Narendra Nath Tiwari, J. - (1.) SINCE this batch of writ petitions raise common grievance against the same Respondents, the same have been taken up together and being disposed of by this order.
(2.) IN these writ petitions, the Petitioners have confined their prayer, seeking direction on the Respondents to make payment of current salary as well as arrears of salary from February, 2010. It has been stated that the Petitioners are teachers in their respective schools. They were appointed years ago as Assistant Teachers and had been getting their salary regularly. The Petitioners have been discharging their duties to the satisfaction of the concerned authorities, but since after February, 2010, salary has not been paid to them.
(3.) LEARNED Counsel for the Petitioners submitted that the Petitioner's salary has been arbitrarily stopped without informing any reason to them. However, it is now being told that the salary is pending due to nonfixation of their pay by Respondent No. 3. It has been submitted that the salary of other teachers of the school is being paid, but the Petitioners have been discriminated against. There is no legal justification for withholding the Petitioners' salary on the alleged ground. The Petitioners have been put to suffer unnecessary harassment and financial hardship for their no fault.;