Abdul Moin, J. - (1.) Heard learned counsel for the petitioners and learned counsel for the respondents.
(2.) By means of the present petition, the petitioners have prayed for the following reliefs:- "(i)Issue a writ in the nature of certiorari quashing the impugned orders dated 09.07.1990 contained in Annexure No.3, orders dated 25.02.1989 and 19.06.1989, 03.04.1996 contained in Annexure Nos. 8, 9 & 10 respectively to the writ petition to the extent these orders discriminate between direct recruited and promotee Assistant Accountants in the matter of grant of time scales and also quash the order dated 27.02.2012 contained in Annexure No.5 to the writ petition. (ii)A writ in the nature of mandamus commanding the opposite parties to give all benefits of service including grant of time scales to petitioners at par with directly recruited Assistant Accountants i.e. by treating date of joining the post of Assistant Accountants induction point for the purpose of grant of 1st, 2nd, 3rd time bound pay scales and in consequence pay arrears of salary with interest @ 12% per annum."
(3.) The case set forth by the petitioners is that they are working in the respondent Corporation. Regulation 5 of the U.P. State Electricity Board (Accounts Staff Services) Regulations, 1970 (hereinafter referred to as '1970 Regulations') provides for recruitment to various posts in the service. Regulation 5 (2) of 1970 Regulations provides recruitment for the post of Accountant as 50% by direct recruitment and 50% by promotion. Similarly recruitment to the post of Assistant Accountant is 45% by direct recruitment, 45% by selection out of Office Assistants employed in subordinate offices and 10% by promotion from Accounts Clerks in the manner prescribed under Regulation 21-B of 1970 Regulations.;