UTTARANCHAL GOVT DEGREE COLLEGES Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri K.N. Joshi counsel for the petitioners and Standing Counsel for the respondents.

(2.) BY the present writ petition, the petitioners have prayed for a writ of mandamus directing the respondents to provide the pay scale of 5000 -8000 to the petitioners w.e.f. 1.1.1996 and 5500 -9000 w.e.f. 1.4.2001 as provided to the Accountant Cadre of State of Uttaranchal in compliance of the Govt. Order dated 13.9.2005 as well as in accordance with the staffing pattern as contained in the G.O. dated 22.9.2005.

(3.) BRIEFLY stated the petitioners are Accountants posted at Govt. Degree/ PG colleges of the Uttaranchal. All the petitioners are getting Pay Scales as enforced by the Government of U.P. w.e.f. 1 -7 -79, 1 -1 -86 and 1 -1 -96 by different Govt. orders.