GOVERNMENT OF ANDHRA PRADESH Vs. SAIPRASAD

JUDGEMENT

(1.) The High Court of Andhra Pradesh in exercise of the powers conferred by Article 229 (1) and (2) of the Constitution of India has framed the A.P; High Court Service Rules, 1975. Rule 3 of the said Rules to the extent relevant reads as under : <FRM>JUDGEMENT_225_ALT1_1987Html1.htm</FRM>

(2.) This batch of appeals is filed by the State Government Against the orders allowing the corresponding writ petitions filed by the employees of the High Court in different categories with a direction to fix their pay on par with their respective juniors working in the respective categories.

(3.) W.A. Nos. 665, 667, 669 and 744 of 1986 are in respect of Section officers, Court Officers, Scrutiny Officers and Account Officer in category 5 of Division 1. W.A. Nos. 666, 672 and 675 of 1986 are in respect of Translators and Deputy Section Officer in category 1 of Division II. W.A. Nos. 668, 670, 727, 728 and 749 of 1986 are in respect of Assistant Section Officers in category 3 of Division II. W.A. No. 591/36 is in respect of Assistants in category 4 (1) and of Asst. Section Officers in category 3 of Division II. W.A. No. 664/86 is in respect of Typists in category 5 (a) of Division II.