MINI SUDHAKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are members of the Kerala High Court service, working as Private Secretary to Judge, are before this Court seeking to declare that they are entitled for the additional grade of Private Secretary (Special Grade) to Judge in the scale of pay proposed and recommended by the Hon'ble Chief Justice under Article 229(2) of the Constitution of India as contained in Exts.P2 to P4 with arrears of salary. They are seeking sanction and creation of additional grade of Private Secretary (Special Grade) to Judge in the scale of pay of ?107800-160000 in the ratio of 1:1:1 between Private Secretary to Judge, Private Secretary (Higher Grade) to Judge and Private Secretary (Special Grade) to Judge.

(2.) The petitioners state that they are working as Private Secretary (Higher Grade) to Judge and Private Secretary to Judge. The cadre strength of the post of Private Secretary to Judge is 47. Applying the current ratio of 1:3, there are 11 posts of Private Secretary (Higher Grade) to Judge and 36 posts of Private Secretary to Judge.

(3.) The Registry of the High Court, on 23/4/2021, wrote to the Additional Chief Secretary to Government of Kerala pointing out certain anomalies in implementing the 11th Pay Revision and the requirement of upgradation of certain posts of Private Secretary to Judge as Private Secretary (Special Grade) to Judge.