MOHAMMAD RAMZAN MAGRAY Vs. STATE OF JK

JUDGEMENT

(1.) In this petition, the petitioners have craved the indulgence of this Court in granting them the following relief(s):

(2.) Heard Mr Javaid, the learned counsel for the petitioners, perused the documents on record and considered the matter.

(3.) In essence, the petitioners are seeking benefit of judgment dated 26th of February, 2008 passed in Jammu wing of this Court in SWP No.2455/2001 for release of grade of Rs.220.00430 (pre-revised) in their favour attached to the post of Meter Reader (Executive) w.e.f. the respective dates they have been promoted as Meter Readers (Executive) alongwith all consequential benefits. The aforesaid writ petition was disposed of by the Court with a direction to the respondents to release the pay scale of Rs.220.00430 (pre-revised) in favour of the petitioners therein with effect from the date they were promoted as Meter Readers with a further stipulation to the respondents that the petitioners therein shall also be paid arrears, if any due, with all consequential benefits. Thereafter, the said judgment was assailed by the respondent State before the Division Bench of this Court at Jammu wing, which appeal, however, came to be dismissed by the Court vide judgment dated 27th of July, 2009. Feeling dissatisfied with the same, the respondent State agitated the matter before the Hon'ble Apex Court of the country by medium of a Special Leave Petition (SLP) which petition, too, came to be rejected by the Hon'ble Apex Court in terms of order dated 10th of January, 2018.