Govind Mathur, J. - (1.) The petitioners are working with the respondent-University as Stenographers. By this petition for writ they are claiming fixation of their pay in the pay-scale of Rs. 5500-9000 w.e.f. 1.4.1999.
(2.) The factual matrix necessary to be noticed is that on basis of the recommendations made by Ranawat Pay Commission, a decision was taken to revise the pay-scales of non-teaching employees of the University on basis of the pay-scales evolved by the Government of Rajasthan. A parity in the pay-scales of the Stenographers working with the State Government and the respondent-University was settled in view of the decision of the State government referred in communication dated 27.2.1971. Accordingly, the pay-scales of the stenographers working with the State Government and Stenographers working with the University were made equivalent w.e.f. 1.4.1969.
(3.) On promulgation of Rajasthan Civil Services (Revised) Payscale Rules, 1998 (for short 'the Rules of 1998' hereinafter), the pay-scales of the Stenographers working with the State Government were revised. The Vice-chancellor of the respondent-University under a letter dated 21.12.1999 revised the pay-scale of the Stenographers by bringing the same as equivalent to the pay-scale given to the Stenographers working with the State Government. In view of the order passed by the Vice-chancellor, the pay-scale of Rs. 5500-9000 was given to the petitioners w.e.f. 1.4.1999.;