- (1.) (Civil Misc. application No.24074 of 2018) 1. The special appeal is directed against order dated 19th May, 2006, rendered by learned Single Judge in Writ Petition No.4357 (SS) of 2006 : Manoj Kumar Sharma and others Vs. State of U.P. & others. The contents of the order are brief and, therefore, are being extracted here under for exact reference. Order dated 19.05.2006, reads as under :- "Heard Mr. S.R. Gupta, learned counsel for the petitioners and learned Standing Counsel for opposite parties. The controversy raised through the instant writ petition has been settled by this Court through the judgment and order dated 13.9.2005 passed in bunch of writ petitions, leading case of which is writ petition No. 3932 (SS) of 2004 : Ram Narayan Srivastava and others versus State of U.P. and others, whereby this Hon'ble Court has observed that the petitioners are held entitled to draw their salary in the pay-scale of Rs.1200-1800 with effect from the pay-scales being implemented in the State of U.P. and Rs.4000-6000 with effect from 1.1.1996 and a writ of mandamus was issued to the State Government to implement the aforesaid pay-scales in case of the petitioners of that writ petition. In light of the aforesaid decision of this Court the writ petition is allowed in terms of the aforesaid judgment and the petitioners of this writ petition will also be entitled for the benefit of the order passed in the above writ petitions. No order as to costs."
(2.) Perusal of the order would indicate that the petitioners 15 in number, were given relief in terms of decision rendered in Writ Petition No.3932 (SS) of 2004 : Ram Narayan Srivastava and others Vs. State of U.P. & others.
(3.) Civil Misc. Application No. 24074 of 2018 has been filed for disposal of the special appeal in terms of decision dated 27th October, 2017 rendered by a Division Bench while considering Special Appeal No.57 of 2006 : State of U.P. & others Vs. Ram Narayan Srivastava & others arising out of Writ petition No.3932 (SS) of 2004.;