Karnataka High Court
Nijaguni vs The High Court Of Karnataka on 12 October, 2011
Bench: Manjula Chellur, S.N.Satyanarayana
IN mas: HIG-I~I C(j}UR.'I' (')9 KARNATAKA A3:
BANGALORE
E}A"{'E1I) '1':--118 mg 2.2% 23m" 01:' OCTOBER
FRIES ENE T
THE H()N"BE.E MRS.J[ESTICIr3 1V1AN,IU_I.§;... ( jr:1§1;«i.;fi3.R 1 V' "
AN1)1__
THE H()N'BL1«: .ViR..}US"i'I_CE~1 s:';:*~:,sj A'1'x?_»x ;s:;§%*§:}é;¥';xz~:}x"' = V
WRIT APPEAL No.44'}i 1;;>.;Q1 1 (S.-R'1a:-5*-)
BETWEEN :
Nij aguni, S f 9 Mufiijiyajppéa §{g1fé1d§g§u.{1Cii?{;' ~
Aged ab0ui:;£31 V
Occ: "Retired,}1:gh=_Cotift .1?f}':1<1L_pE_c$"y'<~:'e, V
New resi<;i*iT:1.g; at N€3;:E>6'}";--_ "
161" M13111, 22A""f?_C:0V:33s, ' ._ --
JEidiCi3'1 L-a.y0ut,C{H.,.uV ~E?e:iS:':,' '
Banga10f&;4'5§.' ' *
_ . " ."A9pe11az1i
{By Eiri Udagja H0113', S1?'-. ccunsel 8:.
V .» 'S2-gm: Ga11gad.'h&z: V SaI1§;{}§§i$ Adv. }
{f§{m:ri'. <>f§§ama1aka.
' . §3;€pre5<§:;i:{=.ii by iii; Reg_.§is:.:'3.:' G€E1€E'Ei.§,
"'§3e:.r;;;g22iis7;}fé:- -- 560 G9}:
Tégev.-S'i',:?:i.5: @fKar§3at':a:k;,L
,,.m,..m . F,
' "'§_3;§; .=;§,s:»i Z";'§<:'::*,':*€:f.;i:r§,r-*.
" §3€§}E§§'?iEEi:?f'i%. $13' §"1a;:z;=* zmé L§.5E§'§'.§{'..{'";?,
Iéuniziiz §.£1§§_z;his5, ?:f§.S.E3:::§EG?i:r1§;,
§i}:°.B.R.:%n:ab€d§<;a:r 'ESE:-%@{i£2§.,
i3angaL:}1"e M 566' GS}.
ix":
3. The iikaputy Se<:.z'ei,-any
To G0vernrne§>A,
Finance {Serv1c%:w2),
M.S.Bufldmg V Phasfis.
Bzlngalmfi ---560 00'}. Vj
. . .Res'p oz:t.'»$ni_',s
(By Srifiassavaraj Kareddy, ASA & ' "
S1'i.N.B.Vishwaz1at.h, AGA for R2 8a R3)
This Appeal filed ufs 4 er :he_1<arnata;:'a--.fgagiizf<:--gu;:{' 1'
Act praying to sset aside: the order péisséd in3thegWV1'§'£__Pet'iiior1';
NOQSIO/200? (S--REIS) da1ted.26.O5£~';.2O'}_'1T,'
This appeai having 1:-'é€';':1 heard a4nu' fé..§e:f3;'€d3 for
pronauncement of Judgmeni"*vtl§is day,'---MaVn_1'1:tld» Chellur
J. 8: Satyanarayana ., prqnézxnctgd thé«-fQ1'1ov§éing:
".E".'r'j1€3'"'E3mj.i'?;i0;2é:i'in'W;P:1\Ea«.i£'E3v1/2007 (SRES) has came
up irftthis the cornmon order dated
26.o4.20i"3_«-.._V%% W.P.No.2810/'2007 Cfw
w.V_m%€e;;g§'.'3355s};:33,9'am EZQQSXZOEE {S--RE'§S}.
_ 'fwm W.F2 f;'€0.28}§;'28Q7 {S»Ras;, 2 more zmz:
';§fi;]¢:§%.i0§€é 2:b{>¥$» viz, ¥i?','E3.F°€{>s:3Q65E%j2§3'iS zmsi
};29Q32:jG§ I §S~Re:3§ came K': be {£166 E33,?' mfzsr i.w{: ezzzgésysas
" ~§~ V€3"§';.s:: 2-';§.'E€=2fz.{£}? :"%:*:'€.§.:'e:t§ §m'z*:':: :§s:ra:'i(%:*, 2?;E"s.Cz. .2m:;2E,?:€::° :"é;>*;i:'§:§; é%;,§'r£'n;;§
Vibe §}€1'}{§E3.§}£if,?' 3'5 iha ax,-*:'ii p§:=':é§;i::>n. "§".':";€ §}§'E:55€§1'§. 3.§3p€EEa:1:; was
" "x:"'%. f ~ '
-\\T;E.«¢' ''
the pet:Ei;ioner in W.P2810;'O'?. He W355 werking as a senzier
assistant. when the mafiger Came to be dieposed of by the
lezufneé séfigie Judge. The appellant filed the writ ;;§e?;'.1'it:i:}_Vn
eepcmsing the cause of the employees; of the }"fi'§"i::'.I/'}...'K):~£)VVL,LE_'::§.':.'f$_f
Karnamka, who are working in different gr:-3.de.e..u_;:1dver--.§}§oup'"
"A" {O When the Apex Court]h21d_Aoee£i:§id.;9;"t<;:"iss:3:1,1e f
direction in the case of S'E}'\I'E OF. i'nV
ASSOCIATION or sTENoGRA:3':%ié:§2s ArR..2'002 ext: 555;»««
the Registrar of the Stzpfeme :éircLV1IAé1rVAVvto all the
High Courts indicating that' have to have
their own pay. si?a1g,s ti; .:..empAi'C{}Eer:e.. Herible Chief
Justi<::ei_ef theAV}{1g§hV_CQu1=%;AV E:>§__Ka.1*}1ataka in exercise Qf powers
under ;~'X'f':.,V 42.29' 95 'e.':(§3.3$ti'iL1'Li{)'I1. Cens'é,ituied 9: Three
§\='£em1;e--:LAC0x'§1in1viAit4ee' heacied by fioflbie Mr. Justice TS.
"'Thei§mr3»*.i'a ";<s§L1d§.r :55 gréevanee ef the erxxpieyees and {:0
._~._:;:;:'rg:zi.§'i; i"ep}e.:srt; The ec>rn.1"e%.§.iee §3E.a{:e<§ the repezi
:'ee:?yE.};3§z2€;1éi§I:{1-g ihafa, an age:'1e,§-" £2133? 33%: {:E1ese:'1 :19 eiraizmzfie éihe
V'-.we:"kk:é:::.¢de 721%" empieyees ef éihe High C0123? ezgggeeteé 6
eg;e:1€§_ie&§ W» <>':.:'i' <3'? ?;"::e:n': fi 'i>e3§.:1g; '§.n:2i2:.*:f: 'SE1:-3";.§é;'.u%.e Cf? Seiezaee
" Efigi-zr1ga§(>re améii I§}.C§iEi§'}. 1E1S§iiL1E1€ 95 Manzzgememg E§an;_§e£{;'re§
'am
E~i0weV<:*:', the H<31".i"b§€ Chief J§,zsi'.ic€ was of {he Opiniorl that
such E'.X€i"CiS€' wa;-3 {:01 '{Ef3€fE%SSEiI'}---' ass the Indian §11.sii."i,u'£,e of
'I.'ech.r1o}c:~gI, New Deihifi whe was the <:0nsu1't4ant fQ.r7.._F§:t_:e?;
I'€a.t.iona§ Judicial Pay Commisgion {FNJPC for
quoted the xriexxg of the State G()V€.z'11r}.1€;1'£,§_.1.¥'1§ii» §,}.;€§"work"
pezrformed by the Court staff is £sp<:§:::iz1}i_§3jéc§ é:n{§ t:i1<:1{-,bgLiigd
and it i$ z-1l1':<:>g£:ihe;;' d.i{ferem_ froha "the km-"r,£<: '{s§'f fh£%ir
c0:,:m,erp.211't:s in Gover1'1me1:1.t i)éf3a}'tn1ez1t.s;' ._£--1i':;.VE,0f{1'shi§3 felt
that this observation a'fip}.i¢c1 st.21ff°AofJE?ra€ High
Court. '1'her<:fo1'e. a reC0~mr1':éi1dat.i;3;i" i&<31S_'_. made by the
Horfble Chiei'_.J'usti'c:e fear ;9.p§)r<>«'»,ré{i; 'jc-.,ff_1"eVV\f?1seci pay scale to
empigygges <3_'f; D" of the Ifxiigh Court; of
Ka'1*:1at'aka,_ 'IQ 1'i.iS_ the Governer of KaI.';:}.ata.l§a
i;h1'<)u.§,"li,r. éérapézi,cha':'1'1i1.eE ofihe Gow-"erzzmem.
3;' "'F§1'<:_ Sairci rec01';1:11e11de-men was adciressed fie His
""'.?::XC'€§.§'T€I?.£.;j'3.i.vil§"E{f'{;3'{'}"5€FZ€E{}Y GE" Ka:'2":aie1§<:»3 by i.%::<=: "E--§<}z:'b§€ {Chief
&'L::;:§;%<:e En' ::r:e::2"<:is<5 <2? p{3:x:e:* 2Ies:~:4e£§ in him. zarzéétr .z'»'s.::§.i€:§s: 2129
V"'{§Z} of ihfi. €T<}:"sé«>€i%;u'£.§<>§: :3? Eiéifiéi. E2. ¥;.i/.29 sags? {.;§' 3.1%: 2;:§}§_3s%§§a:z§'.
" ;i§§;':3i.H."{}§rE 2: :'€:f:3r€~:1::7«;>. {sf 5,1235% r9€:<3r:2fi1€:1€§a%L§=3:: 3):; E-fig
u WE'f:<<:e§§em:y '£,i";e S<:;ve'r:1<>z to State G9've.r:'::1:€:1t;., the
Cv(JVE31'lZ1I11€.',I1.'[. slept ow;-*.1" the z.r1at.ier for about, two years,
instead 0f'i{.2£kir1g.§ I'i€Ct':ESS£i1'jv' dfiifif-3i{)I1 as reqzxérézci under the
relax'-'a1'1.i Arimie oi' the Cozlstiiutimi sf izldia. i.:a1j.é1:_' ihe
G0v€rn1'11e17't by its order bearing NOE
Bangaiore dated ].9.1€).2€)O6 referred the r§?{?f.3fi3';'§T:v1.€3'f-'1:(:fiaiii)#3;u
maée by the 1~ion'§:z]e Chief Justicezjito :E'é;y
Cozisiituted by it, Caiiing for th;f3_ repori; r'ega1rdi:":g;.réVviSi.é$<1 bf .
pay scales. In this bzxiikgzptxnd, {'vri{."'T-fietiijons in
w.p.No.2.810;2eo7 f'ii;.'}>--;§;oV'Lp'3-9a58/2016 and
12993/2011 were filed of the State
G()V€1"nH1€:'1".d, on tE1.e_:fecoimngeiida1'ti61§ d2;{§:ffi' 06. 10.2004 made
by the ;Tji0n't§1€§ {f2'1f1i§ji'3'Jus1;£€:::_ofHigh Ceuri: of Kamataka Vida
Am1eXL1ré :: "E3f". '
, in {@529 Saifi \x%*;=*i'i[ ipetitieng the petiiioner scmght far
' -t'§1e"§¥:}V§'i03Wi:1;g'g .pra,yerV:" """ '
. {*v
:3?»-.V
"V',:Yjf11§{i?1'€£.1{f€ Eliéifié Vida Amlexazre - C 'viée
"«:'}:~der E'~§'€3.E3'E11.';.SE%.P.2G83 iéezzied 29z2e--
a Wm'. 9? :%€:'i§0;r"2::':é. K} q'ua;§«:«?: flies:
2f}C:-iii §)2%E§55é?C§ Eey éétaa'-7 3"? s:*<a:%;p€2::{i&§'?:%. £122"?
£25 ii. r5E2*:€e.s-3 1.9 E-Eigh C<>:2:'*'i' cf E{,&E}"E1£§§2§§<;Ei.
;\:K\§,% ,
(3
{ii} 1831,16 a Writ: of marldamus, d.ir€Ct'§I1g thfi
second responderlt 1.0 piaccé {he
reconm1e11(iati0:1 of {he P"I{m'b1e Chief_..___
Justice of High Couri. of Karnataka %3e:fQz:s:V_T
the cabinet at an early" date, the czabixmt. L'
take appropriezie decision in 21CC(§'i7":£'i:;€1E'r.Lj3E&V:
with. Art.. 183(2) and ES_'47{a)_7 H 5,";-"--
Co1'.1s£',itutio1-1 of India
dictum} iaid in AIR ZOCVE: 1402,f'_; "
(iii) Pass such other éi*dVé1*s or di:_'e(':A£iCnS" as
this }ior1'b]::.'Comm-£it:é'1ns"--~:f";t to ahd
award the (36;-Sfof {he:p;'o't:ۤe:vriAit1gs.
The ieanzed sing_}'é ;..}L1C§§'é'5§iSfiCSé?<Z3.:'Q.f p€:'i.ii.i0ns with
the foilbjwilgg ~ _
A ' M ihe above legai p<>.sif;i0n
~» fic2txrg':€:h:s'vi,aAr1d»ii1~g::any partied miiei" mat may
V "have ':;s€§:}_____::1C£:<>zf逧 by X»-'irE'L1e of {$163
:' hif€§;G:1}::1e::{iai_,i011s 0%' the §<"'i.f:h State: 9213,?
: "'£:f:é>:v:§f::3';§';<_;:<si<}::a E1a.V;1:2g beer: impiezaienieci. ihe
éL.§nj_3.ii;1'£:ed p{>:<5§¥;'.£::»:3 éiiéaii the §.S5+¥.E€: 1:}? §';X9;:%.<>:1 0?
E3215? s{:2::Ee is giienciirig <::<>z1Sic%$f§2:§i0::
2?§<'::§€3:*5: 2: '§'E"1:°{;*{=.- 1;? :,:s:Eg§::=. C<;§1'::§':§€;"§5:€ aéffisz :*;<::s..a4-'
{%i9;§_1z:&::§ 132$: S§.a%.::=::r.3.€':.1§. :2? GE3j;z:*:{':%ir;:'z.ss3
Wotiki :"€-cguirs 'Elbe Chiei" J3.§SE§{',fi tie act
pmfsuané E0 21 repart. by that Corzlrzlifiee, in
.M_\==\hgW
i'\.r'1V.t"&K).:"§%
'1
ihe light of the ()bS€rV::1t§{)I'1S 91° the Apex
Court as yecerded ab{3\-'€'.. ii daes not warz'21z:'{
any" direcziions 03; orders being issued by this
Ceurt. _
The x»v.:.-if: petitiozas are dis;>ose§1~~----Q§.
ac:C01'di11g1y."
Aggrieved by Ehe same, the present :%{zritbé1j:i;}e'ia..1 is §i1_é(,'..u 'V
5. Learned senior csounsei E\/1:'.':'E.:§d a,yé1 Hoéia'2xrgL;if;g§'§0}f'V._
the appellants contencriizag no V'E"ar__"r11:11. ".as"~.. é:u'cfi is "
necessary in which a rule '[lHdCI*~~f'(fl€~.I§i'O}7iSO *{Cn'3s.rti;;ie 309 of
the Const.it.utior: sh0111.d""béT§r2i:_mi%ii. r<§iié§s.,£;z;p.Qn the following
citatiorgs: _ _ _ . _
1."+:§~1ANDRA§§ssNT._SA;:;iARAM KARKPIANIS ea: ORS, «
VS» S'i"'A'f"[Z__' VOE' reported in AIR 197?'
E30;j1§§é:y Egg V§§«*:3}, whergé in :1: 21$ held 213 under:
fiéifiibuiar form 13 §'1€{7€SS£-'ifjy' in
'£3238 m";.<§€:' "éhe p:"<:>vi$@ E20 Ari 3&9
. " ~ A frameé. Ruies géwerniizg
{:3--{:§":;i%:m€::i. ;>=.z1{§ 5s5:*vi§:e é:z<>::£§':"£,i::§;";.$ §'m'm€:{§
.§,:.:r-§;d€:::" §'s.c:*;'., 3@§ 9? E§"i€I'. C{3I1S'Ei§'.{I{i{}§} 9% Egzfiia
fczazz iaké any f0;"1:§2_ ef eifizer 2: §€f;§.{3§"' GE" 3
fi méimerandum or 3 Circular 0:" an Order 0:' 3.
re:s01u.tic:s::< a.t1<:i thai it is net necessary that-'--.,_
these sheuld be giyied as Rules framed L*:r1.zi'€:3" '--«_
the proviso to Art. 309 of the Cc3ns€iiuf.ir3§fi§*" " 5 --'-~
Arid sinaiiar View ES also taken by, »tE"1f:4 Di£¥isi<§r':-'Befic§1A. of
Gujaraih High Court' in the matfer
<m._rRA*1' --vsA K.K.PARi\'IAI'{,-. 'é*.p0ri:.éd._' :n.V% 199'2V(2'}VVV GLH '
379 (CrL1j)(DB) urherei11,..if: is {i';<1,§:it:r: '
"Art 229(2) fihé L. nowhere
prescribes er iIEC1iCf€C§'I€»§' ElvI?1};T""--];}8'~I:i'_iCj{L.1:'1;&1L'I" form in
which E?'.1V}'1'é5'::::V~..y:c§:}']O1:ii'.1(:i dares it
presc1:*iEé "«.afi'y --.__fc§1*m'alifyp v":AgeVé1v';f1i1<<:'d ta be gone
;;,;_.,V._ E.\}£1jV'11i0L:gh.~v§.11e ciecisiorx is not
€2<pr¢sé}é§,Iv.'in.._fihe fiaffh _.Q1'.i1f': Ehfi words in which a
rljiva 'is is issued, if, wouéd
an10£i;e.i to ;5L;11'é'«.. fi*amed in exercise of the
pumsxézs V"¢3Qi%§:'m€§'I'9:Ci by Ar€t.,22Q{2} G? 'éhe
' Céé*::§ti't1;ii0:1.'"
"i'§2€;Ij__g§.i$1: 0%" {he ;2;b<>x-re <:.2:s:-Es; £35' rules gazrernégxg
f'€{f§*iifi3'§}€;_"E'Ei and s€:;'v31{:€: {7.{;;1§§*:§<:m5 §%°ame:i uméar Am 3§§ af
fiiéaé €s3§::§§.ii{.:,sé.ir;:: Gf Ezriiiiga man %i.a1E«;::=: %::E':~:=. {{}::"':%2 <2?' fiiflkéffi" E§§é.<3:*
' 3:13 :13é:':":£0:°ar1dm':: er a stirczziar $3' an 9366:' 0:" 21 :'es:>§u.Eie::=z:.
hgrxéger Ari, 22233 {2} cf {ha Cfififiifilliiflfl nowhere it is
W:
':j3'~\MIfNt..6, '_ '
9
prescribeci or indicated any particukar format. urzdrs-:2" which
rule should be [}";a:m,ed. if-'rem the above d€CiS§OI1§§3 if indicaéris
thai seam-"ice C=:::r1.dit"i0ns fra.m.ed under proviso to £Xrt._43OE?._'Ca_,n
be indicated in aay farm, even in the form of .
memorandum. ','{'h.eref0:'e:. the letter of Chief
Justice dated 6.10.2004 can be '{I"é-.,'~}.'t€(.§---Z§,§§:'a"--3TLi.iA€. '%3qiI'ii?'a_.Ie':1§;.A
to any aCU.0n to be t"ak.en by this .Chi€f J_u§iTi.<:€ :;:1'i'L*.'§:;igXr1._i§229 ;
{2} of the C0r1stitut.ie1'1 of India cQntefIé§.Q%}"
7'. In the Case mvs--
HONBLE KANEA H_V()i1b\I'I3"LE":f;§~i"IEF JUSTICE.
E-HGH ca'15Rif1:31?'°.i:;*:i--1)1-Cgs;<I4:.5';§I5;"gash BOMBAY, Writ petition
came tdgbé equal pay for equal work
c0ntendi13g__f«€:,_1iat E11a$:z*€3._is«.._\?E01a.ti0r1 <3!' eqL1211 pay principles.
» , The~v4::;"i£: j3€*tiE.i0n\x'a$__If1€v1d maimai.nab1e.
Vfi "i".'_§1e V1?:;~2;;_?neci S€F1§{}§' c0u.nsei 3'i1:"2i}.1+s:2" <:«:m%;€~n.dec;1 that
fI'}§:A::V§:?.."§C'§'1 {sf §§§.;«;r..-:5 sziaifii 11:} ihe €}":1{}§G}»"€€iS of {Iris High <3<}:f:3"*;'. 35%
-.i§':<*: §31'é;fQ§§2:i;:i':f5 af'E1h.e §*f{>n'bEe: Chisrffiégssiiiie Sf :>,a<:E2 Cam'? as
'{fC'=.E}f.§,$f.§'§§§3§21'§'.{:%{§ zzzzdsé' ,:"%.:'E.E:::E:;:é 22§§{§i} <35 iihe {i<>2"::'~5?;§:::;E.ii}:§ 5}?"
