Satya Brata Sinha, J. - (1.) This application is directed against an order dated 15-4-97 as contained in Annexure 'C' to the writ application and the order dated 3-5-97 as contained in Annexure 'J' thereto.
(2.) The fact of the matter lies in a very narrow compass.
(3.) Process Servers' Association filed a writ application before this court for grant of same scale of pay payable to the bailiff on the ground that they perform identical nature of duties. The said writ application was allowed and an appeal preferred therefrom as also a special leave petition filed before a Division Bench of this Court and Supreme Court of India were dismissed.;