DELHI JUDICAL SERVICES ASSOCIATION REGD Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) Rule D.B.

(2.) Members of the Delhi Judicial: Services Association, the petitioner No. 1, belong to Delhi Judicial Service which is a Class I Service. At the time when this petitioner was filed it was stated that the strength of the judicial officers belonging <PG>591</PG> to Delhi Judicial Service was over 150. The second petitioner Mr. S.K. Tandon is the Secretary of the first petitioner. The petitioners seek a writ, order or direction to the respondents for grant of initial outfit allowance to the members of the first petitioner. They also pray that direction be issued to the respondents to grant initial outfit allowance of Rs. 5,500.00 renewable every five years and also grant reasonable kit maintenance allowance to them. The Delhi Administration, the Union of India through Secretaries in the Ministries of Home Affairs and Law and Justice and Finance (Department of Expenditure) and the Delhi High Court are the respondents in the petition.

(3.) The petitioners have referred to para 30 of Volume IV of the Punjab High Court Rules and Orders as appplicable to Delhi prescribing cannons of judicial ethics which is as under:-