SUNEET KUMAR,J. - (1.) Heard learned counsel for the parties.
(2.) Petitioners, 55 in number, are employees of the High Court. Some of them have superannuated, whereas, others are presently working on high post.
(3.) By means of the instant writ petition, petitioners are assailing the order/report dated 11 April 2007, submitted by the Committee instituted to consider the representation of the petitioners with regard to the alleged wrong fixation/determination of pay pursuant to Government Orders dated 23 December 1997, 31 December 1997 and 2 December 2000, respectively. Subsequently, pursuant to the report recovery order dated 26 July 2013, passed by the second respondent, Deputy Registrar (Accounts), High Court of Judicature at Allahabad, has been challenged by amendment.;