AMAR NATH Vs. UNION OF INDIA

JUDGEMENT

(1.) WITH the consent of both the parties, this writ petition is taken up for consideration and the matter is being heard finally.

(2.) THE facts giving rise to the petition are within a narrow compass and are mainly undisputed. To the extent necessary the same are briefly noted hereinafter.

(3.) IT is undisputed that the petitioners were appointed in accordance with Recruitment Rules at different points of time. The writ petition pertains to the subject of pay fixation with effect from 1st January, 1996 and its consequential impact with effect from 1 st January, 1996 .