LAWS(GAU)-2008-6-21

SABITA KURI Vs. GAUHATI HIGH COURT

Decided On June 26, 2008
SABITA KURI Appellant
V/S
GAUHATI HIGH COURT Respondents

JUDGEMENT

(1.) HEARD Mr. D. K. Biswas, learned counsel for the petitioner Nos. 1 and 2. Also heard Mr. S. Talapatra, learned senior counsel appearing for respondent Nos. 1 and 2. None appears to represent the petitioner No. 3.

(2.) THIS petition has been filed by the petitioners seeking stepping up of their pay with employees in the General Ministerial Cadre of the High Court. The petitioner Nos. 1 and 2 are also aggrieved by the order dated 17. 5. 1999 (Annexure 8), whereby their claim for stepping up pay have been rejected by the said order.

(3.) MR. D. K. Biswas, learned counsel appearing for the petitioner Nos. 1 and 2, who are Translators of this Court, tries to justify the claim for stepping up of pay of the present petitioners on the basis of the judgment rendered by this Court on 14. 2. 1997 in Civil Rule No. 525/1994 reported in 1998 (4) GLT 186 (High Court Employees Association Vs. Registrar, Gauhati High Court) and connected case Civil Rule No. 106/1996 (Sri Tikendrajit Majumdar Vs. State of Tripura ). The learned counsel contends that one Nanda Dulal Das, a Translator of the Court was granted benefit of stepping up pay by virtue of the said judgment and order dated 14. 2. 1997; on the basis of which the petitioner Nos. 1 and 2 were also given the benefit of stepping up pay by the office order dated 30. 7. 1998 but the said benefit granted to as many as 17 employees of the Court, have been recalled by the impugned order dated 17. 5. 1999, only in respect of the 2 Translator petitioners.