(1.) BY medium of this writ petition, office memorandum dated 21.8.2002 is assailed.
(2.) THE brief facts necessary for the adjudication of this petition are that the petitioners were appointed as Pressure Filter Attendants in the pay scale of Rs. 770-1440 at Civil Sub Division No.1, Slapper of the BBMB Power Wing. The case set out by the petitioners is that though they have been appointed as Pressure Filter Attendants yet they had been discharging duties of Pump Operators but they were being paid wages of Pressure Filter Attendants.
(3.) MR . N.K. Sood, Advocate appearing on behalf of respondents submitted that the decision has been taken vide Annexures P-4 and P-5 in a very judicious manner and the petitioners cannot claim benefits of re- designation from the date of their initial appointment. I have perused the record and heard the parties.