. §I'1§{§.i.EL, 1>'~;h<3:"£t;l33 éhs HGs:';"é3§e eC§:§ef&ussi:§{*..6 of {3*.a{:h Sigh C<;::::*;
%xe,,»"%feL
E0
is e1n§3c3wereci to framx-3 a (>f:*'L':1<:s with rergziyd to the s;a.I.ary
and aiiowance, ieave or pe1:a$i<}:{3 of such c:}ffi<:e1"s arxci {he said
ruies are I"€3q'L1if€d 10 be approveci by the G(Z'2".--'"f;'E'I"1C}E' {bf Lhéhsaid
State However. i1 is alga zrladez Ciear Eihai. the rL1.§(:"S":z1;v;1_é5?;_§r
the Hcsrfble Chief Justice will be subjeci to "
by iegislature of a State in vicxxfihof' 1_3§i"t;2:,i:1"c*_jT
ConsUE'ut.i0I1 of India and thef: sarixc 'fix-*<3L1ic1..7.:'eAqui're"1
approval of 13.16 Govemor and iI. i'S é1¥SO 'n€€;e_sS'a:j;r t.d;n'1e11ti0n
that the approvai of the Gzgverridf is~ tj13t."i:1 his dié§'c1*'§3ti0n and
the same would have to $136 wag-'hi '{.h§: '€f'c3.afaC_;:11frez1ce of the
concemed Slaw? 'GQV'€1"I1.i;I1€E11,, ,':
w0Lfit:1' mc_':3.t.i0n hen: Articrlcé 229 cf {he
C0nst.itii:"§<jI1_ 9':-' sffiids as under:
_ V(§f§fiQ£é_;~'s zmd sen-*a'r11:s and the
"':!:per1sa5és~:-. {3{:uL1ri.s.,»§1} A;)p«:>.inLz'11e:A1::s of
V °0i:;§ice:=s. a:1d §eit'*:.«-'2é.nt$ of 2: High Cour: shall be
§1"E8:LéCf§*€'i':'}E;7%"§.'2"."i}'T';€*, C§"1ief-Jzzsiicéz (2%? £116 C::>mi'i, 0:' Siéiih
«:21: 0331:2263: of i;.h<--': C{)L:§"'L §'}:'-3 132:1}?
A {§}lv'§T*ti%I.'?Q.'; AT
V' §33'{:¥§£§e<:§ f;.h:2%4 'aha €§<}'£:5§Tn<}z° =3? iiizéi Si:;:'L:fi
:z':é§.3j* E33; nsis: :'£~>§;z.1.:1:°:'é z.E2:.:: in f*3'i?§4C,'t 3 £?Ei§E*.E-3 §2'.§£:§,jF
b€ iépecified in '$126 mic EIEG p<-3r5é:}z'": me? aireazigs'
eiitaeéhed E0 1;hc:~: C<}:'£r't shed} be a;:>p«:}i'r19Lec§ is any
MU' «L/Z
..w-
. gr
4325;
=:>ffi{:e c:<3'r1necr'i'.ed with the Co1.m; save after
coizsuliation wiih the State Pubi§<: Sezmice
C0m.missi<3'r1.
($2,) Subjeci to the prexrisioias of any
made by the legislature cf the St.ai',e_,§'Wt¥:e'_'
C.o'r1.c:E'Etions of service of officers and serva11 i3V
High Ceurt shaii be such as V5113;-"----be
by rules rnade: by the Chief ;J't;stir{&eT €125: 'C§$'u
or by some other judgitqt' 0ff'iV{';f::.I' f)f t4h§3v--'V-ffiajiifi:
authorised by the Ch.'1efJu§.[iec to '
the purpose: V _ H H
Provided tha:,ji ':.he1'11}.e$§. under this
clause shall, so far as £héy7 lie-1;1"i:<3*. f~1Q i.sa1aries,
a110wanceS. v1eavcI 01* ' ;};<j1is}m1s,' 'ynéqttire the
app:'eVa1'j3f =GO*-..7§:'rn0;" 6f't1=1é State.
V ._ [31 _VéLir_fi1niSv%.rativ€ expenses of a High
camg' VinC11,_1di-r'1'g 'a.11":,:::ar1es, ai10war1Ces ané
pensid12$Vp2=;y;:b1:c:_1.é*~*'0r in respect". {}f the officers
~3,a11& se1"va'1':i3V____Qf¢.'i;h.@ Court, shai}. be Cha;*g€(i
u§)€§:;_i":.E:.§ Cm":s@§id3.*:.ed Fund 0%" 11116 Siam, and
Véfilézjg/'.,"f<i"éE§--~_G":i£7 Qihei.' m<}§:e3,rs i?:;:z§<:e:*.'n by {he Ceuri
" ' $h2:1£ iT:}rzi1 gaam af*£.h21"i{. Furlcéf
9.V.__v'I'%1.r~:.«_§§€:x'?; qufisiieaé asseuid be 'i¥§'1€f'?..h€;I' 'ibis: St:au3.
-.,zxJi€:':?::3:.éé_ 3 E3.SSi_§§§§§§'§§_§ i'r':é';'€.§E§§'£i{"E'[.{}§":§i :':':.2z;5;<&:1§a r:%§'::_::;:é
"1'€dGi"'flf§1€§E§&1iiGIE of {E18 Eispjbie Chief J?_,iS'LfitZ';€?
10. "Fine iearneci senior cmmssel Mr. Udaya §»¥:;jIi:?%_
broughi to our rlotice ¥;}"1{'?i law "iaid down in MR QQEE4
in their case of UNION OF INDEA ANr_3..AN_R. »««x;.-95,!' {IQ}_'~;'R;a_
AND ORS. He placed I'€31iEli}C€3 on :82"/; :E4:i
53. The said paragraphs readV'as<--..1_mder:..
48. Decisions 01' ~r.:Q'u.1i§; d'isc'us§§€:d
hereinbefore, in Vr=1.r,_;.§/,r1:1-.f;V/Vist;;1k§11:=.1_t3._ i'."e;:i':r1s suggest
that it is the primary-T-d_u€y'bi'V 01' India
or the ;zj(j)r*f}:;':2;IiyV' h3s Vacce:pt the
SL1gg€S1}'3QH c)fi'1'ce like
a. Clfief J:j_fis:vt-ic§"- g-;§i_'a5.'i:L1ig11.Aic<:'gr+;, and d;'_ff€1' with
his 1f<3_Ar::1d'1'}:'3j:71§_19fdat*i§fi3.,._QQE}; in excepiiozaai cases.
with {'1-16: opinion ef the
hc::1ci£3r_ Cf. s1 1<:_ii'Ahig1j'..'L'oi'{ice must be (regent and
'SLiffi(3§€'3I1f'... in case 232? such d1'ff¢::r€r1Ce {>17
€}::j3"i":1§(§:?;, th6'Vé{é{'l{h0r§%ie$ znugé diS<:L1S$ amongst.
_UZ.§3:i?;lf§€*§%7€'S and try to irzm Quit: ail ihe
"£316 ap§>«f:EEar1E7 u;}§%31*iu.I':2§"§.€iy die? :19';
p:;:i.'f1'>.:'15:1 11$ awn CEu%',7ie&;.
E33, Eiazrizfagg :*<%;;:_:§a§:E $1.52 zszfa:'€:n€::'i.:é{§:':£:<3
2:L3§hGfi'§a';ié»-'€ §}':°0:":.au2':{?m:2{::':és <3? E'.E1§$ {:{'.iu:'"€'.
'éh:'3i"c:3 {"ia;lfi,"1'E<}'i'. bi: emf; dmzbz <;s:§:a:.S:}€ve:" 'aha: me
55,"
cf"
C"
,.M
reco'n11ne11dai.§<)11s of the Chief Ju.ss'Lice shzmid
ordinarily be approvexzi by the State and refusal
'{ih€*I'€Of nmsé be far strorzg and aCE<:qua1.e__._
1'€€lS()I1£-3. in this case ihe appellants eve:1>._ "
addressed itself an the 1'e(:onazm-ndatiorxs
by the High Court. They could not have
the matter lightiy. it is :,:r1f();ft:_:11at§:'
recammendations made by i;; h.ig1i j;{1i:j1<:"i'.iAOr12:rj,fx,
iike 'the Chief JU.S'Li.(',(3 "w<:i'c~':_ ;3_ot p'if:_;}n€pi:1'y
atifrzideci to arxd thf: 13ri§'.?;_iie..V_res§3£§r1(i£;:*;§;sé
file a writ pet,it.i0r:. Thé "«qi1<-ration."'a,s lregefiird
fixation of a 1'evi.5iion sf payu§é;fV the
High Court being vC£@:Lsz"1';-:,1in of the
Chief Jusuizzev of i:}'?1':'s;="v»§-.i:r'g;g':1v "f;'&i>,u19"§T. _ ':10 the
ap;j1"cx.:aJ';_; ihuéfi; "St:1~*£.»e"*-is é§{'p::<C:t:e.d to aC(_'.€p{'. the:
S'E'}.1}1(.% 1'eCdi:.am.€5i":r;¥a';;iT{3nS Isave and. except for good
anii .__ci£jg;e:-"Lit=2:éastm;.é:~__ V' " V'
5.2. FFf'l'€_I"'i.i§§.h C0u1't., howevei', shouki :1<:>::
A crdirfrarig i.ssu(--: a wrii. of or in tha naum': of
V§1fT;2Z.?3._:£V'E'{i§E£':":':f'L'i.$V jazréd eughi. :0 rsiér %:.h€r £:'1.2:£.t.er bzick £53
'A ihsz 3CL<%;?3{§a§/S?'..21i.€ G{>2:€§"r1m§-11?: '<::i'%;.h §.~;z:.iL2:§3Eé3
"dir5€;':cE'§.{>'11S §3Gi:§.§i.:1g mgii. éthe §§T.§°€3E€'5.»"€3.§'?I. §2i{fii€)i'f:3
.' . avhiiath are: requirezé 52:2: $29 axaimiifid in i.2é..k:£:2§;; im:
£;';:%<?i5s'§{"::.'1 zmd z:§':a% :"§?§€:;a2::';. .§'e:a:é_<3rs=; :%:'§2i<:§: 8-.§"€;'i
§'€i"{1'{.i§§"€é EEG be <::}:":siée.r:3::§. i.h€3'€fG?. The $i3.t:uts:";:*y
7:-'N .-
«Jr
M
duties Shouid be 8.flOW'€'.d "[0 be perffornled by the
sé:aiut;o:-y auiharities at the firs':. instemce. In the
event, however. the Chief Justice of ihe }-Iighh-'--..
