SIBGHAT ULLAH KHAN,J. - (1.) HEARD learned counsel for the petitioners and learned standing counsel for the respondents.
(2.) PETITIONERS who are 11 in numbers were appointed as clerks in Flood Division Azamgarh from 1973 to 1978. They all retired long before. They are claiming benefit of Government Order dated 3.9.2001 copy of which is Annexure 2 to the writ petition through which certain types of Government employees were held entitled to promotional/time pay scale of Rs. 5000-8000 either from 1.3.2002 or when they complete 25 years of their service. Two of the employees of Government of U.P. filed writ petition no.36816 of 2004 Ram Chandra Verma and another Vs. State of U.P. and others which was decided by this Court on 21.4.2008 and it was held that both the petitioners of the said writ petition were entitled to the benefit of the G.O. dated 3.9.2001, copy of the said judgment is Annexure 7 to the writ petition. Thereafter present petitioners also filed writ petition in this Court being writ petition no.30870 of 2010 which was disposed of on 25.5.2010. The entire judgment copy of which is Annexure 10 to the writ petition is quoted below: "Heard learned counsel for the petitioners and learned Standing Counsel. Learned counsel for the petitioners submit that controversy involved in the present writ petition is fully covered by the judgment rendered in writ petition No.36816 of 2004 decided on 21.04.2004. This writ petition is also being disposed of finally in view of the same terms and direction. No order passed as to costs."
(3.) THEREAFTER petitioners filed representation before Executive Engineer Drainage Division Ballia which was rejected on 23.10.2010. The said order has been challenged through this writ petition.;