Rajiv Sharma, J. - (1.) Heard Ms. Madhumita Bose, learned Counsel for the petitioners and Mr. Sanjay Sarin, learned Standing Counsel.
(2.) Through the instant writ petition, the petitioners are assailing the order dated 22.2.2003 passed by the opposite party No.2 along with the directions issued by the opposite party No.1 in its letter dated 22.2.2003 referred therein after summoning the same from him. Further, they pray for a direction to the opposite parties to pay salary in the scale of Rs.2200-4000 now revised to Rs.8000-13500 and not to effect recovery of difference of salary drawn.
(3.) In nutshell, the case of the petitioners is that initially, the Scheduled Caste and Scheduled Tribes Research & Training Institute was under the administrative control of the Social Welfare Directorate. However, a separate Directorate was constituted vide Government Order dated 15.1.1987 which provided that the aforesaid Institute will be under the administrative control of a separate Director/opposite party No.2. The services of the petitioners, who had been appointed prior to bifurcation of the Directorate, were also transferred to the new Directorate, contained in the aforesaid Government Order dated 15.1.1987. Accordingly, the petitioners joined the new Directorate of Scheduled Caste and Scheduled Tribes Research & Training Institute, U. P. immediately after the date on which the Government Order was issued.;