S.P.Srivastava, K.N.Ojha, JJ. - (1.) Feeling aggrieved by the judgment and order passed by the learned single Judge allowing the writ petition giving rise to this appeal in part, which had been filed by the Class IV Employees Association High Court of Judicature at Allahabad and another and issuing a direction to the respondents, which included the present appellants, requiring them to pay salary in the pay scale of Rs. 975-1,660 to all those class IV employees employed in the establishment of the High Court who had been put in the pay scale of Rs. 750-940 and the salary in the time scale of pay Rs. 1,000-1,750 to all such class IV employees who had been put in the pay scale of Rs. 725-1,025 without affecting in any manner the allowances which they were presently getting and further directing that the revised pay scale shall be made available to the class IV employees of this Court w.e.f. 1.7.1994 and so far as the arrears part was concerned it was directed that the same be paid only after issuance of the Government Order in the light of the direction contained in the judgment, the State of U. P. has now come up in appeal seeking redress praying for setting aside of the impugned judgment and order.
(2.) We have heard the learned counsel for the appellant as well as the learned counsel for the respondents in quite detail and have carefully perused the record.
(3.) The writ petition giving rise to this appeal had been filed claiming the following relief : "(1) to issue a writ, order or direction in the nature of mandamus directing the respondents to grant pay scales of Rs. 975-1,660 to class IV employees appointed and recruited under Rule 4A of The Allahabad High Court Officers and Staff (Conditions of Services and Conduct) Rules, 1976, with effect from 1.1.1986 with all consequential benefits and the scale of Rs. 1,000-1,750 to class IV employees appointed by promotion under Rule 4B (c), (d), (e) of the Allahabad High Court Staff and Officers (Conditions of Service and Conduct) Rules, 1976, with effect from 1.1.1986 with all consequential benefits.;