Arun Tandon, J. - (1.) PERSONAL Assistants Brotherhood, Office of the U.P. State Law Officer, Allahabad/Lucknow, High Court, Allahabad has filed this writ petition on 19th December, 1996 for a mandamus directing the Respondents to fix the salary of its members/personal assistants working in the office of U.P. State Law Officers, High Court of Allahabad both at Allahabad as well as at Lucknow at par with the personal assistants working in the High Court of Judicature at Allahabad w.e.f. 1st January, 1986 i.e. in the pay -scale of Rs. 2000 -3500.
(2.) ON behalf of the Petitioner, reliance has been placed upon the Division Bench Judgment of this Court dated 29th July, 1998 passed in Civil Misc. Writ Petition No. 17885 of 1996 Private Secretaries Brotherhood and Ors. v. The State of U.P. and The Advocate General U.P. wherein the Division Bench, after considering the Government Orders issued from time to time, as well as the judgments of this Court passed in earlier writ petitions, recorded a categorical finding that the employees working in the office of U.P. State Law Officers both at Allahabad as well as at Lucknow, are entitled to be treated similarly with the employees working in the High Court of Judicature at Allahabad on the corresponding post. This judgment of the Division Bench was subjected to challenge before the Supreme Court by way of Civil Appeal No. 2732 of 1999, which was dismissed vide judgment dated 28th November, 2007. The review application filed before the Hon'ble Supreme Court being Review Petition (C) No. 877 of 2008 was also dismissed vide order dated 23rd July, 2008. It has been pointed out to the Court that earlier the State had taken a decision to provide two different pay -scales to the personal assistants working in the High Court, namely, (a) Rs. 2000 -3200/ - and (b) Rs. 2000 -3500/ -. However, the controversy in that regard may not detain the Court for long, inasmuch as by means of the Government Order dated 23rd December, 1997, the two scales have been merged and revised pay -scales w.e.f. 1st January, 1996, has been provided at Rs. 6500 -10,500/. The aforesaid merger of two pay -scales w.e.f. 1st January, 1996 into pay -scale of Rs. 6500 -10,500/ - is relevant for our purposes, inasmuch as in the judgment of the Division Bench relied upon by the Petitioners themselves in the case of Private Secretaries Brotherhood (Supra), relief of parity has been granted only from the date of institution of the said writ petition, which direction could necessarily be applied in the facts of the present case for the same reasons. Therefore, the relief as prayed for in the present writ petition is also to be provided only from the date of institution of the present writ petition i.e. 16th December, 1996, when the two scales of personal assistants admittedly stand merged into one i.e. Rs. 6500 -10,500/ - w.e.f. 1st January, 1996.
(3.) THIS Court finds from the Government Order dated 22nd October, 2008 enclosed as Annexure -R.A.8 to the rejoinder affidavit that the State Government had constituted a Committee headed by Chief Secretary of the State for examining the issue of parity of pay -scales. The Committee known as "Vetan Samiti -1997 -98, under under the Chairmanship of Chief Secretary, has recommended grant of parity to the personal assistants working in the office of the U.P. State Law Officers both at Allahabad as well as at Lucknow with the personal assistants working in the establishment of the High Court. On that basis salary of the personal assistants working in the office of the State Law Officers both at Allahabad as well as at Lucknow, have been granted pay -scale of Rs. 6500 -10,500/ - w.e.f. 21st June, 2007.;