AJAY KUMAR SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Sanjeev Shankhdhar, learned counsel for the petitioners and Sri Ajit Kumar. the learned counsel appearing on behalf of the opposite parties 2 and 3.

(2.) The petitioners in the instant writ petition initially prayed for Issuance of a writ in the nature of mandamus commanding the respondents to fix the pay of the petitioners in the scale of Rs. 1,600-2.660 w.e.f. 16.11.1993, i.e. the date since when the petitioners are continuously working as Research Assistant and to make payment of arrears regarding difference of pay with all consequential benefits.

(3.) On 28.5.1999, the opposite parties were directed to consider and decide the representation of the petitioners dated 24.5.1999, a copy of which has been annexed as Annexure-2 to the writ petition keeping in view that the petitioners are continuously working from 16.11.1993 on the post of Research Assistant.