(1.) Initially this writ petition was filed with by the two petitioners out of which petitioner No. 1 has passed away on 23.1.2010. The abatement application has been allowed and the writ petition stands abated so far as it relates to the petitioner No. 1. This writ petition has been filed with the following prayers :
(2.) The petitioner was working on daily wage basis with the respondents since 1980 and on 1st November, 1984 he was made member of the work charge establishment and thereafter his services were regularised on the post of Amin/Surveyor vide order dated 20th January, 1998 passed by Superintendent Engineer, Public Work Department, Rampur Division, Rampur in the scale of Rs. 950 to 1500.
(3.) It appears after Fifth Pay Commission report, the salaries of the State Government employees were revised with effect from 1.1.1996 and it is thereafter a Government order dated 16.3.1998 was issued by the State Government bifurcating the cadre of Class III employees in two categories, one in the scale of Rs. 825 to Rs. 1200 and another Rs. 950 to Rs. 1500. On revision of pay-scale of 950-1500 changed Rs. 3050 to 4590 whereas pay-scale of Rs. 825 to Rs. 1200 was changed from Rs. 2750 to Rs. 4400. The post of amin has been categorised under the scale of Rs. 825- Rs. 1200. In pursuance of the aforesaid Government order, the salary of the petitioner was reduced vide order dated 3.6.2000.