Gopal Krishan Vyas, J. - (1.) The instant writ petition has been filed by the 16 Private Secretaries under Article 226 of the Constitution of India seeking following reliefs: "(I) The respondent-State Government may kindly be directed to increase the conveyance allowance i.e., quantity of petrol from 15 liters to 50 liters to the Private Secretaries cum Judgment Writers working in the Rajasthan High Court. (II) In the alternative and without prejudice to above, it is most respectfully prayed that the respondent State may kindly be directed to grant financial sanction at least for 30 liters of petrol as ordered by Hon'ble the Chief Justice of this Hon'ble Court. (iii) The State Government may kindly be directed to pay difference of the amount alongwith interest of petrol allowance from the date when Hon'ble the Chief Justice of the Rajasthan High Court has recommended for enhancement of petrol allowance from 15 liters to 30 liters. (iv) The State Government may further be directed to increase the petrol allowance to the Private Secretaries periodically in the time frame as may be fixed by this Hon'ble Court. For this, the petitioners request that the same may be done after every five years. (V) The respondent No. 3 may kindly be directed to produce before the Hon'ble Court, the copies of the resolution taken by the Hon'ble Committee and the order passed by the then Hon'ble Chief Justice enhancing the petrol allowance. (vi) The petitioners may kindly be granted relief in consonance with the facts stated and the grounds taken in the memo of writ petition. (vii) Writ petition filed by the petitioners may kindly be allowed with costs"
(2.) Undisputedly, all the petitioners are working on the post of Private Secretary-cum-Judgment Writer in this court and discharging their duties as such. To perform their duties, they are required to visit at the residence of Hon'ble Judges also. In the year 1997 one Sh. R.C. Mundra, Private Secretary of this court, preferred DBCWP No. 3375/1997 claiming petrol allowance in which an order was made by the Division Bench of this Court on 11.9.2000 and in pursuance of said order, the State Government issued an order bearing No. F.11 (1) Judl./89 dated 27.4.2005, therefore, the Registrar General, Rajasthan High Court (respondent No. 3) passed an order dated 9.5.2005 whereby payment of an amount equal to the prevalent price of fifteen liters of petrol per month was allowed to the private secretaries.
(3.) In this writ petition, it is submitted that due to expansion of Jodhpur as well as Jaipur City, four wheelers and other vehicles are needed, therefore, petrol allowance to the tune of 10 to 15 liters is allowed to the employees working on various posts, which Jr. P.A., P.A., Sr. P.A. and the other employees attached with the computer cell, court officer's cell, confidential section and drivers etc. For increasing the petrol allowance, the petitioners-private secretaries submitted a representation to the then Hon'ble Chief Justice of Rajasthan High Court through proper channel and prayed that from last more than two decades the private secretaries are getting only 15 liters of petrol conveyance allowance, therefore, looking to the rush of work and regular visit to the residence of respective Hon'ble Judges, the petrol allowances may be enhanced to the tune of 50 liters. Upon said representation of the private secretaries, the Hon'ble Chief Justice pleased to constitute a committee to consider the said prayer and upon decision of the committee, decided to enhance conveyance allowance to 30 litters instead of 50 liters claimed by the petitioners.;