(1.) Heard learned counsel for the petitioners and learned State counsel.
(2.) The petitioners seek quashing of the letter dtd. 13/10/1998 whereby and whereunder the Home (Police) Department has sanctioned posts in Junior Selection Grade, Senior Selection Grade and Supertime Scale for Assistant Public Prosecutors (APPs).
(3.) It is submitted by petitioners' counsel that the petitioners are entitled to Junior Selection Grade, Senior Selection Grade and Supertime Scale, attached to the pay scale of Rs.2400-4000. The pay fixation, therefore, determined by the impugned order 13/10/1998, is erroneous and unsustainable. It is contrary to the report of the Pay Anomaly Committee dtd. 8/2/1996, pursuant to the 5th Pay Revision Committee report dtd. 18/10/1989.