MADUSUDAN N ANCHAN Vs. TRAFFIC MANAGER MANGALORE

JUDGEMENT

(1.) SINCE common questions of facts and law are involved in all these Writ Petitions, they are clubbed together, heard and disposed off by this common order.

(2.) PETITIONERS in these Writ Petitions question the legality or otherwise of the orders made by the respondent - New Mangalore port Trust (?port Trust? for short) in No. 2/2/2001/tga/1 dated 21. 1. 2002. By the said order, the respondent Port Trust has re-fixed the pay of the petitioners in the post of Tally Clerks and has further directed for recovery of the excess amount paid to these petitioners on the basis of the said re-fixation.

(3.) PETITIONERS in W. P. Nos. 3222 to 3248/2002 were initially appointed in the Work Charge Establishment of the respondent New mangalore Port Trust. They were transferred and appointed as Tally clerks some time in the year 1980. That appointment was on adhoc basis and their services came to be regularised by an order dated 6. 12. 1991. Some of these petitioners are promoted to the post of asst. Traffic Inspectors and also as Traffic Inspectors.