B.S. Verma, J.@mdashHeard Mr. K.S. Bora, learned Counsel for the petitioners and Mr. N.P. Shah, learned Standing Counsel for the respondents.
2. By means of this petition the petitioners have sought the following relief:
I. To issue a writ, order or direction in the nature of mandamus directing the respondents to place the Work Agents/petitioners in the pay scale of Rs. 1200/ - 1800/ - w.e.f. 1.1.1986 and Rs. 4000-6000/ - w.e.f. 1.1.1996 and pay the petitioners salary in the said pay scales with all consequential benefits (on the principle of equal pay for equal work).
II. To issue a writ, order or direction in the nature of ad-interim mandamus commanding the respondents to pay salary to the petitioners in the pay scale of Rs. 1200-1800/ - w.e.f. 1.1.1986 and Rs. 4000-6000/ - w.e.f. 1.1.1996 and further with all other consequential benefits and also to pay them difference of salary.
III. To issue any other order or direction which this Hon''ble Court may deem fit and proper under the circumstances of present case.
3. During the course of argument, learned Counsel appearing on behalf of the petitioners has urged that liberty be given to the petitioners to move their representation before the Chief Engineer Level-I, Public Works Department Uttarakhand, Dehradun/ Respondent No. 2 for redressal of their grievance and the respondent No. 2 be directed to decide the representation of the petitioners by a speaking and reasoned order, and the writ petition may be decided finally. The prayer made is innocuous.
4. In view of above, the petitioners are given liberty to file representation before the respondent No. 2, along with certified copy of this order. On receipt of such representation, the respondent No. 2, is directed to dispose of the same within a period of eight weeks, by a speaking and reasoned order.
5. With the aforesaid direction, the writ petition is disposed of finally.
