(1.) THESE three cases are being decided by a common judgment since common questions of law and fact are involved. For decision of these cases, it is only necessary to refer to the facts of LPA No. 237 of 2010. LPA No. 237/2010
(2.) BRIEFLY stated, the dispute revolves around the pay -scale to which the respondents, who were working as Assistant Librarians, are entitled to.
(3.) ON 7th July, 1981, an order was issued that the Assistant Librarians would get pay -scale of Rs.300 -600, with effect from November 1, 1966. The case of the petitioners in all the aforesaid writ petitions was that they were also working as Assistant Librarians, holding identical posts and were fully qualified to hold the said posts and, therefore, no discrimination could have been made against them vis -a -vis their senior colleagues, in the matter of grant of pay -scale.