SANGEETA CHANDRA, J. - (1.) The aforesaid two writ petitions have been filed by the petitioners, who are similarly situated and aggrieved by the orders dated 22.10.2010 passed individually in their cases by the Assistant Director of Basic Education, Allahabad. The petitioners being similarly situated and the question of law in both these writ petitions being the same, learned counsel for the petitioners has argued both the matters together.
(2.) It is the case of the petitioner Shyam Sunder Tripathi that he was initially appointed as Extension Teacher on 06.04.1971 at district Bahraich and was confirmed on the said post in 1973. On 21.03.1988 the petitioner was promoted on adhoc basis on the post of Sub-Deputy Inspector of Schools and he continued as such till he was regularised on the said post in 1995 and was given Selection Grade as well as Promotional Pay-Scale on the said post w.e.f. 09.05.1996 and 09.05.2002 respectively. Subsequently, the post of Sub-Deputy Inspector of School was re-designated as Assistant Basic Education Officer and petitioner Shyam Sunder Tripathi retired on the said post.
(3.) It is the case of petitioner that one Ram Nagina Singh, who was similarly situated was given the first Promotional Pay-Scale w.e.f. 20.04.1993 and one increment in the said first Promotional Pay-Scale w.e.f. 20.04.1996 and second Promotional Pay Scale w.e.f. 20.04.2001. Ram Nagina Singh was junior to the petitioner and therefore, the petitioner represented to the Authorities and his matter was referred by the Basic Education Officer, Deoria to the Assistant Director Basic Education, 7th Region Gorakhpur by his letter dated 16.06.2010. This reference letter has been filed as Annexure-7 to the writ petition.;