Altamas Kabir, J. - (1.) Leave granted.
(2.) These three appeals arise out of orders dated 23rd September, 2005, 21st April, 2006 and 23rd February, 2007, relating to Civil Writ Petition No. 16811 of 2003 and Review Petitions filed therein before the High Court of Punjab and Haryana at Chandigarh.
(3.) The appellants herein filed the aforesaid writ petition, inter alia, for the following relief: (iv) Quashing the order No. 202 dated 9.7.2002 (Annexure Indian Penal Code-3) passed by the respondent No. 3 withdrawing the benefits of pay fixation already granted to petitioners Satinder Singh and directing the respondent to step-up the pay of the petitioners to that of their junior Sh. Ram Prakash Shori and the petitioners may be granted all arrears of Pay, retiral benefits and other consequential benefits with interest @ 18% per annum. ;