- (1.) Since the issue involved in both the above writ petitions are similar and common therefore both the writ petitions are being decided by this common order.
(2.) The petitioners are seeking a direction to the respondents to pay the arrears of salary w.e.f. 17.7.1993 till date on the applicable pay scale and allowances with a further relief to pay interest on the amount not paid. Subsequently by way of amendment a further relief has been claimed for a direction to the respondents to give the annual increment w.e.f. 1993 till date, salary for the period from 1993 to 1997 and to make entry of earned leave in the service book of the petitioners.
(3.) Heard Shri Avinash Swarup, learned counsel for the petitioners in the above two writ petitions and Shri Mata Prasad, learned Addl. Chief Standing Counsel for the respondents and perused the documents on record as well as the original records produced by Shri Mata Prasad, learned Addl. Chief Standing Counsel.;