A.K.Yog. J. - (1.) Sri S.C. Budhwar, Senior Advocate and Sri Shailendra, Advocate on behalf of the petitioners; Sri Vinod Swaroop, Addl. Advocate General assisted by Sri M.S. Pipersenia, Standing Counsel on behalf of respondent No. 1, and Sri K.R. Sirohi, Advocate on behalf of respondents No. 2 and 3 present and heard. Perused the record of the case.
(2.) Association, called-'The Bench Secretaries' Brotherhood, High Court, Allahabad', as well as Rama Kant Lai, one of its member are the petitioners in the leading Writ Petition No. 47197 of 1999 under Article 226, Constitution of India, wherein they claim following reliefs: "(A) To issue a writ or order or direction in the naturte of certiorari, quashing the decision dated 6.10.1998 of Hon'ble Chief Justice (Administrative side) in pursuance of the report of three Hon'ble Judges Committee dated 9.2.1998 and 13.4.1998 to the extent it denied benefit of pay scale equivalent to Court Masters to Bench Secretaries Grade-II. (B) To issue a mandamus directing the respondents to place Bench Secretaries Grade-II of this Court in the pay scale of Rs. 3000-4500 with effect from 1.1.1986 as is admissible to the Court Masters of Delhi High Court in view of the fact that Bench Secretaries Grade-II of this Court have post to post party of Court Masters of Delhi High Court and in view of State Government resolution dated 14.10.1988 as implemented in respect of the State Government employees and staff of this Court and to gtive further consequential revision of pay with other consequential benefits, i.e. arrears of pay etc. (C) To issue a writ or order or direction in the nature of direction respondents No. 2 and 3 to proovide certified copy of order of Hon'ble Chief Justice dated 6.10.1988 and report dated 9.2.1988.and 13.4.1988 of Hon'ble Judges Committee constituted by Hon'ble the Chief Justice in compliance of judgment of the Hon'ble Court dated 1.11.1996 in Writ Petition No, 26550 of 1995 as petitioners have already applied for the same. (D) To issue any other writ, order or direction as this Hon'ble Court may deem fit and proper in the circumstances of the case. (E) To award costs throughout to the petitioners."
(3.) In order to appreciate the controversy in the present writ petitions, it is essential to notice salient facts of the case.;