GUJARAT STATE JUDICIAL DEPARTMENT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS writ petition has been preferred by Gujarat State Judicial Department (Class-III) Employee's Federation, Ahmedabad and Gujarat State Judicial Department Stenographer/PS Association, Ahmedabad who represent the non-judicial staff of subordinate courts in the State of Gujarat.

(2.) THE grievance of the petitioners is that despite the order dated 7th October 2009 passed by the Supreme Court in the case of ALL INDIA JUDGES ASSON & ORS. v/s UNION OF INDIA & ORS. in W.P. (C). No. 1022 of 1989, no satisfactory progress has been made despite representations made by the petitioner-Associations to implement the Justice Shetty Commission report by the respondent State. THE petitioners have therefore prayed for a direction to the respondents to implement the Justice Shetty Commission report in view of the order passed by the Supreme Court and grant the pay scale to non-judicial staff of subordinate courts in the State of Gujarat w.e.f. 01.04.2003 immediately.

(3.) SOME doubts have been raised by the petitioners regarding some of the posts with regard to revision of pay scale from 01.01.2006, i.e. the date from which the 6th Pay Commission recommendations have been implemented.