Court and the State are not ad idem, the Iz1at.?;e'r_:
shouid be discussed and an effori: shoL;_i;d"'h:j~..j..: ~ A'
mack? to arrive at 21 c0nse1"1sus. ' " Z
53. We are fuarther of the "0p3'.n'ior:}'
in exceptional cases the High C{}l1Z_"{ T33*§z1y=.in"Lei*i'e:r°e
01"} the judicial side. but Q3'di.I121riEj; iii'-\VOLi1dv"'fl(}.tVC35 "
so. Even if an occasion aifihésbiiur ftkxia. H~i.gfh_; S
to interfere on its judicial j11I;is't:Ei<_:tA;1£>V;i1:§c:i"
the High Couri, si1V<:A-.L.1:E"Ad be-1_VA€><;:réi':s:§;:i"i»a:i:};3 care and
ci3"cur11speC?.,i0n.
I'1"h"'EvI-eiéjlsoAV':fi§isaxcé;s:.V»;*<:2hahé£:"oh 2011 LAB. LC, 2662 W
HIGH '(:oz3}2":'*evEL1?ARr:: ASSOCIATION &
ORS. V. 'STATE OF' B:::\sGAL & ORS. £0 comend that
the Siate e::4a.~m'i.'<.:-$1_¢a:1€1:z1é:ii. on the §'€CG§I1I}1€':§3d8z?L§OI1 of ihfi
. _ Chi.c£;:L§uSiice age-Ether meainingiesa <32' 1-£;"£them'4 _§u;'i$diC'§[.iG21 01'
.%;.h:3_.:. 1§"_§i=i;a..E{:}§E;9weCig ii, xvii} iipfififi, éhe dynzzamicsg <2?' the S¥:3fi;:€
"'¥:;e'$%;1i;:[S::r .;%;::"I{ji;5.z:§é%i,:~3 'its; b€§§¥J;.E£:1g gm 23.z.§i:.h0§§'Ej:; :3? $1.3 Er-§<>::"h'E=:§
Ch :35 K; iE,%§.§§%€i'. A
its
12" '.I.'he~: learnszd G£:v€;'nm<3I11. Advocate in support of
his {teaaiszntieris a1$0 pia.c::=.d rezlizmce on the folmwing
(:it.ati01'1s:
1. AIR 2004 SC 1402 in the case of U§\JIO'N
AND ANR. ~«vs~ SB. VOFERA AND 0128.
2. {2004) 8 sec: 286 STA'"£"E;2 _.OF'._U.P..';€}é¥':SE§C'EiQN*-_
OFFICER BR0'I'1--£ERH00D;AN'Q ANR: -1'
E3; In (2004) 8 SCC thefi':-..,i§o.rdshij.:;3Sfield
C1etermir1.ati01'1 of pay scales 'V1"'@f"~.di.i'"i"erent"'-czfiegi-aries ef
employees would o1'dina1_'ii}z fa1I.VV$§rii:f;i:; tHe._rea1m"0'i" an expert
body like the Pay COIX1II1iSE§i'O}'}E1--E" {if __I§é:j,% '~Ct1;nrnittee. The
in terms Of'f}f"'§}f}C.C-3RS1.ii1uT.i{}i'1. This provision
has EE-'iC'E€f1V1'.§}T bee:1.'1:A{1;2*.cié--~1;i§'~ésphold the indepandence of Elbe:
ju.diCi.a1"§,*. This é;;rQv';siCr_1 Sshows 'aha: thfi C<3ne:ii.i;i<)s;z$ of Sen-'§<:e
Jzri; 't.1T1€"xCl:155.€'?'...§v§vSf.3.fi'£>:§}{i 0ffie::e2"s sf a Esiigh Cm.1:ri is
'saéiffiigfx '?Z'E}4€V5'?if§i{3izE£SiV€ daniziézz {Bf éhe E*"§0:1'b§<3 Chief&u$tie€ 'mat
égfa ?€.1"--':_§t« ::§Vé:.ss%;%*vv.<:§£"5a;i':j; firzagrlatiai i::":§}Eic2fié(>'r1 §§:2s{)ive££ Eh€*r<--:.2Zr1§ {he
ap§:%%f'<}'v2:E_" '<;{«"§.hs: Siiazfi §€§"%f€fE"1"£E31€§".§'{ is :ir:1§3€rai§*:.-*{: Tizeér
'LA=i§':f€"§:~;3Z%:§'§::--:-§ hzyéze ;?:§€;:3':" §"fj':§ii'f§"f§E'§§;§ 'i.::3 5352.; 22% $3'? ":"§§ff C{):":5;'~;§;I%.'§.'i,E'§;i{§1'i
" ;;3'm;c:;€;é€'3cied 'ii; z"e--§;:'o{§z,aC€ 'th:*:. Iaw Eafid d;s:}Wn in {he eariier
'JD':
i
$6
422??"
Judgements by Ehe Apex Court on eL1e1'1 issues at para. 21.
Para 2} reattis as under:
21. In State {sf édiaharashtra V. Assn. of
Court Stenos, P.A., P. S. Pattanaik, J. (as; .
learned Chief Justice then was) r1.<>tiee<i__--':i.hief
Courts earlier decision in Supreme---.(:i31;i*t--T.:'
Employees' Welfare Assn. V. I'n_di»a VV
s'i.eJ.ed the law in {he f0EEewi.r.1g tee-rnif§§:T A' Iv 'V
"On a. plain readingf e-1?:Ar:-:'c:e"':;29{::'§;"1::vzsx
apparent that the Chief 'V"'aIéis1;1ce seiie
authority for fiXi§G'§._ 1.k1e&..e'S'£:§A:5;fieVé'$;e.etc.'«of tiije
employees of the Ir-Iig-}1«'C0i;:e;.'ti;, the rules
made undegj the to
mentiong :m'I"eVs'_'1na<§_e t§j,*..$1he'«.C'}si§e--f.Juetice will be
suibject: [AtAc'{é;--1V1eV of any law made by the
1egis}2i'tufe ef in X-'i€V£-' of proviso Le
Sub-&V{1'1'i.¢1€v {S2} 229. any rule reiating ta
L.s--a§ar:ies+é.}§ewex:Ltes§ leave 0: pension of the
em.g3r103?'ees e§ i.l9ie E-iigh Cuzxrt would require the
'a;j'g1:fe§?:§l the Govemamz before the same can
The app'§"e%:3.E 0%' the Gexzernezx
%;.Ti.1e'§'e§':>%"e5 2153 e {Z'{}f?:¢C§§'?CiOI"1 preeedesii {:3 {he "'«fE}.§i{i§?;'jJ
e'i",:;Z?§e :':.:ie.e macée by me Chiefif «.iueE,:£ee agmi ihe
~,e:;e--ea.E1e€i e;§3g3z°<::'~;&}_ {E5 me: G{}'i£€?I'ET逧§" EE€}§. an hie
";:Eie::2"etie:"L 522%: iaeing zzdvée-.e:i by 'me
Gev'e§f::mem:. hi wezziég ihe'refe§"ek be Eegéeai. ie
171%
17
hold that apart f}"('Jt'1'1 any power COI'1f€3'i'I"E3Ci by the
rules f'm;11ed ur1der skrticice 229, Elm GOV€3rf1I§"1€§}t
ttarurmiz, fix the 82:12:11; <71" authorise any pariicz:iazj.~'--
pay 3:33.16 of an ernptoyaeez oi." the I~~i'i.gh Ceuri. IL
not the case of the employees that the
Jusiice made any rufes, p:."0vidi.ng 21 ;)afi.ig:ui23;::=. L"
pay scale for {he Esmployees,»<3{'._.'t,he .'CcsLi1':"'L--,':V"i11
accordance with the COI1S';i.Tj.l_;ii(3I'1E1}-:' p':'.Qv'i.sViCn's
and that has not been e1{.:<%§%;3ted«'§rq3,?"i2i1e Ggéxéérfiaf.
In the afbresaid. V. V V
consideration as {Q xvheth_r:fV:i:}1t; izijgh .C(?}L§If£ iI1_ é-is
clisoretienary _ILII"i§34'C.{i€T"{.iO.'i_:E 1}§1"de;V.f¥1=i.AicEe 226 of
the Co11s1.i.tution, e;'xa§,r;ii-rig:-.Vbtff;_e 'I'1€:1§','LlE'f3
of work <:iisCi3.;_1rgedWby'§i"1s; €i'1':«'{p.E.O3/'ées=:.:i;nd issue a
n1vdI'1'de1ni:Js§ €;i1*eCi.i.:]'g a }§£x2'%'.'ib13}a1' pay sctaie to
br:_=, givenviue-."':~1;:Lth"e_{rip.10y*ees. In the judgment
unC§<::f.:r ¢;*ha}..1_e%:--gé;, ':';1q.é'&" "Cou'1fi appears to have
a_ppIiéE:§~V §;he ;>r'if;ciV§)*i'é of 'equal pay fer equal
~'-?j~.,x?<)i'§€' an€§""--e.11_____gm; evai:2aii<21"1 0? {he nalxzre {>5
(7h:i€LA§:€S' Aé:i%S<:.harg€d by {me Court. S*$;e2':0gra§>h.e::'s,
V'£35:3_:>:.eé.E«_A.:ssisi.a;:é,s Etfid P6rssa::;a.§ Se{::ei.2m€s§
has; {he izripuggried {§.§:":*.z::%;.ia:):r15_;, Em
'S°£'Z§Q,'3E'§E§'1E% Cezizi. §<Z1'zz§3~Ea§,-ffzé-:5? 's-7"v"eEfa:'6 17335-3;}, 'i-=3
§}'z'?:-{Q11 €35 Endia Ehiss Czzsmi. hzsssz {:{}:':$i:;%f€:'&{§ {he
_';:;{>WéE:" £33' %..E"2:f £fi12i£<§&'a.:i§§,i<:{% {ff émiizz 3;"; :*€:%§;1$i«::e:§ 3:;
am: e§11pf2{>§,:'€e$ Q5 fé.§z<:% Sup::£3:1':€% C<>z2':'%:: 21:': §..}E.€
:T:€t.§.'L€E' Of Eayi.n;_:z; émarn flit: service Corzéitisns if
if V -._:'é_q{i'i--.1"éé'"
Hi
the empioyeee of the Court, iiacmding the grant
of pay seaie and observed that the Chief Juséiee
of India ehoulci frame ruiee after 't.aki11g into.----
consicieratien all re}ex»-'ant faeiors ineiudizag
recomrnegzdauon of the 13213: Cfommiesi0:n_
Submit the same to me President of Inclia 17133.: ' '
approval. Vfihat. has been .s"zz1i;_ee1.i,;ia' U16;-'a1'e resTaic¥V'
judgment, in relation to the Chief ;Juef;ie'e».<§:f7_if1-digf-.,_
vis~z-xwvis the emp1eyees ef i'1'1eWS'Lipreme..ii3;:{ur"{,
shouéd equafly apply E0'
High Court v:is~a~vis the e_1_iip103zees (51 *--the. E-iiiggh.
