audit Assistants and Senior Stenographers. It was contended before me that right from their appointments they got the same pay scales as their counterparts in the Government of India so much so that the recommendations of 2nd, 3rd, 4th Pay Commission respectively had been implemented in their case as in the case of their counterparts in the Government of India.

(3.) Counsel for respondent No.2 has contended that the petitioners are not performing the same duties as are done by similarly situated persons in the Secretariat. It has been further contended that the duties and responsibilities of the stenographers working in the Secretariat are also not comparable with their counterparts in subordinate offices/autonomous bodies. Counsel for respondent No.2 has relied upon a decision in Federation of A.I.C. & C.E. Stenographers ( Recgd). Vs. Union Of India AIR 1988 SC 1291. He contends that the classification has been founded on intelligible basis which distinguishes persons who are grouped together in the Secretariat and those who are working in CTSA/respondent No.1.