YASHODA DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioners, who were employed as Lab Assistant in the Acharya Narendra Dev University of Agriculture and Technology, Kumarganj, Faizabad (now Ayodhya) (hereinafter referred to as 'the University'), have filed this writ petition impugning the order dtd. 27/5/1998 whereby pay scale sanctioned to the petitioner @ Rs.1200.002040/- against Rs.950.001500/- vide order dtd. 4/10/1991 was cancelled by the Vice Chancellor of the University on the ground that the State Government vide order dtd. 28/4/1998 had directed for stopping payment of pay scale of Rs.1200.002040/- to the post of Lab Assistant working in the University.

(2.) The petitioners have also prayed for quashing of the order dtd. 28/4/1998 issued by the Government directing for stopping of the pay scale of Rs.1200.002040/-.

(3.) The petitioners have also prayed for a writ in the nature of mandamus commanding the respondents/opposite parties to allow them pay scale of Rs.1200.002040/- with consequential benefits.