YUVARAJ NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) Both the translators of the Goa Legislature Secretariat are before this Court to seek a writ of mandamus or any other writ, order or direction to the respondents to fix their pay scale at Rs. 55009000 with consequential benefits consequent to the extension of the pay scales of the Fifth Pay Commission by virtue of Government of Goa Order dated 27101997.

(2.) Some facts are required to be stated to dispose of both the petitions which have similar facts and the question of law being the same. Therefore, we propose to dispose of both the petitions by this common Judgment.

(3.) The recommendations of the Fourth Pay Commission were accepted by the Government of Goa w. e. f. 111986. By virtue of Order dated 3091987 two posts of translators were created by the Government in the pay scale of4 Rs. 14002300. As per the respondents, this is the scale recommended by the Central Fourth Pay Commission as adopted by the Goa Government. Nilkanth Subhedar came to be appointed on one of the posts on 2421998 and petitioner Yuvaraj Naik came to be appointed on 251988 in the said scale of Rs. 14002300. The Government of Goa, Secretariat, Group 'c', Non-Gazetted Ministerial Posts, Recruitment Rules, 1988 published on Gazette dated 2841988 show that the post of translators (Konkani and Marathi languages) in the State Secretariat carry a pay scale of Rs. 14002300.