MANOJ KUMAR Vs. HIGH COURT OF DELHI

JUDGEMENT

(1.) Petitioners of W.P.(C) No.6522/2012, working as Personal Assistant, Judicial Assistant, Junior Translator and Assistant Librarian, all posts in Pay Band-II (PB-II Rs. 9300-34800) have joined together in a common action marching under the banner of Manoj Kumar. The grievance is to give them Grade Pay in sum of Rs. 4,200/-. They claim grade pay to be paid to them in sum of Rs. 4,600/- with effect from January 01, 2006.

(2.) Marching under the banner of Shrawan Kumar Tanwar, Senior Judicial Assistants, Senior Personal Assistants, Senior Judicial Translators, Senior Assistants Librarians and Readers, also receiving salary in PB-II but with grade pay Rs. 4,600/- claim a right to be paid Grade Pay in sum of Rs. 4,800/- in PB-II with effect from January 01, 2006 and after rendering the requisite length of service, on being granted non-functional scale, to be placed in PB-III and paid Grade Pay in sum of Rs. 5,400/- instead of the current Grade Pay in sum of Rs. 4,600/- and placing them in PB-II.

(3.) Way back on August 08, 1996, deciding W.P.(C) No.1174/1999 K.K.Sharma & Ors. Vs. UOI & Ors., a Division Bench of this Court, considering the nature of work and duties perform by Personal Assistants and Junior Stenographers in the Delhi High Court vis-a-vis Assistants and Stenographers of the Central Secretariat Service and Central Secretariat Stenographers Service opined that the pay scale in which Stenographers and Assistants working in the Central Secretariat and who were members of the Central Secretariat Service and Central Secretariat Stenographers Service should be made applicable to their brethren, holding analogous posts in the Establishment of the Delhi High Court.