HIGH COURT EMPLOYEES ASSOCIATION Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By means of filing the instant writ petition, the petitioner, High Court Employees' Association, represented by its Secretary and two other petitioners, employed in the High Court as Superintendent and Head Clerk, have prayed for extending the benefit of the revised pay-scale and other ancillary benefits, as have been provided to the employees of the subordinate judiciary in terms of the recommendations of Shetty Commission.

(2.) Heard Mr. Somik Deb, learned senior counsel assisted by Mr. A. Baran, learned counsel appearing for the petitioner as well as Mr. D. Bhattacharjee, learned GA appearing for the respondent-State. Also heard Ms. P. Dhar, learned counsel appearing for the respondent- High Court of Tripura.

(3.) Admitted facts are: the State-respondents had implemented the report of the Shetty Commission in regard to the pay-scale and ancillary benefits including allowances subject to the recommendation for up-gradation and post creation to the employees of the subordinate judiciary, of course, with further rider that benefits extended to the staff of subordinate judiciary would be subject to the outcome of the Special Leave Petition filed by the State against the judgment of this Court passed in WP(C) No.617 of 2015. This fact would be evident from the order dtd. 16/12/2017 (Annexure 8 to the writ petition), which is as under: