Siddharth, J. - (1.) Heard Shri Kshitij Shailendra, learned counsel for the petitioners and Shri Pramod Kumar Pandey, leanred counsel for the respondents.
(2.) The petitioners have filed writ petition praying for a direction to the Development Commissioner (Handicraft), Ministry of Textiles/Chairman, New Delhi, respondent No.3, to consider the grievances of the petitioners regarding grant of financial benefits concerning salary, allowances and arrears thereof as contained in their collective applications/ representations annexed as Annexure No.5 to the writ petition.
(3.) The learned counsel for the petitioners has argued that the Metal Handicraft Service Centre, Peetal Nagari, Rampur Road, Moradabad (MHSC in short) is an undertaking of the Government of India and it is under the Ministry of Textiles, Government of India, New Delhi and the petitioners are directly employed under the Development Commissioner (Handicraft), Ministry of Textiles/Chairman, New Delhi. They are claiming the benefit of 6th and 7th pay commission, which have not been extended to them till date, despite repeated representations to the respondent No.3.;