- (1.) Heard learned Counsel for the parties.
(2.) By means of this writ petition, the petitioners have prayed for a writ in the nature of mandamus commanding the opposite parties to give minimum of current revised pay scale to the petitioners in view of so long service rendered by the petitioners with the Department.
(3.) The necessary facts culled out from the pleadings of writ petition are as under: The petitioner No. 1, Arvind Pratap Singh was appointed on the post of 'Meth' on 21.10.2001 while petitioner No. 2, Ashok Kumar was appointed on 16.5.2002 on the post of 'Beldar' under Dying in Harness Rules and both are presently working in the office of opposite party No. 4 on daily wages/muster roll basis.;