- (1.) .The present writ petition has been preferred for issuance of an appropriate writ, order or direction in the nature of mandamus commanding upon the respondents to absorb the petitioners as Asst. Executive Engineer (G.T.O.) Cadre from the date of their appointment in the erstwhile Bihar State Electricity Board, fix their inter -se -seniority accordingly and allow them all the consequential benefits of the posts of Asst. Executive Engineer besides the pay scale of Rs.2525 -75 -2750 -100 -4250, which has been subsequently revised in the pay scale of Rs.8125 -275 -10,050 -300 -13,650/ -on the ground of nature of duties being performed by the petitioners, the responsibilities and power exercised by them and also on the ground of holding higher educational and technical qualifications and experience as required by the Board for the post of Asst. Executive Engineers. The main prayer in this writ petition is to absorb the petitioner as Assistant Executive Engineer (G.T.O.) Cadre from the date of their actual appointment in the erstwhile Bihar State Electricity Board and further prays to fix the inter -se -seniority along with all the consequential benefits to the post. He further prays that he is entitled to the revised pay -scale and the arrears thereafter. The counsel for the respondent Jharkhand State Electricity Board fairly submits that let the petitioners represent with regard to the same and the Jharkhand State Electricity Board will consider the representation. The respondents are directed to consider the representation of the petitioners in accordance with law and pass a speaking order within a period of three months from the date of receipt of a copy of this order. It goes without saying that the admissible dues and the entitlement if any should be cleared at the earliest. This writ petition is accordingly disposed of.;