JOHNY K.PAUL Vs. STATE OF KERALA

JUDGEMENT

(1.) In W.P.(C) No. 4325 of 2012, the petitioners seek for a declaration that they are entitled for the pay and allowances on par with Librarians of Legislature Secretariat. 1st petitioner was working as Chief Librarian and the 2nd and 3rd petitioners were Librarians in the Kerala High Court Service. Subsequent to the filing of the writ petition, the Government issued Ext.P6 order confirming the recommendations made by the 9th Pay Revision Commission and hence the writ petition is amended challenging Ext.P6 and further seeks for a direction to the 1st respondent to issue appropriate orders revising their scale of pay as claimed.

(2.) The 9th Pay Revision Commission recommended scale of pay for Chief Librarian at Rs.32110-44640 and for the Librarian at Rs.24040-38840. According to the petitioners as per Ext.P1, G.O(Ms) No.214/97/Home dated 27/08/1997, it is indicated that a decision has been taken in the meeting between the Chief Minister and the Chief Justice on 04/11/1995 whereby sanction was given to extend the effect of Government orders issued for the benefit of Government Secretariat staff to the corresponding categories of employees in the High Court of Kerala. The petitioners rely upon the scale of pay of the Chief Librarian and the Librarian of the Legislative Secretariat which was fixed at Rs.36,140-46,640 and Rs.32110 - 44640 respectively in the 9th Pay Revision Commission and claims parity of scale of pay. Petitioners further rely upon the recommendation made by the Chief Justice requesting the Governor to revise the scale of pay and allowances of the employees of the High Court in terms with the recommendations made by the Chief Justice. Ext.P3 is the said letter dated 13/04/2011. This letter was issued by the Chief Justice based on the recommendation of a committee of High Court Judges constituted by the Chief Justice explaining the disparity in the scale of pay of High Court employees in terms with the 9th pay revision commission recommendation.

(3.) This writ petition was filed at a time when no orders were passed by the Government and complaining that changes were effected in the scale of pay of various categories of employees in the Secretariat General Administration, Finance Secretariat, the Law Secretariat, Legislative Secretariat, Kerala Raj Bhavan, Advocate General's office and Kerala Public Service Commission in terms of Ext.P5. It is after the writ petition is filed that Ext.P6 order was passed by the Government declining the request made by the Chief Justice.