Aparesh Kumar Singh, J. - (1.) Heard counsel for the parties.
(2.) Issue involved herein is, whether respondent State is justified in making a distinction between the petitioners who were absorbed in the cadre of Jan Sewak sometime in the year 1999 from their original cadre of Village Extension Worker in the matters of fixation of their salary, on the ground that the notification dated 08.02.1999 drew a distinction between those Jan Sewaks who were already in service and those who were freshly recruited thereafter In the opinion of the Court, such a distinction is arbitrary and not tenable in law for the reasons which are being discussed herein-after.
(3.) Since issue involved in both the writ petitions are common and have been contested on common grounds, for convenience sake, facts as are noticed in WPS No. 6024/2005, are being indicated here-under.;