TARA RAMESH Vs. THE PRINCIPAL SECRETARY

JUDGEMENT

(1.) Learned Government Pleader is directed to take notice for respondents 1 and 2.

(2.) In these writ petitions, petitioners have sought for a direction to the respondents to count their past service from the date of their initial appointment upto the date of approval of their appointment with aid for the purpose of fixation of pay - scale and other benefits in terms of the order passed by this Court in W.P. No. 37250 -37254/2010 and connected cases disposed of on 02.12.2010 and on other dates.

(3.) Petitioners have contended that decision rendered in the writ petition has been confirmed by the Division Bench in W.A. No.4788/2010 disposed of on 22.09.2011 which has been subsequently confirmed by the Apex Court in SLP (Civil) CC No.7365/2012 dated 02.07.2012.