Court. Needkess t'c$__ r1:.e;1'é_ibn,_ VEf(}1;"Wifi'iSfE1fidiI1g the
constitutional previsicm f1*xa:t :Lhe_1}'u,:i_e5"{famed by
the Chief Jtzsfjce :2: far as they
re1'21'iie--._tb;; se{£:s.:"§eSi'--.»2ir1d 6i';}1e;' e1";1.o}u.n1er1'£,s are
CVQ1:1c:e1'ned',e.'1<e'quj1*e._the' prior apprevai 0'1' the
Ge\>"'eriaQx".' -ILVis'~e1Ei$<ay'sa"'.eXpeeied thai xvhen the
_C_h.ief ;;~.T:_e1VSiei.c;gV«_ d{'v_2L"*'i-ii.gh Court makes a §'L'1}€,
*5,,p:evidi:1gf I'"£1__H'{3f8~{'T;i{TL1i2.1E' pay scale fer HS
er'1'1§A31O}7Ae«e3, the same sheedd be 0§'di.n.ari1y
¢;;;{;;;_:{:z:s:;§.1;§;; ighe Gevemmy mziees zhere fie may
%:_1s'€i£"E$33;§:é§i;% reaeezn 30%. ie a *}:'<}*-we. ihe sgamee 'F%1e
3 _. _ E
' aie2jeé:»aé,id eu~:su;'ep€.%.ez1 in en éhe bezsée ':,h.2::*t 2: high
§1.§zzeE,i:33.1.e;:"}; Eéke: the Ch:e§'$1,:.eE.:{:e 1'"e;e§e:e fizimingg
::m;r Eeées; in :'e§;a%;.i»::s:.": fie éize i~'r§§?§°i-"i{i%;"E {':C}E1{§I§E,§{}§EE% <25'
{he e'mpi.eyee53 05 the C<:>u:'§ amd §§r:»1n?£i:";gg an}-' page
seaie for them is expetried fie eeneidee 21%}
3wA.»'* Z
I;
fl"abéve.
Iii
re1evar1t factorS and f%,Xa'{iun is rradde, not on any
ar§3it,ra,1fy basis."
14». H was the case of the: appellant xve*11Vuézs' zi}e
respondents W G0vem.men't., before the warned Si;f1g1e 'd.L_idg€
that, when {he aforesaid rnattez' was _ fr)?' COI'1Sid€I"21i.iOIT1 before {he G0vem.rI;e;":i _f«:31% ':1 it)r'Lg .fu:'t"her 1'<~3pz'ese11tation was: macie by TAE'1<:3"-€II1p§_{):§'.£?€é£§ of I1{1'§§h Court to the Horfbie Ch_;1ef'Jus'tViL@,§"<3f' Ka:rf1a1éik::f in that behalf, a cornrmitee xxza{s~...§:0r1_53i'fi't:.1§i'r§-{ct :iV)"y.«the IV5I"c§riA'VV}31e Chief Justice to look. into the sz1rr:§§ :Af%:i~E3%Z5.'_.SLlbfl1i{I€d that no rules were, iE*.2_1;i'_3--ed Ib*_yh:1'1fi..&: Chief Justice while sending '{1"_1<=;_ Af€:?:?i7n}_fi1e11cL;fi:'iQI1.fr:;r approx-"a1. In the light of such sub;.;_1§s$i0i1:s_, single Jucige was misled and he pmsegsded to Ciiépoége bf the Writ. Pe!;i.?Lio'11s as meniioned *3_$.»--.,AL:{i€;.§&:§ng fa {he appeElE3.::fi, {E16 5;%;a?:.{5::":1e3?:i'. madé: by t}h€._ Ge:-*e;":::';:e:12. AC§'v'G{7a'3_€ {hat .3. 3 Jwtégzje C£}iIEE1'1i{i§,fiE€ was v.,a:ax':ssi'.i%:':;£;A%€£ $9}; E"'§<:s§2'b§<:>: {';'Ef:§.&§ JL1s1:.§<:::*. 0%" Efigih {i§:u::°'§'. af '-- §§;';r:i';=:§,ak2a re§§a.::':fi:1g: '$23 isssazze $5 fiXE~?ii{}i'2 3:}? higher E15232? éscaiea afaé '(he 121a"{.t.er is penémg cm1siderai.§m1 befare E1616:
{Q .. 4' A ":Z>:;-3 20 eemméttee, is not fully eorrreet. In the memorazmium ctated 18.1.2011 empieyees of the High Court haé sL1bmii'Leé that pL1i'SL1aI1"i {G the FNJPC, the staff of the S'L1Tf)OI"diY1£i{€?V.C..{_';a1;1IiiS of the State were given certain benefits and recom.menda{3'o11 of the FNJPC has been exaértefied'f}j3r_ die" ' State G0verr1rz"1en1. and the §Z)€I1€fiJ£S:. a1re_:Aé111feéagly:'gifienu empioyees of the s'uborc1iI3aé.eCeu-rt iv,Ae'.'.f:§ 1.4.T2{}%O'3 . «'in°'jt1'.ie!'e View of the IIEHHBT, request m*2i'Se.ueV1a1de Eb" f;.heAeEi0r1 'b1e Chief J ustiee to remove the di's;?&8'rit3?V'§i?:"t}:91e and elleivanees of the employees of the }iigh.e.Cc;=j'1*t:"1§y _.1.:pgfeVdi_:1g the posts of the employees Efv"'LJ,£'S3.1EEI1'[ to ihis represe111,a1i.eij','Ktlle'*.g1b0Ve-..._$:a.id coxnméilee is corxstituted.
Aceerdihgf to seized by me Committee is differeni E0111 '1:haf.ef7.Vt'§xe.iVion ef pay eeaies eoxlght by the 8~p§»é~i3la:1i: in the'mf§_§;___pe'{,r;tie§1 because in the wrii ggreiitiee it w2;«.ss;_ 3'23?' i2:';;}vA§e::<1;ez:iaiie:: ef the §eez::,ez° of {he Eieeéjie Chief L':§2.:§éji'ieAe"'v{§'e;1§:ea:?:"61"}9.2904 W§'§§{EI'& has the €f§i{Z&'aC§f <3»? fa mie izziéei" {2} of the C<me:.§i'z::'€;.ie32 2:32" Eadie.
~~§£§;;. §E{':{?(}Z"{§i§"i§:i ée flee ;Tgp§:=e§E2m1;'; Eeanzeaifi erieggje v~?:'J::V:i"g%: pmeeedesi en {he aeeur_?:1._pt%{m Eééaé. tgqeee was; 235:» mie and {hat a Committee has beaen {?(}i}S'£§*{.L1'€.€'d to 100k inio the grievelncez emd i1herei1:)z'e,, {he mfi': §.3e:it,ic:>z";er Should awai{;--.jth<:
d("3CiSiO1'1 of the cornmittee. This error has crept Em ii;- ft.§j1€;.. judg_§rn€nt of {he iearned singie Judge becauae 0f' ef the learzaed GO\7€iE'I1I1"£€I'1'C Advoczsgiié' wi&t:hf)jL1i',.V4§51arji.r1gihé7.. melnorandtml and £116: ::a0ti.fiCa1ioI1 .:'iSS*..-,1€AC1 by _t h€_ I:iO:i"b},é"V Chief JL15t:%c<--: C0ns1:it:'u1.ing thé --{_:a{§'I{11I1it{E€_' "i.hE!. f)'iii'}3OS€ for which the C0n1mif4iee;_.§va1s C(VA)i.f';E€'{i"[.'ii'f.'€{j_', 1?. Ac(:0rdir1g 10 thr:A A.1..h';s_=._ employees GE' Various High C0z:I*L3__drax%;?V&X%2«1L;VgV€;1$ ;m;:_pg1y- sgtéiies equivaiemt {:0 the Ce:it142:1*-T. }f:;:ove:r'}i1i11éi';<i 'en'1}j.i£3y'€?ss G1" EVEEII mere. A COII1{)al':&_'{.iV'€'S1C.?{'f.éfi§€',§fi.»--,()f:'p_.§{'§ Sbaies of c?1'iffe1'en.1 high Courifi and the 1:»-a..y~ sc:é;3t3é".'uf 'High Court of E§a.r:r1a'£;aka wouid £r1di<é:_:;i.€ $1181 srsfaies of €33'I}p1():f€€S ef ihe High Cour'; sf '«_E<;a'r:22*it.€a,§~'~:a :':~_:z§1<:1' <>'::"';?}'a{;" wiiész E338 pay scaiass ef <--3mp§{::yee3 cf éfiher.E-:§vig»fm €§§u--é:'i'$ ass wséié as §.21€: Ciitmmi E&dn1'in.is3€,r3s:§vs 'E'7:*?E:='a.:V;":1e*{}V'§':§'s;:*:f V::;3?'§91"%'; '$19 {i§¥§"}. 'vfi-fa: §V1.e§'z:-3%)}? :"=:>.p:*e:)§m':5 thss, s%;¥;,22€'%:+.:':i2$:_'::?;'s.3-§f:i<ii{é2:E:iz::g 'EEK: ;.:>a§' s:.%2?£<=e:%: <2? {~:§z"§3i:::}?é:€::§ 5:3" <:§§§"£'%?:":':»'z":'§'
-.E~"§é;gh C::::i'E'.§ 2:5 Wei}. as the C31'? Whfiith .:»1::2'e piscziieii an :"<i{':aE"{3. '~11' "'I;1f1i<§j,f'~«a1:*<3 ed Annexmeg E1 8. "H 8: J: 26
18. Ac<:0rdi.1'1g to the appeiiam. the pay scaies 0f emplayees of High C<n;1rt of Bombay. Delhi, Gujarat, Jammu 8: Kashr:1ir, Madhya Pradesh, Caieirutta and Ut€'.arakh:1I3;c3 a f€ the same as that of the High Cour': of Purajab V. There is no c§<:~nia,1 of this p0sitio_1_1....b_y Advocate. The abmre annexures wmild i:;"i'C'xi(§&1U':*.fL.1"1a ff1i'iV€: '[:1a§;»:if scales at High Court of §\'I1d1"L:¥;§i are than the other High Cgjurts. QQVé%h1$€%L zéirivocate Cannot dispute i.§'}€ \I;;§bh.jLc'.3f:V._'L'€¥%%:i::fi_§10z1ing GI CAT commenced éealing erriitslmrees of the High later on at CAT. CAT is higher than that of the e'm';';}_<_)§?'€:es'z3.§f Pradesh High Ceuri.
