- (1.) Petitioners have been working on the post of Proof-reader, Sahayak S. Holder and Machine-man in the Rajya Gramya Vikas Sansthan now called as Deen Dayal Upadyaya Gramya Vikas Prashiksha evam Shidh Sansthan, U.P. (in short hereinafter referred as Establishment). Petitioners were granted revised pay scale in pursunce to Pay Commission Report vide government order dated 31.8.1989. The revised pay scale granted to the petitioners have been canceled by the impugned order dated 29.3.1993 on the ground that no permission was accorded by the Finance Department with regard to payment of revised pay scale, feeling aggrieved the present writ petition has been preferred.
(2.) It has been stated by the petitioner that once the government order is issued for grant of revised pay scale then it is not open for the state authorities not to extend its benefit for any reason whatsoever. The other similarly situated persons have already been given revised pay scale in pursuance to Pay Commission Report.
(3.) It has also been stated that since petitioners were getting the revised pay scale for about three years hence cancellation of impugned order without providing opportunity of hearing or show cause notice is bad in law. Respondents should have clarify their stand with regard to payment of pay scale. It has also been stated that the petitioners are entitled for revised pay scale. It has also been stated in para 13 of the writ petition that various government orders have been issued from time to time for grant of revised pay scale.;