V. NALLASENAPATHY Vs. REGISTRAR GENERAL AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed seeking direction to the respondents to fix the scale of pay at Rs. 51550-1230-58930- 1380-63070 for the post of Official Assignee on par with that of District Judge (Entry Level) from the date of promotion of the petitioner as Official Assignee.

(2.) Petitioner, who initially was appointed as Special Accountant in the Madras High Court Official Assignee Service on 22.01.1993, eventually came to hold the post of the Official Assignee between 01.02.2013 and 22.06.2016, up to the date of his retirement on 22.06.2016. Submitting that the post of Official Assignee of High Court Madras was merged with Madras High Court Service Rule vide ROC. No.9404/92/C1 dated 14.06.1997 and the posts of Registrar and Official Assignee are posts at par after such merger and further the post of Official Assignee was included in Category-I in the High Court Service Rules along with Registrar, Additional Registrars, that his office entails quasijudicial functions and that his last drawn pay was fixed in the scale 15,000-400-18,600, whereas his scale of pay ought to have been fixed on par with District Judge (Entry Level) viz., Rs. 51,550-1230-58,930-1380-63070. Petitioner made a representation to the first respondent on 10.02.2014, which petitioner informs, has not received favourable consideration.

(3.) Heard Mr.S. Doraisami, learned Senior Counsel appearing for petitioner, learned counsel for first respondent as also learned Additional Government Pleader for second respondent.