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The Delhi High Court has ordered the Central Government to extend certain benefits to Public Prosecutors in Delhi, including increased pay scale, within a months’ time. This was passed in relation to a batch of petitions seeking various reliefs for the welfare of prosecutors in Delhi. It was recorded by the Court that, despite directing the implementation of the findings of a Committee constituted by the Delhi Government, the same was never implemented.
It was said that the Centre was still looking at taking a final decision. Citing a landmark case, the Court observed that as far as the service conditions pertaining to prosecutors and service benefits to be extended to them are concerned, the Lieutenant Governor was bound to act on the aid and advice of the Council of Ministers. Further, the Court directed the Central Government to implement the revised pay scale benefits, as recommended by the Committee and accepted by the Delhi Government, within one month starting May 30.
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