A SUNDARAMURTHI Vs. HIGH COURT OF JUDICATURE MADRAS

JUDGEMENT

(1.) THE writ petition is filed by the 132 Assistant Section Officers (hereinafter referred to as ASOs.) to issue a writ of certiorarified mandamus calling for the records of the 2nd respondent in Letter MS. No. 285, Home Department, dated 19.2.1993, quash the same and to direct the 2nd respondent to grant arrears of pay to the petitioners in the revised scale of pay of Rs. 1640-2900 with effect from 1.6.1988 on par with the ASOs of the Secretariat Service.

(2.) WHILE the ASOs in the Secretariat Service were given the higher scale of pay of Rs. 1460-2900 with effect from 1.6.1988 with arrears, the same was not extended to the ASOs. in the High Court, who are in the identical category in spite of the recommendations of the Hon'ble Chief Justice. The petitioners filed W.P. No. 9025 of 1992 for revision of their scale of pay on par with that of the ASOs in the Secretariat Service. On 27.7.1992, I allowed W.P. No. 9025 of 1992 and issued a writ of mandamus to the State of Tamil Nadu to pass orders on the recommendation made by the High Court and forwarded by the Registrar, High Court, Madras, 1st respondent herein, in ROC No. 1143/91/G2 dated 18.7.1991 within eight weeks from the date of receipt of a copy of that order. The Government accordingly issued orders in Letter Ms. No. 1413 dated 11.8.1992 revising the scale of pay of ASOs in the High Court service from Rs. 1400-2600 to Rs. 1640-2900 with notional effect from 1.6.1988 but with monetary benefit with effect from 1.4.1992.

(3.) THIS letter issued with the concurrence of the Finance Department, vide its U.O. 383/J (BSK)/92 dated 11.8.1992.?