KAULESHWAR PRASAD AMBASTHA Vs. RAU

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioners having common cause of action have approached this Court by these writ applications and, therefore, they have been heard together and are being disposed of by this common order.

(3.) SHORT facts giving rise to these applications are as follows : - The writ petitioners are ministerial staffs (Clerks, Head Clerks, Accountants/ Clerk -cum - Typist) under the respondent University and while they were in service their pay scale was upgraded from time to time and now by the impugned notifications, the upgraded pay scales are being reduced/cancelled.