(1.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri A.K. Singh for the petitioners in writ petition No. 29990 of 1998. Sri Prakash Padia, appears for the petitioners in writ petition No. 32615 of 1998. Learned Standing Counsel appears for the State respondents and Sri V.B. Mishra appears for the Sampurnanand Sanskrit Vishwavidyalaya, Varanasi.
(2.) The petitioners are/were serving as Librarian and Assistant Librarians in Sampurnanand Sanskrit Vishwavidyalaya, Varanasi, By these writ petitions, they have prayed for quashing the Government Order dated 17.6.1998 in so far as it limits the benefits of revised pay scale to the petitioners only w.e.f. 17.6.1998. The petitioners have also prayed for suitable directions commanding the respondents to sanction University Grants Commission (UGC) Pay Scale with effect from 1.1.1996 as has been done with regard to the Assistant Librarian in the State of U.P., and to sanction all other benefits of service, treating the petitioners to be Assistant Librarian right from the date of their initial appointment as Professional Juniors.
(3.) Sri Ashok Khare, learned Senior Advocate for the petitioners submits that representation for grant of UGC pay scale to the petitioners was pending for a long time. All the petitioners were initially appointed as Library Assistant or Office Assistant. They were holding the post of Professional Junior/Assistant Librarian, which is equivalent to the post of Assistant Librarian. The State Government has allowed the revised pay scale and has accepted the recommendation to be applicable to the petitioners as Assistant Librarians in the pay scale of Rs. 2200-75-2800-100-4000/- with effect from the date of issuance of the Government Order i.e. 17.6.1998 with the condition that those Professional juniors who do not fulfill the qualifications of Assistant Librarian recommended by. the University Grants Commission, shall not be entitled for the pay scale, and they will be allowed to draw the same pay scale, accepted on the recommendation of the pay equivalence committee with effect from 1.1.1986.