(1.) This batch of Letters Patent Appeals preferred under Clause 15 of the Letters Patent, wherein the appellants are original petitioners, is directed against common judgment and order dtd. 18/2/2022 of learned single Judge dismissing all Special Civil Applications. Thereby the prayer of the petitioners for applying the principle of 'equal pay for equal work' in respect of pay-band for them came to be rejected holding that there was a valid and reasonable classification for the purpose of extending different pay scales based on the educational qualifications.
(2.) As the factual setting in all the cases are similar, the representative facts are drawn from the record of Letters Patent Appeal No.926 of 2022 relatable to Special Civil Application No.9867 of 2020, which was treated as main by both the sides to make submissions.
(3.) The following prayers were made in the petition.