Rajesh Singh Chauhan, J. - (1.) Sri D.M. Tripathi, Sri Kripa Shanker Shukla, Sri Kunwar Ravi Prakash, Sri Ram Prakash Shukla and Sri BalramYadav, learned counsel for the petitioners, learned Standing Counsel for the State-respondents, Sri Manik Sinha, and Sri Satyanshu Ojha, learned counsel for the respondents-University i.e. Narendra Dev University of Agriculture and Technilogy, Kumarganj Faizabad (now Ayodhya).
(2.) Since common question of law and facts are involved in the batch of these writ petitions, therefore, these writ petitions are being decided by the common order.
(3.) In almost all the writ petitions, the prayer has been made to the effect that the opposite parties be directed to pay the minimum of the pay scale for Class-IV and Class-III posts, on which the petitioners are working on daily wages basis since their engagement and their case for regularization be considered.;