is V§1£'.?; :§vI"i. C§:i$pu£.e that the 5?" pay C€§IE"1I1'iiSS§C)r1 ".EA)e':%m..;é'f1: ms ms: ernpleyeézs of the E--£31g§h Cfilifi sf 'E7-£aV:*';'..é_;3«i.:e;Es;2i';~».,_ §¢'§%§aa%'a-*€'r, smpéeyees 9%" $29 S::':::<}z'cii§3a1%,<3 C0m'E$ ii": fies? S-:f:',:a=;%s: "£3? §*Z3.2*'n;::£a}.x:a 22.2%? havénggg ihsza %3e3n€i"EE': {pf §'§%li}§?C. "§:P1e ::<;:':l*:p;:rzz"i:§1:-"es .:~;E,2:i,e:3::':{%::i' z"s3.f::*.:"'2"€d {iii .:»:?;:»§:»w: i;r";{'i2;<::e:¥§1@5% *i§":2:z§ ' . %.?:€~:3=L;b0r§§r:2:é.e Cazgré e.1z":§3':{:sj,r*e€3 in E§'Ei";" §'L£i'i.£' :13? ."E§2.?:':3fi;.a§§,a 'M_;kj% ''\.z '' '~ p;*e;'fi§:sesL' ::;f are? dra\vi.I1g higghex' pay scale than': the empioyecé; ii'; the High Court. sf K21r1*1a1,azka..
29. E': is not in dispute that {he nature (3§7~.
resp0nsi?3i§ii,'ies; and xveiarkixag hcmrs of the <31I};31()}!%__<:*S 'C'i. I'*ii_§>;Et Court: of Ke1r'r1a1aka is: vastly diI'.f{31"'{:i}":"i>.AA>fI'O1TI1 'l.1"£2i(.v'1?1E:..S1a1t(:_ Gove:'mI2.<-:r1t exnployees or me ez11;:%ioy€:es;.:'<>f'=Sé~£?1;eT'9;1"i§>;i_ any other GOV€:1"I1m(3I'1i rm} 0rga:.1,isa1i.ib§}," "FhcT.'i2é;'t§r.17;a i'.ha_§E iié 1*eqL1i1'ed to be "tu.r't1ed 011.: by 1.116"€=2Tf§;31_Qy€€'S'91;: I5*1:igh7jC'eL1r£ of Karnataka, more par{'TiC11<_1é1';r1y, ft.1';cj. ,S'e:._1_i{>j1"'«J udg:ne'nt. W1'i.te::"S. Judgment. Writerss, S1V_e_1'3'ag.gr2.ph:e1-s~;;~-. Persenal SeCreta::ie~s-:~ oi'111Eo'h?b.1'e Ji.1dg:e:3';x C01.A1.rt--.V'®§Tfic:ers and also other er11'p1oy5<:§:s -'A to I) is not "time bound.
That' in of '£§'201,1.g§1 'i,1'1.e w0.1'k.%:fig hour V ihe the €'.€)Ii'1I1'§€f§}.C€f.S .4251} 1{}...1--5 ':1m§g they are §'€3.§§'iEi'F€d E10 E36: in 'EhE:'~--...C52:.:1'i. atieaai 1 ham.' §C)€fGi'"€:'. ,i;:t};:«'::?;ma:?:)c::7::11§::'z-1. {:25 £239 w«::«1'§«: 56:2" $11722? (fizzy. 21$ ':'1m":'1'}23_1Ej; {E26 "§'"§{3f'{bE€"'~_§Lzg§gé€$vV"{>§' §.'E'1{;?. E--§.i§T.:§1r§. C:>u:'i wigzgid $3.212? {E-ii}§E"}§3"§.§_;f; $30 {7;:}:%.';":. %3<:iw_§é§:.--:'i $3 22,32, 1:: $38 zmé <}{':{tz:$i{>:':2£E§; f§£;1§"§§€3i§." :9 §.{§i§% 2'~1§.j}"zL EZ'*=;?é%n a:E'?f::;%I' Ehé: w<}§"E:.iz':.§§; i:':a{m:"ss §¢.{%€} §}.;r2'1., {Em ..E5§:>¥:':-'ft;:}e,~ J L1{3:§§€§S '\fs?{}%iE{§ SE22}; bzzctié '!;.»:'> aE:1,<3tn.d £0 {':§2a:11'%3€:° w0:'k ifiie dici.21t.i.r1g j1.1.dg:11e'1'1.'Ls, cozsrections and vzxriuus other Work related to 2id'I&'1iI1iS§.1*atic}:"; of {he High C0m"t and respemiive Subordizlmeé Couriss of which they zmza incharg_§e., ..¢w1i;iCr};1 ne<:essii'ai.es the Cuurt Officers, Typistsa, Personai Secretariea, Court Hall Peonsa }!\UE3I1d'€}'.S,'''J8fi'I1:€C§aI'S "
staying back in tihe Court pr<::£I1i.sé:3 1I3€fy.(_)1'j}(Z1 '§x>{3':t1_<ir1A,a§_§T .' heurs 1*a:1gmg fr'<:3m 2 to 3 hO§¢1Vrfjb:-"
21. It is also seen that in'-:j'1:;--s_{ of "the rsasés when jL1dg1I1€I1l,S are dictatctd '._Ju;;_i'gné'e_t11' .V'J_1.*ite:"S. J'L;1dgmen1:
'\zVriters ané Stengs, the.-Judgme.n'L,L\?V'i4i'i,6:1*3s [ahd stenos with the assis3iia;1.r:{§j;0E" "iii";-')'isi:~3 't=re1r3Sb'1'iu'é the d:iC1;E1§,i.O1'3 taken by them by 'typing IeS_s"'=i_h'2i--n 30 - 40 pages per day on an average b-a__sis, I1:-.casc' b_di'««._¢X'£g;e'nc'ies the i,yping work would run 'peyand ;';ages"'.re<:§L1§rir1g them ':0 stay back in aha .,_Qfi'i§é:'i~§3¢§{Qr1,cE <;>§TiV{ie~%::£>urs even E3211 8.9% 01' 9.08 gm. Even '(i1i§°'§.7;3.§_§.,?1€}}i§£i;§fEs?_ Jzzdgfiieaat 'i?v':"iE.it§s§ a€.*£',;:1<:%:1€d 1.0 éém &L1cEge$ ""&.}§'€"I }f2€§V*L;:§§;i3.{.T1 £5-'é%.£.1e21{§ §2<;>'m.e {3ff§<:e. §:3jg;' é,E1%s?;' i:h«€:* §}e:"s;<>n2:E $*:.21E3§_ air:=.--§?;?§%iri:f§:£§ <3? EEEEEE' ?r1<;§§{ia}?:ss. "'§7£="€3%§§. -E?~Zs'§':":':§§a1' is ihe
-,{TEiS8 Wi:§'é'1~i§':€ £iE'§'s.-"€',E"ES sf §}i;=::":e€:z":aE ::az'.:=; 2:é,'%.;2<the<§ 'ii? the Eé{>;':'§:2i%:% when have as face {his Siiaiatierz. 83; {E33 very naiure 'ma-~i 29 0f work done by thein. the pe1"sc311a1 staff aiiached 1'0 the Jucige, would ir1v21:'i21b1y arrive at the office: E 01' 2 hears §Z)€ff{)1"€ the <2<>11'm1<2n.c:er11e1fi of ivcsrking h0L1:*s :«;md sta;~,fb_z:;:_k~.} or 2 h.ou1"s beyond ihe working hours.
22. Similar is the Si'£.L1€fl'.E{)I1__,.W'§.fl3 3"€:'f.VLHI"E;3iI3L*T.T'§i» €<3 t.he 'V C1€i'iC€i1 St:aff1":1am'1ir1g various setitidfls 3-.,'i'1{e'TVPé11s:ii'1w._§ E'3i'c7.i:I'1.Q:i:}:,.'_:
Board Branch. and ::>the:=:1' brar1':th'c':.--$., where' vt;h::y.5are expecteci to p;:epa;:€ the list of §:_.f»:i';s-'€35 --:j<3qL1i19£:,d_jt.:3 bé posted be1'<:3I"e the Court {he 11éx1._flay,l_z'€3c;§_::§vé=.':h€§files, 100}: into the orders passed in e21ch.~-Vc;1sr:,V--i.2::k.e' steps for irI1p1eII1::£*1f'a:.iQi'j: 0f'f:.g;s;air:'%_'-.y01fr3erS""r<:§§a1*c1ir:g issue of r10Lic.e_. issue of"r_i1i1:eri'm_ 0r§ix<§rs»._é3:t1e'rge'n1. o'rd€z's and var3;0us other ihings. :<3eécE_1eSS say that the Work of the staff 1111»-'Qi{zed_ :;1V Rec:E:";:"-;ir1_g_&.§S€C.t.i{m, Cegyixlg Br21;':<::E':: arid other 'dE§;*i'3iQ:}v§"}s5"2fié;v~r) H03. in 213339' way éiéfferewi. fmzzs 33.3,? of {ha %s;:=:f;§'}§'.*i"c:%fe:";'%;:':i €:;s§a}3€;%:e« ®v:*:1'21.};L §h:'3 §:,:c:ii<:ie& €i':31p§=3f§ft'*.£fi-ég mam:
pa:'"*;.i{7u§éz.;°'i}" £,hc»e;e '§'sf{§flri.§'§}§:{ in High Cami wiii 2.1EL»*2:j;s:'; be ,,:.%I:2:é:E-air kié. {T}? §::re5.~§sg:.2r€ ":19 %i1::";': 01,3?" IjE':::%'§r *a«:<}:'%; ii": a: 'E.§fl1€;'f %::{:v;n:§ ix-"gaafgézizz". in 3.11:: §;:'%;>€;%s3.:»;5 :3»? a:£>z::§3ieE§;"3.gg; é.E2€é:* "A-"{}i"E{ xviéhirz *{.}:£: '"p:"€S;cr§b6:i fiizifj, {he}? camzifsai s;£1'ic£}y fefiéow 1215: xafofiging 30 E1aL1rs within which it will mat be possible for them to C?(3II1p1f'f'L€ the work assigned to them.
