Supreme Court - Daily Orders
Supreme Court Employees Welfare ... vs Union Of India Ministry Of Finance ... on 11 October, 2017
Bench: S.A. Bobde, L. Nageswara Rao
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 192 OF 2015
SUPREME COURT EMPLOYEES WELFARE
ASSOCIATION THROUGH ITS
PRESIDENT MR. B. ATCHUTA RAO PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
O R D E R
Application for amendment of the writ petition is allowed.
We have heard Ms. V.Mohana, learned senior counsel appearing on behalf of the Union of India and Ms. Mahalakshmi Pavani, learned senior counsel appearing on behalf of the petitioners.
In answer to the contention of the learned counsel for the petitioners that there should be parity between the pay scales of the five categories, i.e., Chauffer, Special Process Server, Gestetner Operator, Library Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2017.10.13 Attendant Grade-I and Restorer Grade-I on 17:26:05 IST Reason: the one hand and Junior Court Assistants on the other hand, Ms. V. Mohana, learned 2 senior counsel submitted that the Government could not consider such parity since there was no recommendation in that regard from the Supreme Court in the Supreme Court Officers and Servants (Revised Pay) Rules, 2014. In the circumstances, learned senior counsel for the petitioners sought leave to withdraw this petition with liberty to make representation to the Hon'ble the Chief Justice of India.
The writ petition is dismissed as withdrawn with liberty as above.
..................J. [ S.A. BOBDE ] ...................J. [ L. NAGESWARA RAO ] NEW DELHI, OCTOBER 11, 2017.
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ITEM NO.101, 101.1 COURT NO.6 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(Civil) No(s). 192/2015
SUPREME COURT EMPLOYEES WELFARE ASSOCIATION THROUGH ITS PRESIDENT MR. B. ATCHUTA RAO Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (With IA No.77330/2017-APPLICATION FOR AMENDMENT OF THE PETITION) WITH W.P.(C) No. 944/2017 (X) Date : 11-10-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE L. NAGESWARA RAO For Petitioner(s) Ms. Mahalakshmi Pavani, Sr. Adv.
Mr. Divaker Anand, Adv.
Ms. Vaishali Jain, Adv.
Mr. Abhinav Agrawal, Adv. Mr.E.C. Agrawala, AOR For Respondent(s) Mr.Satya Mitra Garg, AOR Mrs. Manju Aggarwal, Adv.
Ms. V. Mohana, Sr. Adv.
Mr. S.A. Haseeb, Adv.
Mr. Ritesh Kumar, Adv.
Mr. T.C. Sharma, Adv.
Mr. M.K. Maroria, Adv.
Ms. Anil Katiyar, Adv.
Mr.B.V. Balaram Das, AOR UPON hearing the counsel the Court made the following O R D E R W.P.(C) NO. 192/2015 Application for amendment of the writ petition is allowed.
The writ petition is dismissed as withdrawn with liberty to make representation to the Hon'ble the Chief Justice of India.4 2 W.P.(C) No. 944/2017
Issue notice.
Mr. T.C. Sharma, learned counsel accepts notice on behalf of the Union of India.
Four weeks' time is granted to file counter affidavit.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Branch Officer [ Signed order is placed on the file ]