S.N. Pathak, J. - (1.) The petitioners have prayed for a direction upon the respondents to grant Grade-I Scale to them from their respective date of joining and consequently fix their seniority from the date of their initial appointment and grant them benefits arising therefrom. Further prayer has been made for a direction upon the respondents to extend the benefits of Resolution as contained in Memo No. 3027 dated 14.12.2015 to the petitioner and grant all the consequential benefits to the petitioners.
(2.) At the very outset, learned counsel for the petitioners submits that as the issue involved in this writ petition is now no more res integra and this writ application is squarely covered by the order passed on 14.12.2017 by this Hon'ble Court in W.P.(S).No.502 of 2016 along with other analogous cases. Learned counsel further submits that this case may be disposed of in terms of orders passed in the aforesaid cases.
(3.) Learned counsel appearing on behalf of the respondents very fairly submits that issues involved in this writ petition has already been decided by this Hon'ble Court in W.P.(S).No.502 of 2016 along with other analogous cases and if the cases of the petitioners are found same to the cases of the petitioners in W.P. (S).No.502 of 2016 along with other analogous cases, the present petitioners are also entitled for the same benefits.;