MANISH MATHUR,J. - (1.) Heard Ms. Renu Mishra learned counsel for petitioner and the learned State Counsel appearing on behalf of opposite parties.
(2.) Petition has been filed against order dated Ist July, 1996 thereby refusing petitioner's claim for grant of pay scale of Rs. 2000-3200 in parity with that of Research Assistant in departments other than secretariat.
(3.) Learned counsel for petitioner has submitted that petitioner was appointed on the post of Research Assistant in U.P. civil secretariat, department of education in August, 1984 in the pay scale of Rs. 570-1100. She has drawn attention to paragraph 4 to 6 of the writ petition indicating the fact that prior to 1991, the scales of pay with regard to Research Assistants admissible in the secretariat and in the office of legal remembrancer were the same and discrepancy actually occurred vide order dated 6th February, 1991 whereafter the pay of scale of petitioner was revised to Rs. 1400-2600 while that of Research Assistants in the legal remembrancer office was revised to Rs. 1640- 2900 with effect from Ist January, 1986.;