- (1.) All these writ petitions involve common facts, questions of law and the controversy to be decided, hence, as agreed by the learned counsel for the parties, they have been heard together and are being decided by this common judgment.
(2.) The petitioners in writ petition no.30656 of 1993 are seeking quashing of the orders dated 28.07.1993, 10.08.1993 and 21.08.1993. As per the averments in the writ petition the petitioner no.1 was appointed as Laboratory Assistant on 07.10.1970. He was confirmed by order dated 06.02.1984 w.e.f. 01.03.1975. In the meantime, he was promoted as Laboratory Technician in the Veterinary College, Mathura on 01.10.1971 and continued as such till 26.06.1984. By the Government Order dated 06.03.1976, the Veterinary College, Mathura was merged in the Chandra Shekhar Azad University of Agriculture and Technology on certain terms and conditions, which were outlined in the Government Order dated 06.03.1976. Class 3 of the Government Order specifically mentions that the services of the staff working in the Veterinary College whether substantive or otherwise shall remain the same in the University and they shall continue to enjoy the service conditions as enjoyed by them at present. After merger, the petitioner no.1 gave his option on 27.06.1984 and after resignation from government service he has been absorbed in the University and recognised as Research Assistant and was also given the UGC pay scale of 500-900/- w.e.f. 27.06.1984 and has continued to draw the said pay scale upto 31.12.1985. The petitioner was thereafter promoted to the post of Field Assistant and designated as Research Assistant.
(3.) The petitioner no.2 was initially appointed in the Veterinary College, Mathura on 29.01.1976 on the post of Laboratory Technician and he has also been regularized w.e.f. 07.02.1977. From 01.07.1978 he was designated as Research Assistant and given the pay scale of 500-900/-. By order dated 23.01.1981 he was appointed as Field Assistant and from 01.01.1986 he was given the revised pay scale of 1740-3000/- Both the petitioners were regularized as Research Assistants by the order dated 15.10.1991. The case of the petitioners is that the Board of Management of the University by its Resolution dated 26.03.1981 re-designated the Group-II and Group-III employees as Research Assistants and allowed them the pay scale of 500-850/- subject to the conditions prescribed by the Government. Their case further is that vide G.O. dated 06.06.1981 the UGC pay scale was provided in the University but to all the persons who were B.Sc. granting them pay scale of 500-900/-. The salary of the petitioner no.2 and Narain Das Saini (petitioner in connected writ petitions) was fixed in the UGC pay scale by order dated 10.08.1987 in the scale of 500-900/- (Annexure-5 to the writ petition) and it is provided that this scale would be paid to them from the date of merger/appointment in the University. It is stated that by the order dated 15.10.1991 the University revised the UGC pay scale and fixed the salary of the petitioners in the pay scale of 1740-3000/- w.e.f. 01.01.1991 (Annexure-2 to the writ petition).;