AKOIJAM RAGINIBALA DEVI Vs. STATE OF MANIPUR

JUDGEMENT

(1.) IN the present writ petition, the writ petitioners, 8 in number, who are working as Reporter Grade-I, assail the parity in revision of their scale of pay pursuant to introduction of the Manipur Services (Revised Pay) Rules, 1989 and also for quashing the impugned letter dated 29. 12. 99 of the Govt. of Manipur, Finance Department (Pay Implementation Cell) for revising the pay scale of the Reporter Grade-I at a scale lower to that of their counterparts in the Manipur Legislative Assembly Secretariat; and also for an appropriate order/direction to the respondents to rectify/remove anomaly of pay in respect of the post of Reporter Grade-I by making equal with that of Section Officer and Committee Officer of the Manipur Legislative Assembly Secretariat, i. e. Rs. 6500-10500/-pm.

(2.) HEARD Mr. Kh. Tarunkumar, learned counsel appearing for the petitioners as well as Mr. R. S. Reisang, learned Addl. G. A. appearing for the respondents-1 and 3 and also Mr. Birendra Kumar Singh, learned counsel appearing for the respondent No. 2.

(3.) FOR deciding the matter in issue in the present writ petition, a short facts in a nutshell, leading to the filing of the present writ petition, is required to be recapitulated. The Manipur Legislative Assembly Secretariat (Recruitment and Conditions of Service) Rules, 1972 (for short Rules 1972) was framed in pursuance of the decision taken by the Council of Ministers as communicated under the Government of Manipur Confidential, Cabinet Department letter Nos. 2/6/72-Con dated 26 and 27. 05. 1972. Under Rule 11 of the Rules, 1972, the scale of pay attached to each of the post in the Secretariat shall be as set out against it in the first schedule to the Rule and provided that in the event of general revision of scale of pay and other emoluments of Government servants in the State of Manipur, the revised scale of pay and the emoluments admissible to a Government servant of the corresponding posts as set out against each entry of the post in the Secretariat in the second schedule to the rule, shall apply.