Devendra Kumar Arora, J. - (1.) HEARD learned Counsel for the parties.
(2.) BY means of present writ petition, the petitioners are seeking a writ of certiorari for quashing the impugned order dated 28.08.2010 passed by the opposite party No. 4, contained in Annexure -1 to the writ petition collectively. The submission of learned Counsel for the petitioners is that the petitioners earlier approached this Court by means of Writ Petition No. 7062 (S/S) of 2009 for seeking benefit of judgment and order passed by this Court in Writ Petition No. 36816 of 2004, Ram Chandra Verma and Anr. v. State of U.P. and Ors and the petitioners' writ petition was disposed of vide order dated 06.11.2009 in terms of judgment and order dated 21.04.2009 passed in Writ Petition No. 36816 of 2004.
(3.) IN compliance of order dated 06.11.2009, the Superintending Engineer, Tube Well Circle, Varanasi issued an order on 06.03.2010 thereby fixing the salary of the petitioners in the pay scale Rs. 5000 -8000. The petitioners in pursuance of the order dated 06.03.2010 started getting salary in revised pay scale. All of sudden, by means of order dated 28.08.2010 the order dated 06.03.2010 has been recalled and direction has been issued for recovery of the excess amount paid to the petitioners from their salary.;