(1.) THIS is an application under Articles 226 and 227 of the Constitution of India, commanding the respondents to pay the scale of Rs. 2000/ - to Rs. 3800/ - at par with the pay scale of Deputy Director, Raj Bhasha, Government of Bihar, along with all the arrears and other admissible allowances with retrospective effect.
(2.) PETITIONER at present is posted as Deputy Director Translation Department, High Court, Patna, in the pay scale of Rs. 1800/ - to Rs. 3330/ -. In the year, 1976, the cadre of Translators was re -organised on the pattern of Raj Bhasha (State Language) in three tier, namely, Junior Translators, Translators and Senior Translators. The educational qualifications, duties, functions and responsibilities of the Translators in the High Court have all along been identical and similar to that of the Translators of Raj Bhasha (State Language) Department, Government of Bihar. Petitioner was promoted to the post of Senior Translator on 1.7.1986.
(3.) IN Raj Bhasha Department, Government of Bihar, the post of Deputy Directors had been existing in a revised pay scale of Rs. 2000/ - to Rs. 3800/ -, as integral part of promotional avenue for the Translation Officers of Raj Bhasha Department. Keeping in view the necessity, for creation of the posts of Deputy Directors as also to bring the full parity with Raj Bhasha Department, High Court made a request to the Government for creation of four posts of Deputy Director at the same pay scale, which was being given to the Deputy Directors of Raj Bhasha Department. Thereafter, the Administrative Personnel Committee of the State Government decided that out of seven posts of Senior Translators, two posts be upgraded in the pay scale of Rs. 1800/ - to Rs. 3330/ -. Accordingly, on 22.12.1990 a notification was issued by the Secretary, Law (Judicial) Department, Government of Bihar. Consequent to the upgradation of the posts as 3rd rung of promotional avenue of Translation Department, petitioner was promoted as Deputy Director in the pay scale of Rs. 1800/ - to Rs. 3330/ - by the High Court on 15.2.1991. A copy of such notification is Annexure -5 to the writ application.