- (1.) This order shall dispose of Civil Writ Petition Nos. 10815 and 11162 of 1998 as common questions of law and fact are involved therein. For the sake of brevity, the facts have been taken from CWP No. 10815 of 1998.
(2.) The petitioners are aggrieved at the letters dated 4th July, 1997 and 13th August, 1997 (Annexures P-3 and P-4) issued by the District Education Officer (S), Ferozepur whereby their pay has been ordered to be re-fixed.
(3.) The facts may be noticed briefly.;