S.N. Pathak, J. - (1.) In all these writ petitions, similar issues are involved. Hence, these are being disposed of with this common order.
(2.) The petitioners are claiming similar benefits what has been given to the appointees of 1987, 1989, 1994 and 2000 etc. vide Resolution dated 14.12.2015. By the said Resolution also monetary benefit has not been extended to the other teachers while granting Grade-I to them.
(3.) In all the cases prayer has been made to immediately and forthwith grant of Grade-I scale to the petitioners (including compassionate appointees) from their respective date of joining in services and upon granting the benefits of Grade-I scale to the petitioners, further prayer has been made for grant of subsequent grades including Grade-IV, reckoning the Grade-I scale from the date of their joining with all consequential benefits and to count seniority of the petitioners from date of their joining.;