- (1.) Heard Sri Aadarsh Singh, Advocate, holding brief of Sri I.R.Singh, learned counsel for petitioners, learned Standing Counsel for respondents and perused the record.
(2.) The present writ petition has been filed under Article 226 of the Constitution of India praying for issue of a writ of certiorari quashing order dated 08.9.1998 passed by Director General, Medical Health and Family Welfare Service, U.P., whereby claim of petitioners claiming Class III status and pay scale of Rs.950-1500 has been rejected. Petitioners have also prayed for issue of a writ of certiorari quashing Government Order dated 18.11.1989 (Annexure 11 to the writ petition) whereby post of 'Nursing Assistant' has been placed in the pay scale of Rs.775-1025 by including it with several other posts forming part of Class IV cadre. Lastly, petitioners have also prayed for issue of a writ of mandamus directing respondents to pay petitioners working as Nursing Assistant salary in the scale of Rs.950-1500, as revised from time to time.
(3.) Petitioner 1 is an Association namely U.P. Nursing Assistants Association, claimed to have been recognized by State of Uttar Pradesh vide Government letter dated 9.7.1970. It represents the cause of persons working as 'Nursing Assistants' in various Hospitals of State Government. Petitioners 2 and 3 are individuals appointed as "Nursing Assistants" in Government Hospitals and have been impleaded so as to press their individual rights as also they are Members and President, respectively, of Association.;