S. N. Pathak, J. - (1.) Heard the parties.
(2.) Petitioners have approached this Court with a common prayer for quashing the letter dated 04.06.2010, issued by the Deputy Secretary, Human Resources Development Department, Ranchi, whereby he has fixed the 5th Revised Pay-Scale provisionally for non-teaching Class-III and IV employees, in which the petitioners are put under 'adjourned position'. Further prayer has been made for a direction upon the respondents to fix the pay-scale of the petitioners under 5th Revised Pay-Scale in view of the fact that the similarly situated co- employees had already been granted the said benefits.
(3.) At the very outset, it has been submitted by Mr. Rajesh Kumar, learned counsel appearing for the petitioners that similar issue fell for consideration before this Hon'ble Court in W.P.(S). No. 1047 of 2017 (Sundar Tiu & Ors. Vs. State of Jharkhand & Ors.), in which, after giving ample opportunity of hearing to the counsel for the parties, this Hon'ble Court disposed of the said writ petition on 23.08.2018, with the following observations:- "Be that as it may, from perusal of the records it transpires that the respondent-University has already recommended the case of the petitioners for extending the benefits under the 5th and 6th Pay Revision but no decision has been taken by the respondents-State. If the documents have not reached to the office of the Director, Higher Education they are hereby directed to call for records of the petitioners and pass a reasoned order for consideration of their cases for grant of benefits under 5th and 6th Pay Revision. Let the entire exercise be completed within a period of three months from the date of receipt/ production of a copy of this order. Needless to say if petitioners are found entitled for the benefits under the 5th and 6th Pay Revision, the same shall be extended to them within a further period of one month.";