Devendra Kumar Arora, J. - (1.) Heard learned Counsel for the Petitioners, learned Standing Counsel and perused the record.
(2.) By means of present writ petition, the Petitioners pray for a writ in the nature of mandamus commanding the opposite parties to place the Petitioners in the pay -scale of Rs. 570/ -1100/ -from the date of their appointments with all consequential benefits, including arrears of salaries.
(3.) Submission of learned Counsel for the Petitioners is that the controversy raised in the instant writ petition has already been settled by this Court by means of judgment & order dated 06.4.2005, passed in Writ Petition No. 2052 (SS) of 1996, Raj Narain Misra v/s. The Principal Secretary, Home (Jail) Secretariat, Lucknow and others whereby opposite parties were commanded to place the Petitioner in the pay -scale of Rs. 570 -1100 from the date of his appointment with all consequential benefits including arrears of salary etc.;