DILIP KUMAR DEVASARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. D. Nair, the learned counsel appearing on behalf of the Petitioner. I have also heard Mr. H. K. Das, the learned Standing Counsel of the Gauhati High Court; Mr. R. Borpujari, the learned Standing Counsel appearing on behalf of the Finance Department of the Government of Assam and Mr. R. K. Talukdar, the learned Standing Counsel appearing on behalf of the Accountant General.

(2.) The Petitioner herein who is rendering services as Registrar of the Industrial Tribunal, Guwahati has approached this Court by filing the present writ petition. The Petitioner is aggrieved by the communication dtd. 20/1/2023 issued by the Secretary to the Government of Assam, Judicial Department to the Presiding Officers of the Labour Courts and the Industrial Tribunals of Assam inter alia intimating the latter, the denial of enhancement of Grade Pay of Registrars of the Industrial Tribunals and the Labour Courts to be at par with the Sheristadars of the District and Sessions Judges Establishment. The Petitioner further seeks for appropriate directions that the post of the Registrar, Industrial Tribunals and Labour Courts of Assam should be brought at par with the Sheristadars of the District and Sessions Judges Establishment as approved and recommended by the Committee of the Gauhati High Court for consideration of the Shetty Commission's recommendations on revision of pay scale etc. of the Subordinate Courts staff of Assam, in the meeting held on 5/10/2012 w.e.f. the date of enhancement of the pay scale of the said Sheristadars, i.e. 1/4/2003 as provided in the Notification No.JDJ.147/2012/17 dtd. 30/7/2012 issued by the Legal Remem-brancer and Secretary to the Government of Assam, Judicial Department.

(3.) The posts of a Presiding Officers, Registrars and other staffs were sanctioned for different Industrial Tribunals and Labour Courts in Assam by the Governor of Assam vide communications dtd. 20/5/1957, 22/7/1966 and 27/1/1981.