SRIMAN NARAYAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the State in both the writ applications.

(2.) The primary facts being similar in nature and the questions of law arising being common, the two writ applications have been taken up for consideration and disposal together.

(3.) The petitioners in both the writ applications were appointed as Assistants on compassionate grounds in the pay scale of Rs. 4,000-6,000/-. The date of their appointments are 22.1.2001, 9.2.2001 and 14.2.2001 respectively. They are aggrieved by the orders dated 2.3.2001 and 12.6.2001 reducing their pay scale to Rs.3,050-4,590/-.