- (1.) Heard.
(2.) The prayer of the petitioners in this writ application is now confined to the relief for directing the respondents to pay them the salary with effect from 16.05.2001, till the date when they were absorbed in service. Initially the main prayer of the petitioners was for issuance of a direction upon the respondents to absorb them in service. During the pendency of this writ application, the petitioners have been absorbed in service under the respondents but their claim for salary for the period from 16.05.2001 till the date of their absorption, has been refused on the ground that the petitioners did not work during the aforesaid period and therefore on the principle of 'no work no pay', they are not entitled to claim salary for the said period.
(3.) Learned Counsel for the respondents submits that at the time of their absorption, it was clearly mentioned to the petitioners that their absorption in service in the various departments of the State Government was by way of a fresh appointment and they would not be entitled to claim for salary for the period prior to the date of their appointment.;