This Special Appeal has been filed under Chapter VIII Rule of the Allahabad High Court Rules to assail the judgment dated February of a learned Judge of this Court by ... which Writ-A No of filed by Class IV Employees' Association of the Allahabad High Court for quashing the order dated July passed by the State Government has been allowed The State Government has by this order declined to grant approval to The Allahabad High Court Officers and Staff Conditions of Service and Conduct Amendment Rules framed by the Chief Justice of the High Court under Article of the Constitution for enhancing the pay-scales of Class IV employees of the High Court to that of their counterparts in the Delhi High Court The learned Judge has set aside the order dated July and issued a direction to the State Government to take appropriate steps to approve the amendments within six weeks The learned Judge also directed that Class IV employees of the High Court would be entitled to higher pay-scales from the date the amendments were incorporated in the Rules and the arrears of difference of salary would be paid to them within six months from the date the Rules are approved