- (1.) Heard learned counsel for the parties.
(2.) Petitioners in the first writ petition are working on the post of Correspondence Clerk who are aggrieved by the order bearing no. 2556 dated 18th June, 2005 issued by Respondent Birsa Agriculture University, Ranchi whereunder their pay scale has been reduced to Rs. 4,0006,000/ in stead of Rs. 55009000/ earlier granted vide office order dated 5th March, 2005 bearing no. 964. They have also sought quashing of the office order no. 773, dated 1st July, 2005 (Annexure7) whereunder the recovery of the excess amount has been ordered to be effected in pursuance of the order dated 18th June, 2005.
(3.) Petitioners in the second writ petition have also similar grievance relating to reduction in the scale of pay from Rs. 55009000 to Rs. 50008000/ vide order dated 28th June, 2005 (Annexure5) which was earlier granted to them by the office order dated 5th March, 2005 bearing no. 964 (Annexure3). In the instant writ application, the present petitioner is working on the post of Computer Assistant. There is a background history relating to appointment of the petitioners under the RespondentUniversity, details of which need not be gone into at this stage for the reasons recorded hereinafter.;