RAM PRATAP SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri S.K. Kalia, learned Senior Advocate assisted by Sri Srideep Chatterjee, learned counsel for the petitioners, Sri Alok Sharma, learned Additional Chief Standing Counsel for respondent-State and Sri Satyanshu Ojha, learned counsel for respondent Nos.3 and 4.

(2.) By means of the present writ petition, the petitioners are challenging the order dtd. 18/2/2000 with a prayer to issue writ in the nature of Mandamus directing the opposite parties not to give effect impugned order dtd. 18/2/2000.

(3.) Brief facts of the case are that the petitioners were granted appointment on the post of Senior Research Associates in the scale of Rs.570.001100 between February, 1986-1988. Later on, they were granted pay scale of Rs.700.001600 of Assistant Professor / Teacher w.e.f. 6/6/1981, which was revised in the pay scale of Rs.2200.004000 and subsequently, it has been revised in the pay scale of Rs.8000.0013500/- in pursuance to 5th Pay Commission.