GAMBHIR SINGH AND ORS.. Vs. STATE AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) BY means of this writ petition, the Petitioners have sought writ in the nature of mandamus directing the Respondents to pay regular pay scale to the Petitioners on the post of Assistant Teacher from the date of their initial appointment as granted to the similarly situated persons.

(3.) THE authority to grant regular pay scale is the State Government and Petitioners have not moved representation before said authority.