SHIV KUMAR SAH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As common questions are involved in both these writ applications, they are taken up together and decided by this common order.

(2.) Heard learned counsel for the petitioners and the learned counsels for the respondent State.

(3.) The petitioners were appointed as non-matriculate Vanrakshi (Forest Guards) between the year 1977-1980 and they have since retired from service. By order No. 81 dated 21.07.2014 as contained in Annexure-1 to W.P. (S) No. 4611 of 2015, and by order Nos. 41 and 42 dated 05.07.2014 as contained in Annexure-1 and Annexure-1/1 in W.P.(S) No. 2745 of 2015, the petitioners were granted Gr. Pay of Rs. 4,600.00 in Pay Band of Rs. 9,300-34,800.00 and their salaries were fixed accordingly. The petitioners are aggrieved by the fact that subsequently, by order as contained in memo No. 167 dated 09.02.2015 (Annexure-2 to W.P.(S) No. 4611 of 2015) and by orders Nos. 19 and 14 dated 20.03.2015 as contained in Annexure-2 and Annexure 2/1 to W.P.(S) No. 2745 of 2015, their Gr. Pay have been re-fixed to Rs. 4,200.00.