- (1.) In view of the judgment passed on February 23, 1988 in Writ Petition Nos. 63 and 449 of 1986, we dispose of all these writ petitions with the direction that if the petitioners have fulfilled the requisite qualification of B.A./Inter or Matric plus J.A.V. Training as mentioned in the judgment and also in the circular dated July 23, 1957, they will be entitled to get higher scale of pay as provided in category B, Group II. Respondents will consider all these applications and will pass appropriate orders in the light of the decision of this Court referred to hereinbefore. Writ petitions as well as the Civil Miscellaneous Petitions are disposed of accordingly.;