L SHYAMKISHORE SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) By this writ petition the petitioners, inter alia, is seeking for a writ of mandamus for a direction to the respondents to upgrade the pay scale of the petitioners commensurate with the duties performed by them.

(2.) I have heard Mr. H.N.K Singh, Ld. counsel for the petitioners as well as Mr. Y. Imo Singh, learned Advocate General, Manipur.

(3.) The petitioners are Government Advocate cum-Public Prosecutor and Addl. Government Advocate-cum-Additional P.P. (High Court). In the ROP 1990 the case of the petitioners were not considered for revising their pay scale. Several representations were filed for upgradation of the pay scale of the petitioners culminated in Cabinet Memorandum dated 3.11.1992. The existing pay scale of the petitioners is stood at Rs. 3000-4500/-. By the aforesaid Cabinet Memorandum it was proposed to upgrade the scale of pay as under : <frm> Existing Scale Proposed Scale 1. Govt. Advocate-cum 3000-4500 4100-5300 Public Prosecutor 2. (High Court) Acldl. Govt. Advocate cum-Addl. Public Prosecutor (High Court) 3000-4500 4100-5300 3. Addl. Govt Advocate Public Prosecutor (D) 2200-4000 3700-5000 4. Addl. Govt. Advocate cum-Addl. Public Prosecutor (D) 2200-4000 3700-5000 5. Asstt. Govt. Advocate cum-Asstt. Public Prosecutor 1640-2900 2000-3500 </frm> The aims and objects for upgadation of the pay scale of the petitioners in the Cabinet Memorandum are as under :-