SAFIOR RAHMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) ALL the writ petitions on the same set of facts raising the same issue as to the admissibility or otherwise of the extended scale of pay as envisaged under the Assam Services (Revision of Pay) Rules 1983, have been heard together and are being disposed of by this common Judgment and order.

(2.) THE petitioners except the petitioner No. 5 in W. P. (C) No. 8195/05, who is grade IV employee of the particular school, all other petitioners are teachers of High school, Higher Secondary School and High Madrassa. Their grievance is in respect of the extended scale of pay as was provided under the ROP Rules, 1983. All the petitioners have been granted the extended scale of pay but they are aggrieved by the decision of the State Govt. to refix their pay without the benefit of extended scale of pay from the dates from which they were granted the extended scale of pay.

(3.) THE relevant service particulars of the petitioner are indicated below: