H. Z. LALRINFELA Vs. STATE OF MIZORAM

JUDGEMENT

(1.) Heard Ms. Rosalynn L. Hmar, learned counsel for the petitioners along with Mrs. H. Lalmalsawmi, learned Govt. Advocate for the State respondents.

(2.) This writ petition filed under Article 226 of the Constitution of India is for issuance of the appropriate writ against respondent Nos. 1-5 for the up-gradation of the pay of the petitioners, so that they are in par with those equivalent ranks in the Police Department.

(3.) Ms. Rosalynn L. Hmar, the learned counsel for the petitioners submits that the pay scale of the petitioners who are members of the Mizoram Jail Employees should be up-gradated in terms with the Mulla Committee recommendation. The learned counsel submits that the Mulla Committee had recommended, at Para 24/14/10, that prison personnels should be paid salaries and allowances at par with those of equivalent ranks in the Police Department.The learned counsel submits that the Assistant Jailer is in the equivalent rank of the Sub-Inspector while the Jailer in the Prison Department is equivalent to the rank of the Inspector of Police. However, at present since the Jailer is enjoying the equivalent scale of the Assistant Jailer, his pay is in the rank of Sub Inspector while he should be paid equivalent scale of the Inspector of Police. She submits that at present the Jailer is given only an additional pay of Rs.200.00 while he is given the equivalent scale of the Assistant Jailer.