SUPREME COURT EMPLOYEES WELFARE ASSOCIATION Vs. UNION OF INDIA & ANR.
LAWS(SC)-1987-1-123
SUPREME COURT OF INDIA
Decided on January 15,1987

SUPREME COURT EMPLOYEES WELFARE ASSOCIATION Appellant
VERSUS
Union Of India And Anr. Respondents

JUDGEMENT

- (1.) Time to implement this Court's order dated July, 25. 1986 is provisionally extended till January 31, 1987. Civil Misc. Petition No. 32295 of 1986
(2.) The posts of Senior Clerks in the Supreme Court Registry will be treated as equivalent to the posts of Upper Division Clerks in the Delhi High Court and the benefit of our order dated July 25, 1986 will be given to them. The Senior Clerks will now be given the same scales of pay as has been given by the High Court to the Upper Division Clerks by its judgment dated October 10, 1986 with effect from October 31, 1966.
(3.) The posts of Junior Clerks in the Supreme Court Registry will be treated as equivalent to the posts of Lower Division Clerks in the High Court and the benefit of our order dated July 25, 1986 will also be given to them. The posts of Senior Library Attendants of the Supreme Court Registry will be treated equivalent to the posts of Restorers in the High Court and the benefit of our order dated July, 25, 1986 will be given to them. Same pay scales will be given to the Junior Clerks and Senior Library Attendants of this Court as has been given to the Lower Division Clerks and Restorers respectively in the High Court of Delhi by its order dated November 11, 1986 and December 12, 1986 with effect from May 24, 1984 and January 1, 1978 respectively.;


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