G KRISHNA RAO Vs. STATE OF A P

JUDGEMENT

(1.) In these batch of Writ Petitipns the validity of G. O.Ms. No. 223 Finance & Planning Department, dated: 28-8-1988 is assailed. A small narration of facts is necessary befored welling in to the legal aspects of the case.

(2.) The Petitioners belong to judicial service. All the Petitioners were in the Cadre of Grade-II District and Sessions Judge. They are holding the posts of Chairman, Industrial Tribunal-cum-Labour Court at various places in the State. The Post of District and Sessions Judge Grade-I is a promotion post from the post of District and Sessions Judge Grade-II. Grade-I post carries higher scale. Under the revised pay scales,the payscale attached to the 'Grade-II District Judge was Rs. 3,580-5380/-with effect from 1-7-1986. ,

(3.) Under the provisions of Industrial Disputes Act, the Government appoints Chairman of the Industrial Tribunals and also Labour Courts. The necessary qualification required for the post of Presiding Officers is contained in Section 7, which is extracted below: