CSO SENIOR INVESTIGATION ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule D.B. both in Civil Writ Petition No. 144 of 1999 and Civil Writ Petition No. 2044 of 1999.

(2.) With the consent of learned counsel for the parties, and since the pay scale of a large number of employees is involved, these petitions under Article 226 of the Constitution were taken up for final disposal and heard on 3rd, 4th, 11th, 17th, 24th, 25th and 26th May, 1999 when judgment was reserved. Written submissions have also been filed by the parties.

(3.) Petitioner No. 1 in Civil Writ Petition No. 144 of 1999 is an association of about 70 Senior Investigators working in the Central Stastical Organisation (for short CSO). The CSO is an attached office of the Department of Statistics in the Ministry of Planning and Programme Implementation of the Government of India. Petitioner No. 2 is an individual (and perhaps a representative) Senior Investigator. For the sake of convenience, both of them, and the others that they purport to represent, are hereafter referred to as the Petitioners.