Devi Prasad Singh, J. - (1.) It has been admitted at bar that the present controversy in question has been settled by this Court. Since, controversy has already been settled by this Court, I proceed to decide the present writ petition finally with the consent of parties' counsel.
(2.) By means of present writ petition, the Petitioners are seeking a writ of mandamus commanding the State Government to provide the benefit of the judgment and order dated 13.09.2005 passed by this Hon'ble Court in writ petition No. 3932 (S/S) of 2004 Ram Narain Srivastava and Ors. v/s. State of U.P and Ors. and other connected matters and to place the Petitioners who are working on the post of Work Agents in U.P Public Works Department in the pay scale of Rs. 4000 -6000 with effect from the date on which the Petitioners have been given the regular appointment on the post of Work Agent.
(3.) The submission of learned Counsel for the Petitioners is that the Petitioners No. 1 to 4 are working on the post of Work Agent in Public Works Department, Kanpur on the basis of work charge.;