Mr. Shree Chandrashekhar, J. - (1.) The writ petition was admitted for hearing on 19.10.2016, however, it has again appeared on Board today.
(2.) The learned counsel for the petitioners submits that he would confine the prayer in the writ petition only for a direction to the respondents to consider assigning the pay-scale of the need-based identified posts to the petitioners, with consequential benefits. The learned counsel for the State raises no objection to the aforesaid prayer.
(3.) Heard.;