ARUN TANDON,J. - (1.) - Heard Sri Ravi Kant, Senior Advocate assisted by Sri J.P. Singh learned counsel for the petitioners, Sri Rajeev Gupta, learned counsel for the respondent- High Court, Sri V.K. Singh, Additional Advocate General for the State respondents.
(2.) PETITIONERS , who are twenty seven in number, applied in pursuance to the advertisement published in the year 2002 for appointment on the post of Personal Assistants in the High Court of Judicature at Allahabad both at Allahabad and Lucknow Bench. The pay scale disclosed in the advertisement applicable to the post was Rs.5500-9000. The petitioners have been selected and in fact appointed as Personal Assistants to the Hon'ble Judges on 29th April, 2003. The petitioners are continuously working in the establishment of the High Court since then. The petitioners, by means of present petition, seek a writ of mandamus commanding the respondents to ensure payment of salary to the petitioners in the pay scale of Rs.6500-10,500, as revised from time to time, from the date of their initial appointment along with arrears qua the difference of salary.
(3.) IN support of the said relief learned counsel for the petitioners submits that appointment on the post of Personal Assistants was earlier being made in the pay-scale of Rs. 1640-2900 (revised to 5500-9000), while appointment of Private Secretaries was being made in the pay-scale of Rs. 2000-3500 (revised to 6500-10500).;