SHAKUNTALA SHARMA Vs. HIGH COURT OF H P AT SHIMLA
LAWS(SC)-1994-2-59
SUPREME COURT OF INDIA
Decided on February 02,1994

SHAKUNTALA SHARMA Appellant
VERSUS
High Court Of H P At Shimla Respondents

JUDGEMENT

Sawant, J. - (1.) Leave granted.
(2.) In the establishment of the respondent-High Court there are two sets of equivalent hierarchical posts, viz., Clerks, Translators and Revisors on the one hand and Clerks, Senior Assistants and Deputy Superintendents on the other. Above the posts of Revisors and Deputy Superintendents is the post of Superintendent which is common promotional post to both the sets.
(3.) The appellant was appointed as a Clerk on 24-7-1972 and was promoted as Translator on 30-7-1979. The pay- scale of the Translator at the relevant time was Rs. 600-1120-. It was revised to Rs. 1800-3200/- w.e.f. 1-1-1986. Thereafter she was promoted to the post of Revisor on 26-2-1992 which carried the pay scale of Rs. 2000-3500/-.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.