Devendra Kumar Arora, J. - (1.) BY means of present writ petition, the Petitioners have prayed for a writ in the nature of mandamus commanding the opposite parties to allow the minimum of the pay -scale as revised under the recommendations of the sixth Pay Commission.
(2.) SUBMISSION of learned Counsel for the Petitioners is that the Petitioners were appointed as daily wage class IV employees in the Estate Department, Government, Lucknow in and around 1995. The Petitioners No. 1 to 4 preferred Writ Petition No. 8074 (SS) of 2005, Petitioners No. 5 to 14 preferred Writ Petition No. 8172 (SS) of 2005 and Petitioner No. 15 preferred Writ Petition No. 2987 (SS) of 2007 and in pursuance of various orders passed by this Court they are getting minimum of the pay -scale in old scales and they are deprived of revision of their minimum of pay -scale in pursuance of the VI Pay Commission Further submission is that in a similar matter vide judgment & order dated 18.9.2009, passed by this Court in Writ Petition No. 6089 (SS) of 2009 this Court has directed the Respondent Department to decide representation of the Petitioners and in compliance thereof vide order dated 208.2010 has granted benefit of the minimum of the pay scale as stands revised under the VI Pay Commission. Learned Counsel for the Petitioner has also brought on record the compliance order passed in pursuance of the directions issued by this Court in Writ Petition No. 6089 (SS) of 2009, Kamlakant Pandey and Ors. v. State of U.P. and Ors. The Petitioners in order to ventilate their grievance have preferred representations dated 8.7.2010, 2.9.2010 and 20.9.2010 to the opposite party No. 2 but nothing has been done so far.
(3.) LEARNED Counsel for the Petitioners prays that the interest of justice would be served if a direction is issued to the opposite party No. 2 to consider and decide the representations of the Petitioners dated 20.9.2010 (Annexure No. 3) within a time frame.;