(1.) The petitioners are before this Court seeking for the following reliefs:
(2.) Issue a writ of Mandamus or any other appropriate writ or direction directing the Respondents to restore the pay of the petitioner to his original position and with further direction to pay arrears of salary and to extend all other consequential benefits to meet the ends of justice.
(3.) Pass such other order or orders as this Hon'ble Court may deem fit in the interest of justice. In W.P.No.56861/2013