- (1.) Leave granted.
(2.) The present appeal, by special leave, is directed against the judgment and order dated 10.8.2011 passed in LPA No. 210 of 2009 by the High Court of Judicature at Patna whereby the Division Bench affirmed the orders dated 17.7.2008 and 28.1.2009 passed in CWJC No. 4098 of 2001 and CWJC No. 17736 of 2008 respectively.
(3.) The appellants, who are Homeopathic doctors, being aggrieved by non-grant of correct scale of pay, knocked at the doors of the High Court in CWJC No. 8471 of 1994, which was disposed of, vide order dated 30.11.1995, directing as follows: - " .. this writ petition is disposed of by directing the Joint Secretary, Urban Development Department, Bihar, Patna (Respondent No. 2) to take a final decision within a period of eight weeks from the date of receipt/production of a copy of this judgment about the extension of the benefit of the recommendations of the 3rd, 4th and 5th Pay revision Committee to the petitioner in the light of the observations made in this judgment. It is also made clear that while taking final decision in the matter, respondent No. 2 will also take into consideration the pay scale recommended by the Pay Anomaly Committee for Homeopathic Doctors, namely, Rs. 2200-4000/- with effect from 1st January, 1986. It is, however, made clear that such pay scale has been recommended for the degree holder. Respondent No. 2 will examine whether the petitioners are degree holders and whether the benefit of such recommendation of the Pay Anomaly Committee can be extended to them." ;