Sunil Ambwani, J. - (1.) HEARD Sri Ashok Khare, learned Senior Advocate, assisted by Sri A.K. Gupta for the petitioner. Learned standing counsel appears for respondents.
(2.) ALL the petitioners were serving as 'Vaidya' in the Nagar Mahapalika, Varanasi. By this writ petition, they have challenged the judgment of the U.P. State Public Services Tribunal, Lucknow against the order of the Director, Local Bodies, U.P., Lucknow disapproving the bifurcation of six posts in the ratio of 1 : 2 in pursuance to the new pay scales as recommended by the Pay Commission 1971 -72.
(3.) THE Administrative Officer of the Nagar Mahapalika, Varanasi by his order dated 24.4.1979 accepted the recommendation of the Pay Commission and consequently bifurcated the post of Vaidya in the ratio of 1 : 2 i.e. two posts of Vaidya in Category -I and four posts of Vaidya in Category -II w.e.f. 1.7.92. The order was passed in anticipation of the sanction of the State Government.;