- (1.) While issuing notice of motion in the writ petition on 28th July, 1992, the Motion Bench passed the following orden- "Contends that by the order Annexure P-10, pay scales of the petitioners have been ordered to be reduced without any notice having been given to them. Notice of motion for August 11, 1992. Summons Dasti also. No reduction in salary be made till further orders." Ultimately, the writ petition was admitted on 20th January, 1993, after the the written statement had been fded on behalf of Respondents 2 and 3.
(2.) This application has been moved by the respondent-State for vacating the stay order granted by the Motion Bench. Notice of this application was given to the learned counsel for the writ petitioner.
(3.) One of the main points raised in the writ petition is that the impugned order dated 3.7.1992 (Annexure P-10 with the writ petition) was passed in violation of the principles of natural justice, as no opportunity of hearing was given to the petitioner or any member of the petitioner-Association before passing an order adversely affecting the members of the petitioner-Association. It is not disputed that no hearing was granted to the petitioner or any of its members before passing the impugned order, annexure P-10. In this view of the matter, I deem it proper to dispose of the main writ petition itself.;