D.G.R.PATNAIK, J. - (1.) HEARD the learned Counsel for the petitioners and learned Counsel for the Respondents.
(2.) THE grievance of the petitioners, in this writ application, is that though by a Notification vide Memo No. 34, dated -12.01.2007, issued by the Member Secretary, Bihar State Pollution Control Board, Patna (Respondent No. 3) (hereinafter to be referred in short as 'B.S.P.C.B.') the benefits of the grant of first A.C.P. has been extended to the petitioners but the scale has been fixed at a lower rate than what the petitioners had actually deserved. The petitioners have prayed for issuance of a direction to the Respondent Nos. 2 and 3, namely, the Chairman, 'B.S.P.C.B.', and the Member Secretary, 'B.S.P.C.B.' to grant the benefits of the first A.C.P. to the petitioners in the pay -scale of Rs. 5,000 -8,000/ - and a similar direction to the Respondent Nos. 4 and 5, namely, the Chairman, Jharkhand State Pollution Control Board and the Member Secretary, Jharkhand State Pollution Control Board to grant the benefits of the 02nd A.C.P. to the petitioner No. 1 in the pay -scale of Rs. 6500 -200 -10,500/ -.
(3.) THE petitioners were appointed on the post of Typists by the 'B.S.P.C.B.' in the year 1980 and 1987 respectively. The petitioner No. 1 is presently working in the regional office of the Jharkhand State Pollution Control Board, Hazaribagh while the petitioner No. 2 is working in the regional office of the Jharkhand State Pollution Control Board, at Tupudana, Ranchi.;