Saurabh Lavania, J. - (1.) Heard learned counsel for the petitioners and Sri Pradeep Kumar Singh, leaned Addl. Chief Standing Counsel for the State of U.P.
(2.) In all the writ petitions, which are being decided by this common judgment, the nature of issues involved is the same.
(3.) The petitioners being aggrieved by the re-fixation of salary and recovery of amount on account of re-fixation of salary have approached this Court by means of Writ Petitions under consideration.;