Krishna Murari, J. - (1.) The sole grievance raised of the petitioners in the present petition is as to whether the period spent on training prior to appointment as a Constable in the Police Department can be counted for granting them promotional pay scale.
(2.) I have heard Shri Rajesh Singh, learned counsel for the petitioners. This issue was examined by this Court in Writ Petition No. 24910 of 2006 and the petition was allowed with the following observations: "Thus, for the reasons stated above, the respondents are not justified in not counting the period spent in training for the purposes of calculating 24 years of service for grant of promotional pay scale to the petitioners. The writ petition is allowed with a direction to the respondents to count the training period of the petitioners for the purposes of granting second promotional pay scale."
(3.) Thus, for the reasons stated in the judgment and order dated 8th April, 2009 passed in the aforesaid Writ Petition No. 24910 of 2006, this petition deserves to be allowed and is allowed. The respondents shall count the training period of the petitioners for the purposes of granting second promotional pay scale.;