Shree Chandrashekhar,J. - (1.) Prayer in the writ petition is for a direction upon the respondent-State to grant regular pay-scale from the date they were initially appointed and pay arrears of salary to the petitioners since 01.01.1982.
(2.) Heard.
(3.) Referring to order passed by this Court in Tarkeshwar Prasad Sahu and ors. v. The state of Jharkhand [W.P.(S) No. 3122 of 2005] , the learned counsel for the petitioners submits that the petitioners are also entitled for similar relief which has been granted to other similarly situated persons.;