23. In that View of the matter. The €:11r1p1Oy§€3SV:t§f :i.1jiV€*. High Court of Iziamaiaka have been M representing to the H<}11'b1e Chief J";-.I's'ii--:-'.6 Ei.iVg;h'v:.(jd{1:'i;:'¢.0f E{am2u'..aE<a to {ix :5: sepa'rat:e pay" scéfle fair"'t.he'r:1_ i.:1. with the aforesaid F€SpO£1Sibi1iiifj:$;"~S'}T1011A]:C}'F:}"€dV}ZSy' 1LI'1.éfI'Z.~~~ {E is also Ehfiiif request to i:f11pier11es<3.i,:"ivhe'r._Vpay 'Sc-91_{j3 fiihich is pmvidéd to CAT, to 1h.é- (fret. High Couré; of Karnataka. in $=1pport:0t"iLh.§:$ C'0AE.f.£qV€.{3'i"2)Eii3f):"{V»1;1€}?' submit that the natzifi-3"'aiT;i::{orI€'f:.;€.::rfis:d'*-outthe employees of CAT is Similax: {Q fh e Edy the employees cf the High Court. v.th G.1,1gh S nature of the xxrork. zemd resp»J{;.sibi'1i'ty é::"'--Vi'VE1_{3____CAT 11:3 $im.iia11 <:0mparative§y the pf€;=:.3L1rc *:>;17._f;%;«*:r3_:f1s: on {he €Ii"1p§{)}'{'3f3S of High Czmri. 03""
.\.'«f""[ , 'é < E{;a:*.'::at/aéééi..§'s._ f}"_§,i§C}'1 highaz" Eh:-:11 the :;>re::-ssézm wf wmsés: 0:: ihéz €3f'EE'§§)§i'_?fy}€33;°.§§ {§'§'E":'i.'§§z:.:'221§. A E2'. is {heir g;»g1€:3a:21:1<7i% €:§":.:«1§: 322% <;i'.§:s:;":<3 izsfza iméz rzugzeh 1s::~.~9;$ W<>rE«: Cfikiéipziffifl is the work ans': §"€$p(}1'2S§biEi'E1ieS '-' » '\+-L.I'v'§ z i M shouldered by the ernpioyees 9.1" High Court. are paid higher salary, hence, ihe salary payable io them is required {Q he stepped up on par wiih that of the empioyees of support 01' their argument they also referred V. seaies which are prevailing in va'ri0u.ss..Q'Lher }--§'ig1i" '{:fi;:1fi'S the High Court of Punjab and Haryai'-1a, other Ceuris besides the CAT V.1Vs"refe1'1:"ec§ heziisovefvi pay scale provided. £0 the §;a:ic"1.l*1i.VVg_1":1':(30:*V{;rts and aéso the CAT is very Ihf;éLCt3*_ Chief Justice of High Court of i,'ee'nsideratio'n all these aspectsf ci4jg1teeti'x"E};----li).2OO4 forwarded 1'econ1nv3er1da{i'V(:Tfi~vV £'---I4i:e5~«.Vv__Excellency the Governor of Karnat'aka._i:;_inip§eI:e1e:1{ iievised pay ecaie apgended 'Le ihe said 1_e€:t.e41.*. ' ~ "§'£'*;.e Eearned fi{3ve2*r1menE; Aévecate eappearimg for 1'e5§§enéem:;'S'{a%'.e {.§0%;:"e.mme::§ irieeé £0 sub*:%_3i9m':'%;::1%:e.:'~V' ifhai the Eeiéezg' :°ee{}I::me::ei21t.ieI1 semi; §33;«" the V.":'f"?§'{}V§'§."i'}§E3'v.5;::S§€"}§§':§( (E ueééeze is 0"§"§§:<;£ ::e:::e::m2e::3:§21€a>r:z-' in :*:eci':é.:':"e amd '' gzizzze :1;{::'i. szzgapzrfieeé by the R{.2§;{:,T§$3§ which is reegzirefi fie» .V frameci by wiihe. Heeihie Shiei' Justice ae een€'.e§11pia*t.ed under Articrie 229(2) of the Cc>nsi.i1Luz'i0n of inciia. In the absence of t.h€ same: ii. is; not D0:-3Sib§€ for the Gc}\;*er;1menf;' to rec0mme'r1ci the same 10 lihe Cabinei. far acceptance.
26. H()W€3\rf3I", we are not inciined to"'«.2__i<:c:ep.t ' the. agforeaaid s'L1bmis:~3ion made jéfi "~f.h€§ respondent/St:ate Gove'rnm.eni, for t.h&: r<§;:--._1:s§o11 $1211", 'in *.'s.ihi:_'i1~:3._V17' situation ihe ratio Eaid down iaici' Gujarath High Court which xx'a3T:5"*r<=;i_:d§€rc:_c1 §b1}i>v;*in.ggvV:£he Full Bemth decision of {he '~23 {he matter of CHANDRAKJ-XNT' _SA.KHA.}§A1VI }{A}%}§¥i£xI§HS: ORS, referm:
10 S{{1)F€1"\X?i§.'1,.1fi§§iV'(3 .bear.i.r1§"0'11'V the facts 0? the: C3186 on hand. Fin 'that 'v=iéf»xr (1{ ui;hé"---ri1.a;ite'r. the submission of the 1<-:ar1'1ed Ge3Vérnn1e11i."«AdV{$'egiie. that the: rezctornrnendaiiiorl sent by 1h€'HOI1$€{')~E€3 VCh;Q--.f J';,;s;é'ii:e sf High Ceuri of 1*<L2:1;.'112z%';2:k21 on A' 6.}f;7;}'ZO:Qf4 ifs 110$:2'EiC.{3QI'I"1pEiK1i€€'d by Emités i'r'ar1z{::<i ¥;he.reu.n.d€r, .ci 0i=<:$ ETi:}'{,S;?.§i§"i,d ii; :*easm'1. in fast. %.;E3€ i"€Ei€§iI".s.§-3; (2? $2135':
A'"38{E-§}2'E:Afi';€E§":i§E1'i,§{}rl'"{?§€€iE'§§f §:::{ii::%at€:<; ':.ha§. i;é":£::*s=. is a§3;:3E%Z<:2-:'ii:'3;'} {>5 :"n§:?%5{% E3}: . %§'"a";j::* E"'§::>:".:*i:>';s% {'3E";'Z%;?f :§§'£$'§i{T{"3 in fiizzgiézzg; §,h::% 5-saifi §'€3{20i11f1'1E§§1z'§&1'i.i{}'£'1 ggéviziggg E"€":'.E;':Si"3E"Ef€§ €02" '§_31°0v.i<:i§i1g £§§§E?3r<--3:::: ;§)Ei:§£ $c72:E'€:_¥;70 éhe enzpiayees sf' }§:;gh C0u.}:'i sf ¥Za:*:":a§a§:a taigirvg e'"'ir'z..-5' énio Coneideration the zlature sf work, {he respcmsibiiities and Ieng working; h0:,2.rs Ifendered by ihem. Said letter is sufficient to be taken as the re<:0mn1e11dati<>11 proper appiitrzmora of mind by the Hc>n"bEe ' High Court. of Karnataka. in the i§ghi».r3§ decisi<>'r1s of {he Bombay High C<:;i«t.¢;"€, Courf, it is needéess to Say §h3j""£he re(:Qn1n1e:1c123;¥;_§1=3:-,.i:::f;ie2' 'V ' wi=;.h model pay scale 3.i.tgc.hed 'éoy xxre.§';§n.;7:§ex11re in itseii' is to be taken as is required to act on the same". as,if"i»:{-- VR'L}:§<,":_'._ the Iri0n'bie Chief Justice. the Constitution of {11dié:_ 2'?.'« of the Apex Court in the ma:;,..;3m§ :;;~s1<;»:\: _:f01§" e:':>m eve S.E3.'v'OHRA, reperted 3;: AIR V"2{> whiie »::Qnside:°m.g '£;1f'2e pewers 01" §~§0n"bEe Chief ";§z.:'e_éi;ie"'z:%1s§e;<:}%.r{Ec§e 229$): Esae held s3:;aE,ed $u§>z'2;:. 28; 'V"{E:?:.{<>;"%«:,z:";2::i'.eE§: in the 2?ns%:.a3::'{. eziaee §i'i$}}§§€3 G5 , ;ite::;j;§I1:éie:*::%g:.:Ema ':3e..*;:§§; gen: 23;: ixhe ?§:m'hEe €Z3'z2§{~:§ e§§i§%§§lE{7€;'? ef €e§.,:.:"'¥; sf Kaarfiaetakez way '%3a£;:E<_ mi {%":@.2€}G4 {he 'x..a,,%V»'% '2 £5 34 I.'('3SpO3'1d.€3I1L State CvO'\./'("?:3CI'1fIi}.€1'1i. has: no'; i'21§s:€n any sITc3p$ $0 $66:
that the 1-s3(:£)rn'mez1c":21tion. made. by the i~§cm'b}e Chief JL1__$tiC€ is implemented f0}:ihwi1.h. when r°eCor1m1enda'ii0115s Horfblez Chief JL1s31';i<:e should erdinarily be 'c11Z)}".):f»'.';;Vi,.-'z3'!'C1'_ State and refussal °i,hC'1'€Of .'{II£}_.Sf1 be {Q11 bstI"m"sg'Véiixd'_";1d€qu:;1te.v reasons' one cannot. {teas the'-._ S£:'{I'£'1f3'V Lgggh-Ely". V' r€c:0mzne11daii0z'1 Gf ihe }"IG§'iv"1:3:§'€.__' C}fi€i'._ ;'}KL1$[i(? (:3' ' impieméznted in letter' and ¥.vi}ght}.y§ it would be be1it§1i.ng the C1%i.e;fJL:s{ice.
