T P VARDHANAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners herein joined service as Copyists in City Civil Court. The petitioners herein and the A.P. State Judicial Employees Association represented by its Secretary, filed W.P. No. 1250 of 1980 and batch claiming that they should be given scale of Typists as the work of the Typists and Copy ists is the same. The above writ petitions had come up for consideration before Sri B.P. Jeevan Reddy, J (as he then was).

(2.) As per the Revised pay Scales of 1979 contained in G.O. (P) No. 235 dt. 17-9-1979, the pay scales for Copyists, Amins and L.D.Cs. are as under: <FRM>B.081005_26.htm</FRM> While the technical qualification for Copyists is Typewriting Lower Grade, it is Typewriting Higher Grade for the Typists. The educational qualification for the Copyists is higher than the educational qualification for the Amins. Further, the Amins need not possess the technical qualification of a pass in Typewriting. Hence, it was observed in the above judgment that the pay scale of the Copyists should be more than that of the Amins and it may be slightly lower than that of the Typists. Hence, the A.P. State Government was directed to refix the pay scale of the Copyists in the A.P. Judicial Ministerial Service having regard to all the facts and circumstances including those stated in the above judgment dt. 22-4-1983.

(3.) In pursuance of the above direction, the A.P. State Government issued G.O.Ms. No. 153, Finance and Planning (Fin. Wing PRC-II) Department, dt. 7-4-1984 revising the scale of the Copyists from Rs. 350500 to Rs. 425-650 w.e f 22-4-1983. Thus the scale of Typists is given to the Copyists also.