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Judgment
B.S. Verma, J.—Heard Mr. Ganesh Kandpal, Advocate for the petitioners and Mr. Subhash Upadhyay, Brief Holder appearing on behalf of the respondents.
By means of this petition the petitioners have sought a writ in the nature of mandamus directing the respondents to re-fix the pay of the petitioners in accordance with the G.O. Dated 1-3-2009. They have further prayed for issue of a writ of mandamus directing the respondents to make re-fixation of the pay of the petitioners by applying the fitment table on the basis of revised pay scale i.e. Rs. 7,450/-.
During the course of argument, learned Counsel for the petitioners has submitted that the petitioners have made a representation (Annexure No. 8 to the writ petition), to the District Education Officer, Bageshwar/respondent No. 2 for redressal of their grievance, but the same is still pending. The appropriate authority to decide the controversy is the State Government, therefore, the petitioners are given liberty to make the representation before the appropriate authority, i.e. the respondent No. 1. If the petitioners make a representation before the respondent No. 1, the same shall be decided by the respondent No. 1, by a speaking and reasoned order in the light of G.O. mentioned by the petitioners in the representation, within a period of eight weeks from the date of submission of representation along with the certified copy of this order.
With the above direction, the writ petition is disposed of finally.