ANIL RAZDAN Vs. HIGH COURT OF J&K

JUDGEMENT

(1.) THE petitioners-Anil Razdan and Neelam Kumari, and the respondents-Nisha Saraf, Sanjay Kumar Bhat and Sanjay Kumar Verma, in Writ Petition SWP No.273/2009, were appointed as Data Entry Operator/ Junior Assistant in the pay scale of Rs. 950-1500 in the High Court Staff Service, governed by the Jammu and Kashmir High Court Staff (Conditions of Service) Rules, 1968, vide High Court of Jammu and Kashmir, Srinagar 's Order No.347 of 1995 dated 26.08.1995.

(2.) PURSUANT to the directions issued on the Writ Petitions filed by various Data Entry Operators including the petitioners and the respondents, requiring the State Government to grant and pay them salary in the pay scale of Rs.1400-2300 (pre-revised) w.e.f. 01.03.1998 ensuring that 25% of the sanctioned posts were put in the higher grade of Rs. 2000-3200 (pre-revised), on selection from amongst the Data Entry Operators, who had completed five years satisfactory service, petitioner No.2 and respondent Nos.3 to 5 were placed in the Selection Pay Scale of Rs.6500-10500 w.e.f. 13.12.2006.

(3.) THE Mode of recruitment to the post of Data Entry Operator and promotion therefrom to higher posts i.e. Selection Grade Data Entry Operator, Section Officer (Computer), Assistant Registrar (Computer) and Deputy Registrar (Computer), too was prescribed afresh in the orders referred to herein above. In terms of the latest Order dated 24.10.2008, Graduation from any recognized University with Diploma in Computer Application or BCA recognized by the State Government is the prescribed essential qualification for above mentioned posts. Number of adjustments/promotions to the Cadre of the Service were made vide Order No.667 dated 24.11.2008.