JAGAT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners who are Readers on the establishment of the District & Sessions Judge, Delhi have filed the present writ petition praying for the grant of revised higher pay-scale of Rs.2000-3200.

(2.) Briefly stated the facts are that the posts of Reader attached to the Additional District & Sessions Judges are equal status posts with those of the Stenographers attached to the Additional District & Sessions Judges in the establishment of the District & Sessions Judge, Delhi. In other words the posts of Readers and Stenographers in the subordinate Courts are based on equal status and have had identical pay-scales.

(3.) It appears that for want of parity amongst the said Readers with the Stenographers in the subordinate Courts a writ petition was filed in this Court which was then transferred to the Central Administrative Tribunal being case of Shakti S. Pun Vs. UOI & Ors. (Case No.T-1050/85). Vide judgment dated 17th July, 1986 theCentral Administrative Tribunal came to the conclusion that the posts of Reader and Stenographer in the office of the District &Sessions Judge, Delhi were of equal status having identical pay-scales and it directed the posts of Reader in the office of District & Sessions Judge to be upgraded in exactly the same identical terms, manner, number, scale of pay and dates of upgrdation as <PG>620</PG> had been done in the case of 'Stenographers'. This decision has become final in the sense that the respondents did not challenge the same by way of an appeal to the Supreme Court and the said decision has been implemented.