KULAMANI MOHANTY & ORS. Vs. STATE OF ORISSA & ORS.

JUDGEMENT

(1.) THE petitioners in this case call in question the fixation of yardstick of Head Typists in the judgeship of Cuttack in violation of recommendation of the 4th Pay Committee. The also challenge the alleged discrimination in fixation of yardstick with regard to other heads of the departments and that of the judiciary.

(2.) THE petitioners claim that as per the Finance Department Notification No. 43301/F dated 28.8.1980, the judgeship of Cuttack, i.e., the District and Sessions Judge, Cuttack is the Head of the Department. The 4th Pay Committee recommended for amalgamation of two grades of Head Typists, i.e., Senior and Junior into one and the Government accordingly implemented the recommendations.

(3.) THUS the post of Superintendent, which was created, was to be filled up from among the Head Typists of the Issue Sections of the Office of the Heads of the Department. The post of Head Typists was to be filled up in the Issue Section of the Heads of Department in accordance with the said principle.