RIPUDAMAN SINGH MADAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners have prayed for issuing a writ in the nature of mandamus directing respondent No. 1 to grant them their legitimate pay scale.

(2.) The petitioners have averred that they are holding the post of Additional District Judges and are posted at Ambala. It has been further averred that initial pay scale fixed for the petitioners, was not according to the statutory rules, and also not to the recommendations, made by the Punjab and Haryana High Court.

(3.) The petitioners were selected and appointed as Additional District and Sessions Judges on March 6, 1986 (Annexure P-1). They assumed the charge on March 14, 1986. Prior to joining their service, petitioner No. 1 was practising as a lawyer for more than 17 years, whereas petitioner No. 2 was practising as a lawyer for a period of 13 years. Respondent No. 1 fixed the pay scale of the petitioners at Rs. 1200-50-1300-60-1600-EB-60-1900-100-2000, at initial pay of Rs. 1200/- per month.