Pramath Patnaik, J. - (1.) In the instant writ application, the petitioners have inter alia prayed for direction upon respondents to grant same and similar relief as granted by the department to Sri Ram Chandra, Assistant Project Officer, DRDA, Lohardaga in the light of order dated 21.03.2012 passed in W.P. (S) No. 1490 of 2012 and for direction to consider the case of the petitioners for grant of notional promotion in the department from the appropriate date and further to fix and grant proper pay-scale to the petitioners on account of ACP/MACP and arrears of salary thereupon.
(2.) Heard Mr. Mukesh Kumar Sinha, learned counsel for the petitioner and Mr. Bharti Singh, J.C to learned Sr. S.C. III for the respondents.
(3.) After some argument, learned counsel for the petitioner urged before this Court that if a direction is issued to respondent No. 2 to consider the case of the petitioner in light of order dated 21.03.2012 passed in W.P. (S) No. 1490 of 2012, the grievance of the petitioners shall be redressed.;