SECTION OFFICER BROTHERHOOD Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) This writ petition has been filed by the Association known as Section Officers Brotherhood, through its Secretary Shri Ram Abhilakh Mishra as well as by Shri Ram Abhilakh Misra, who is presently working as Section Officer in the High Court of Judicature at Allahabad, both in representative capacity as well as impersonal capacity. The petitioners alongwith the writ petition, have also annexed a list of its members. According to the averments made in the writ petition, petitioner No. 2, Shri Ram Abhilakh Misra has been authorised to file the writ petition on behalf of the said Association.

(2.) By means of the present writ petition the petitioners have staked the claim for fixation of the salary of the Section Officers of Allahabad High Court in the pay scale of Rs. 3000-4500 with effect from 1-1-1986 and to give them all consequential benefits including the arrears of salary. The claim of the petitioners for the said scale is based on the ground of parity with the Court Masters of Delhi High Court, who have been getting the same pay scale which the Private Secretaries of this Court are getting in pursuance of the judgment of this Court in Writ Petition No. 1408 of 1993, decided on 21-12-1993.

(3.) According to the petitioners the comparative posts are identical posts in the High Court at Allahabad at High Court at Delhi having similar nature of functions are as follows : Sl. No.Allahabad High Court Delhi HighCourt. 1. Bench Secretary Grade-I Court Master. 2. Section Officer. Superintendent. 3. Private Secretary, Private Secretary. According to the petitioners the above all categories of employees, working at Allahabad High Court and Delhi High Court discharge similar functions hence the petitioners who belong to category of Section Officer are entitled for the same pay and emolument which their counter parts have been getting in Delhi High Court.