N.N. Tiwari, J. - (1.) In I.A. no.5395 of 2013, the petitioners have prayed for disposal of W.P.(S) NO.4635 of 2013 in terms of the order passed by this Court in W.P.(S) no.2194 of 2013 (Ravindra Kumar Ojha & Ors. v. State of Jahrkhand & Ors.
(2.) Learned counsel, appearing on behalf of the State, submitted that the writ petition itself can be disposed of in terms of the order passed by this Court in the aforesaid case.
(3.) In the writ petition, the petitioners have prayed for a direction on the respondents to grant Grade-I scale to them from the dates of their respective joining and all consequential benefits i.e. the promotion from Grade-I to Grade-IV, V etc.;