Anubha Rawat Choudhary, J. - (1.) Heard Mr. Rajiv Nandan Prasad, learned counsel appearing on behalf of the petitioners.
(2.) Heard Mr. L.C.N Sahdeo (G.P-IV) and Mr. Sandip Verma, learned counsel appearing on behalf of the respondents.
(3.) This writ petition was originally filed for the following reliefs: "For issuance of a writ in the nature of mandamus commanding the respondents to regularise and count the services rendered by the petitioners from the date of their initial appointment between 1988 to 1992 till November 2005 on the post of Technical Assistant as pensionable service in terms of order dated 10.04.2006 passed by the Hon'ble Supreme Court in Civil Appeal No.2018 of 2006 read with directions contained in order dated 23.07.2003 passed in Civil Appeal No.5342-5343 of 2003 and the order dated 29.11.2012 passed by the Hon'ble Supreme Court of India in I.A. No.17 of 2012 filed in Civil Appeal No.2018 of 2006 and also for grant of other consequential relief for which the petitioners are entitled in accordance with law.";