PANDURANG B. SURVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned Counsel for the Petitioners as well Respondents.

(2.) Rule. Rule returnable forthwith with the consent of the parties.

(3.) The Petitioner Nos. 1, 3, 4, 6 and 7 are officiating as Registrars and Additional Registrars in the Court of Small Causes (Small Causes Court at Mumbai). By this petition, the Petitioners are seeking a writ of certiorari thereby seeking the relief of quashing and setting aside the communication dated 24th July, 2015 by Additional Secretary, State of Maharashtra to the Registrar (Inspection-I), High Court of Bombay, thereby holding that the post of Registrar and Additional Registrar of City Civil and Sessions Court Mumbai is not equivalent to the post of Registrar and Additional Registrar, Small Causes Court, Mumbai and therefore, the Registrars and Additional Registrars are not entitled to the pay scale of 15600-39100 with Grade Pay 6600. It is further stated in the said communication that Registrar and Additional Registrar of Small Causes Court, Mumbai fall in ACategory. The said fact is self-speaking and therefore, the Registrar (Inspection-I) was directed to send a proposal for continuation of their pay scale in the category of 9300-34800 with Grade Pay of Rs. 5000/-.