Sharad Kumar Gupta, J
1. This Writ Petition has been filed by the petitioners seeking benefits of regular pay as has been granted to the similarly placed employees in the
department
2. Heard learned counsel for the parties.
3. Learned counsel for the petitioners submitted that the petitioners have not made any representation before the competent authority i.e. Respondent
No. 1 and they want to file their representations for grant of regular pay scale w.e.f. their initial date of appointment before the committee constituted
by the State Government vide order dated 09.07.2012 for redressal of grievances of employees with regard to grant of regular pay scale from their
initial date of appointment.
4. The petitioners are directed to approach the Committee for appropriate relief and in turn, it is directed that the Committee shall consider and decide
the case, in accordance with law and on its own merits. The needful may be done within a period of 12 weeks from the date of receipt of copy of this
order.
5. The Writ Petition is disposed of accordingly.
