2000 ALL. L. J. 537 ::2000 A I H C 1520 ::(2000) 40 All LR 3 ::(2000) 1 All WC 457 ::(2000) 1 ESC 421 ::(2000) 2 Lab LN 98 ::(2000) 3 SCT 327 ::(2000) 1 UPLBEC 357

Allahabad High Court

Hon'ble Judge(s): S. H. A. Raza, D. R. Chaudhary , JJ

Constitution of India , Art.229(2), Art.14, Art.16— Installation of Telephone connections - Private Secretaries attached to Registrar of High Court provided official telephones - Denial of some facility to private secretary attached to Judges of High Court - Discriminatory - Moreso, when there is nothing to show that extreme and exceptional circumstances entitled grant of facility to secretaries attached to Registrar - Nor is excuse of dearth of finances with State, reasonable - Recommendation of Chief Justice in this regard - Needs no approval by Governor. The Private Secretaries to the Secretaries to the Government of U. P. have been provided the facility of official telephone connections for the purpose of administrative convenience and efficiency. Why the State Government appears to be more concerned with the convenience of the Private Secretaries attached to the Secretaries to the State Government and why that extent of concern has not been shown towards the Private Secretaries of the other limbs of the State, i.e. judiciary, particularly when the expenditure which the State Government will incur would not be more than few lakhs of rupees. There is no reason as to why the Private Secretary attached to the Registrar should have the facility of the official telephone connection, but the Private Secretaries attached with the Judges of this Court should hav....