RAM LAKHAN Vs. PATNA HIGH COURT BAILEY ROAD

JUDGEMENT

(1.) The petitioners are employees of the Patna High Court and were initially appointed as Record Suppliers and Treasury Sarkars on various dates as stated at paragraph -3 of the writ application.

(2.) Initially, they had filed this writ application claiming that they are Class IV employees and that they should be given an opportunity to be promoted as Class III employees as per Gazette notification of the State Government issued on 11.2.1985 and 4.10.1990 (Annexure 1 & 2) as per the Rules stated therein. A counter affidavit was filed by the High Court stating therein that the petitioners are Class III employees, belonging to the Superior Service and were born in the Scale of Rs. 825-1200/- as per the Bihar Government Servants Classification of Posts & Services Rules. The petitioners, thereafter, accepted the statements made by the High Court treating them to be as Class III employees of the High Court and had prayed that they should be given the scale (including the replacement scale) as applicable to Class III employees of the Patna High Court. At this juncture I may state that there are several grades of Scale, for different posts, in the Patna High Court. All post belongs to the Class III category.

(3.) At present, the petitioners service conditions are governed by the Rules framed, i.e., The Patna High Court Officers and Staffs (Conditions of Service and Conduct) Rules, 1997. The specific claim of the Record Suppliers is that they should be treated at par with the Treasury Sarkars who were both granted the same Scale of pay right up till the Fifth Pay Revision Committee Report.