However, at 'the__1:ir1163 the letter addressczd f;:c')Vr7i_i "'£'riv'1:'L;3i3:ig:1}' the Go\re1'm":1enL P-'iI1aI1<>L§ I)f3._péII:{.iI1€1d"{..' [Q C}0vem.me11.L Advocate with :'€fe1*enC€'«1.0'--iih€'Sz€E":;ij<i<ti."2yéis.'iimught (:0 (Mr notiee, Whfirein the Sec1"&:*iE2.:*§.: \x£?§;€,,13OL1€*f%v€;ii §'e:alisin§_§ the S€F§{>L1SR€SS 0f {he .. _ iSSL1»3§§-LYECE' in ggmsésy {:Q:2E;,§§,§11p:, :9 {E13 :°e::on'1m<--:nda'§',§en rzladéé by .E:'£:*;:3:.,§~£a:r_1'"§;§.:3--Cf:1ief JL1s€:.§c;€: 0?? High Camxfi. eff E§a_:°:1a{21E«:a has; 3:":
-a ::2.::s;2;:':aa§ 2i3;f:§:*§ §*Iz:E}.v5;}z:s :1'32m:'2<::" 352:? 2': <:<}::1{:m:1i{*:aE.i{>:: 2%-*E1e2'a=*.§:": 'éiféss S€§:re§;3';3j§' Zjiizzagfiii" E1355 {i€~:<:i<§:=,~:§ magi. 11:. is; my? ap§3:'0pr§az;'.€;'< j iii': zzzsas:-;§§g§*;.Ci%nt;";,z§ E3z':§; «g-=;2<:a§.€ 2:'; éééés? afgugiééaéjziéza £1?' E-iigggh {'_f:}:,::'§ :3? " «.V.§ia;*:";az£.;zka, in §'$c>§a.'E:;';{m' E-E6: has f:::"?;.E15>.r: s.=,%22:'.e{§ 6321?. in was "?'3".4x\ the employetsts of High C{)L1r§'. of }{ar§}.ata.k:a are given Central Pay Scale' "the sarm-I wéil ar:10m':t to {Z1iS{TFi3'I1iE1€it§OI'1.
staE€n1enE by ihfi' Pri'r1C:ip3.1 S€(:1"etaI*y {.0 exceedifig the limits of his office. H
29. As provided under the r:é}.é{:2i1';i COi1S1;'iT;uti0n of India read wim the in the m.a.t1.<'::r of UNION OF 'igjnot V open for the r€s_pond<:n----*gs~; ~ to' fiiiiim vC'IV:C)\?\-'I1 the recOm.men.da1£<3n3 which the Horfble ChiefJL1stice ofifiigh C{'3urf'ir§._ e:Xi2rc.iV;seV-of:.Eiis powers under Arti<:1es_s~"i2§29f;?;} if'fi.;t:he' .Cef1s;$V.i't'L1%id;*1 of India, When the G0ve:*1i':}1eI3*;.-- i '{.s5é.!§._ dn§3's. i'1vQ_t- have such Ei 1;)O'W€1'. if; is un.f0rtuIi'aL:§:" §hat.V_.{1:1j,é~. Secretary, Department ef F':1anr::§: of 'reje<:té:2gg ilhe I"€COH'1fE1€I2{31E323;iOI'1 A <}f EjI§§:;'b1e Ci9:'ie=§i....I.L=ae3t,§£:e wi'tho:;E €?tV€iiE pizzcigg ihe Same .'%:2¢'Ec.>:jc i:§:£:.VCig:a%bi:;€£. The same is héghiy {i{~:§>}<;::ab.EE% and cafis A :25 {:;§{j::vVi'éa:ar{i *=,:;i§'.E: 9; déra-:<;7§.ie:>z": :19 {his €}:>'v'e'r:m1e:11: {.0 §:'§SE;7.§'?: s_*~;'ae'm__iéga-;é2":"2§'ng €33; smch {3i'f§{:£r:% in %'3X{T€§_".{'}E'Z"E§§ §.§'E€:§1{' Eizziéisg .5.vh:%§€: ::§ié3€E1£i§'gimg,§ §:?E€;"':§" (Ez2{.1'€;':;; 'T-gyr 3, N' 36
30. I1 is seen as rightiy submitted by the Counsel fer appellant and as weil as the responcieni. ighai there isfsimae ameuzit, of eorxfusiozz on the part. of eeunsei sL1b111it.*{.ee1 their arguments before the learned Si:1gIe"JL1dge--
in net'. piaeing before him all the 1'e§eva;71t' n;_1éxier;1a] i*::g2z:*dihg the c0mr11i1:i.ee being formulated by the__.I9}'en'b1e C_Zf:ie'fa"~L1S'E;iee, 'V On going through {he ietiez' appeiiani. along with a1d§i--i1;§'0'n21§&.. 'ii}'1zfi.v1j§ursL1.ant to a representation President of the High Hon'b}.e Chief Justice byi. /2011 dated 8.2.20 a'«jeé'3f11_;q1eit._1ee headed by the Horfirule JL1.stiee by two ether I-iorfble Judges_ of tI'te ii.ig"I1 C3_ei:1*i. sf Karxexaizzka 1:3 exazI1ir1e the 1"eq:_;@€.=f~t5L yhe §f3;gh...._{?:>L1r*%. Employees Weifare Aseectiaiiexa wiih_ ;:'eV§ere:1ee~-,_Ee<> ihe L:p--gjr21cEa1;.Eez: Of ggosazs :3? E§epuf.jy* 1§?\eg§§:sé§*2§;"::é5"an.d.:V'é'»;§se§s;€.2mé'. §?.{i'§_§iE§i.}."£-3.1°E§ fie the next highez' peg; $<?2§Lfe., ée,__"1fé:sai,r;:*mé:;.L:re 232} me peeée ef Se<::1,§e:": {)fE'§<:e:*:-3; Cs:3mi K '"€}EiE<:Ee:°é3»:gg.:'§£E {'::.he:°ss E33; §§Xi{l§5:{ <f::':<: §*£g;'h:*:" gm}-=" 5-:~:«<?2?:ie €152 §t3:°§§":§,§ "ii" _pé{:* '2-R-*§'{',h {he eznpieyees 0? me s:';':_s.§3e:*:'Einaé:e <?.e::ri.s in éerms »-Wan;
. /» ' rm", /' . ' fix DJ «.1 of *'NJCP rec0:11.n1.€I}dati0r1, Sat1c:1i<}I1:iI1§,;f one additionai im::rem.er1i; to afficials working in the cadre of fF'"{)A, Sienograpliczr, SDA and ()U1.€I'S in f'E;*E"'II}S % .
r(~:conm1endati0r1 and sarzctioraing one 21dditio11é1}._i:t1C'i"'erfie;:riiL~ £0 ail Group C and D <:sffi<:ia1s insteari 'diffe1d311t;'e.}If3vJ;1{}VCé's.
31. The reading;_§ of said. 1_*1c)t:££'icA:a,At.i'on. <.?1€37Eiv}':~1I,f,,-YAdi.;§C}€)SéS that the re<:0mmendai:'ion that i'é'L'rLéquired':t0_1§e .¥.-'ar1z¢..'c"i_e by the C0mn~1fi;tee ConStEtL1.ted. 't.}*}.€ ME51<;V1fi4'}.3:v1'%§-._Chief JijiVstic€ 01':
8.2.2011 is not with re'i'ere1;1c':'€ 'i:(3jLI'}:€ for in the writ petition. _.E*':i'§.$ seubmiited by the c0:,:r1se1.~fo'2'~éagibflfl péii€.§;is:s"'t:ha-T; t.h«i'S"n;oi§fi(:at.i011 was not placed before the "1éaL"nt€d.:'Si'ng1;§zIiiC!gé while disposing of the writ petiti<)11. 121'}, the EF'.3IJfS€;,iT;C}€;3 kT5f' the al'oresaic§ Itaateriai, {dying fl L1§(}:.7£i~if.§';}?{§'S§§bE"igiS£E:.{3.I.}_M}fE.18;d€ by {he Eeaimled LTQUEE-S61 for iha ;*§3Sp{}I'1d€H{S whe are 1'es'pect:ix-£13; apptziéant 511$.'r€s§§€%§{it%:§§éSééerséisE the §€*2iI."EE€d Séngie &us:i§.g»;<3 p:°<:ae::§:<23<%eé
--V :0 <é'§ V'%'.h€= *.?;:;'"£*;', pe€Ti:,i<}I1 *w§i.}1 §:E'1<:: :>%'>;=s:€;%:"*%:aI,:L<:r:1&; :°e§err<.>:s::£ ' _ ' . i'1€}Sfs§..3'§33"&1:
B,» sd-.,',,>".,r§3 3
32. "i§hr3z'ci.'01"€, in the Eight, 0f'1.h<2 af0I"es;aici Ciésctussion and in {he Eigézt 0f the rati.o Iaid dawn by ihfi' F 2.311 Bezfzch <3? 'Lhe Ifiolnbay High Crszzii in CE*iANRAKAi'€"i' KARKHANES case ifoizowcd by §,.hc Division 13gz:%_}§:¥:' . G-u_jaa"z=.tf1 I~fig1%1. Court; in the n1a§'ier of "
has new become necessary that t.hi;:.§§ »é<§i'ir€&_ \'x-.~%'1_11 Vhfild that the {?(}I3'{€1"1iS of lcsiiex' dateci [Ti$<3 {1.ecI Horible Chic:fJL1s't.§.Ce of High of gare the Rules f1'amed pursuazlt 229(2) 0f the C0nsi,i1.:,i':.i0n With. ;"€:i."e1'<%:1_<§'€:- in --fi:~<2:i:i;7u:.V'<:.{:fevised pay scale to the employees of the High Accordingly, {he Sh_0i11 €1 bd';)]a;{:;:t'E-_bj;. tjw. 81211.6 Goa»-*£3rI"1Iner1E before its Cabin%:L_ $11, {$923 é:*:€1'*}ie$'E..__ ';i';i d dispese of the same: in the Eight. {of f,j.1"1e {}i).S€i."v'2i1',i0%':s fzlade by the Apéix Court; in the %@;HM';. ;;m¢Q_;.; g§?~'iN:>:;a ~:vs-- S.B,VOHRA. AIR 2094 SC 2:4§2.*_F,"
5&5:<:.:,€;:f§%fli.'§,.;gE§'. {he €1§}§}{',£'iE 27aE3;m=vé;>.{i= CG'§}S€{§L£€E1{§f§.,. 11:16 V'~»w2"'§[§. gj}{%éi.';':_§§i3z: E52; §§.1:+;{:: z-ziiééxa.-"{:<§ {;:.:2iSh3Z:.:g; §';;.":::£-tx.%.1;:°£:»{f '£0 Ehé zyrié. §3C%:._:;£é{;':1, "§'§é{2 :"::=':";;;}m":<E€;>;::';'i_.:'«s -- {}«3:;:::":'13':':€:':%'. i5 {'}§:"'€2:'£.€d {:3 §}E21{*;<:% {E256 F6:C§OE.T¥;1IZ1€I{1d8.{,i{>E'; of iihe E--§0n"i:s1e Chiei' JE};S'§.i{?€ of 39 KaI'fi£;1'E'E;L}:siE1 éaiéd 06.10.2004 before the Cabiméi. the earliesi and to fflkfi appnipriatzs decisien Lt} img31€;i1.éi1.i::'*:.he 1'ec0mrx1endaticsr: of €116 Hcmfbie Chief Justice M of Karnataka daied o5.:0.2004.:~m.atmf 1.:;£;h;%;'45-:' _1:hé~.. obse'rvatie31S made by the Apex Cozzf'; IQ?' ._ OF ENDIA -VS~ s._B.Vo}1§zA.,V:"'~.A1R "2004, Tsg: "5._ "1'z:;32" as " ' expeditiously as possible;
*A = ZSQQE