Devendra Kumar Upadhyaya, J. - (1.) Heard Sri Mayankar Singh, learned counsel for the petitioners and Sri Devesh Pathak, learned counsel representing the State-respondents.
(2.) The petitioners, who are working on the post of Dressers in the Employees State Insurance Hospitals/Dispensaries under the Labour Department of the State of U.P., are aggrieved by the alleged reduction of their pay-scale which is said to have resulted on account of passing of the impugned order dated 27.11.1992 whereby the petitioners' pay-scale has been revised from the existing pay-scale of Rs. 175-250 to the pay-scale of Rs. 775-1025.
(3.) Submission of learned counsel for the petitioners is that though by means of Government Order dated 27.11.1992, the pay-scale of the petitioners was revised and enhanced, however, the same has resulted in reduction of the pay-scale for the reason that while passing the said order the existing pay-scale of the petitioners has been treated to be Rs. 175-250 (315-440), however, it ought to have been treated to be Rs.330-495 (revised 400-615) i.e. the pay-scale in which the petitioners were initially appointed.;