Sudhir Agarwal, J. - (1.) Heard Sri Ashok Khare, learned Senior Advocate assisted by Sri Satyendra Kumar, Advocate for petitioners and Sri Prashant Mathur, learned Standing Counsel for State.
(2.) Repeatedly in this petition, time was granted to respondent to file counter affidavit but they chose not to do so and since this matter is pending since 2011, therefore, we find no occasion to keep it pending and instead proceed to decide it finally.
(3.) This writ petition under Article 226 of Constitution has been filed by fourteen petitioners working as Surveillance Inspector, Department of Health and Family Welfare. A writ of certiorari has been prayed by petitioner for quashing order dated 18.08.2011 passed by Director General Family Welfare U.P., Lucknow (hereinafter referred to as "DGFW"), rejecting petitioners' representation with regard to revision and increase of their pay-scales. Petitioners have also prayed by way of amendment, for issue of a writ, order or direction of suitable nature quashing Notification dated 19.12.2011 and Circular dated 29.11.2012, insofar as the same has resulted in equating Basic Health Workers (Male) with Surveillance Inspectors (redesignated as Health Supervisors). They have also prayed that respondents should modify the Scheme and sanction pay-scale higher to petitioners than that available to Basic Health Worker (Male) with effect from 23.07.1981 with all consequential benefits. A mandamus has also been sought directing respondents to enhance pay-scale available to Surveillance Inspectors (those coming from the category of Health Supervisor) with effect from 23.07.1981 and lastly, it is prayed that a mandamus be issued directing respondents to sanction pay-scale of Rs. 570-1100/- to petitioners with effect from 23.07.1981; Rs. 1640-2900/- from 01.01.1986; Rs. 6500-10,500/- with effect from 01.01.1996 and Rs. 8000-16,500/- with effect from 01.01.2006.;