Sudhir Agarwal, J. - (1.) Pursuant to order of date passed on Restoration Application, the writ petition is restored to its original number.
(2.) As requested and agreed by learned counsel for parties, I proceed to hear and decide this case finally at this stage.
(3.) By means of this writ petition, petitioners have sought following reliefs: "i- issue a writ, order or direction in the nature of mandamus commanding the respondents to pay salary to the petitioner in the revised regular pay scale throughout the whole year till their regularization in the department. ii- issue a writ, order or direction in the nature of mandamus commanding the respondents to direct the respondents to consider the grievance of the petitioner for regularization in terms and directions as contained in the judgment and order dated 21.3.2002 passed by this Hon'ble Court.";