- (1.) Heard Sri Anil Tiwari, learned Senior Advocate assisted by Sri Aditya Tiwari, learned counsel for the petitioners, Sri Prafulla Yadav, learned Standing Counsel for the State-respondents and Sri Raj Kumar Singh for the other contesting respondents.
(2.) The issues involved in both the writ petitions being common, both the writ petitions have been heard together and are being decided by this common judgment. The facts of Writ Petition No.6287 (S/S) of 2016 are being noted for deciding both the writ petitions.
(3.) By means of the present petition, the petitioners have prayed for the following reliefs:- i) to issue a writ direction or order in the nature of certiorari quashing the impugned order dated 11.7.2015 passed by the State Government as contained in Annexure No.1 to this writ petition. ii) to issue a writ order or direction in the nature of mandamus commanding the opposite parties to grant UGC pay scales to the petitioners as admissible to the Lecturers of the affiliated colleges of other Universities notwithstanding the impugned order dated 11.7.2015 passed by the State Government as contained in Annexure No.1 to this writ petition. iii) to issue such other writ, order or direction which this Hon'ble Court may deem just fit and proper under the circumstances of the case. iv) to award the costs of the writ petition in favour of the petitioner." ;