Devendra Kumar Arora, J. - (1.) VAKALATNAMA , filed by Sri S. C. Verma, on behalf of opposite parties no. 2 & 5, is taken on record.
(2.) DURING pendency of writ petition, petitioner no. 2 died and, therefore, writ petition stands abated so far as petitioner no. 2 is concerned. Heard learned counsel for parties and perused the record.
(3.) BY means of present writ petition, the petitioners have prayed for a writ in the nature of mandamus commanding the opposite parties to pay salary in regular payscale as admissible for the post of Machhuwa w.e.f. the date of their appointments i.e. 26.6.1991 along with arrears of pay and other allowances with interest.;