BIBHUTI BHUSAN MISHRA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THE petitioners have prayed for the following reliefs in the writ application :

(2.) PETITIONER No. 1 entered into service as a Lower Division Clerk on 17 -3 -1958 in the establishment of the High Court. He was promoted to the post of Superintendent on 17 -3 -1981, to the post of Stamp Reporter & Oath Commissioner on 1 -4 -1990 and to the post of Assistant Registrar (Judicial) on 1 -2 -1992. He retired from service on attaining the age of superannuation on 31 -1 -1993. Petitioner No. 2 entered into service in the High Court establishment in the year 1956 and in due course was promoted to the posts of Superintendent, Additional Stamp Reporter & Oath Commissioner and Establishment Officer. Thereafter he was promoted to the post of Assistant Registrar (Judicial) on 1 -11 -1993 and retired from service on attaining the age of superannuation on 30 -11 -1993. Petitioner No. 3 entered into service in the High Court establishment in the year 1959 and thereafter was promoted to different posts and his last promotion was to the post of Assistant Registrar(Judicial) on 1 -1 -1993 and he retired on attaining the age of superannuation on 30 -11 -1993.

(3.) A counter affidavit has been filed on behalf of opposite party No. 3 wherein statements have been made with regard to the proposal submitted by the Registry of the High Court from time to time in relation to the revised scales of pay as well as the decision taken by the State Government.