NANDAN SINGH RAWAT SON OF SRI DEWAN SINGH RAWAT PRESENTLY POSTED AS ASSISTANT TEACHER PRIMARY SCHOOL AND ORS. Vs. STATE OF UTTARANCHAL THROUGH ITS SECRETARY, EDUCATION,

JUDGEMENT

(1.) HEARD learned Counsel of the parties and perused the record.

(2.) BY means of this writ petition, petitioners have sought the following reliefs:

(3.) SO far as other reliefs are concerned, the learned Counsel for the petitioners have stated that similar controversy have been decided by this Court in writ petition No. 3615 of 2001(S/S) and in writ petition No. 1243 of 2001(S/S), wherein direction was made to the respondents to pay difference of pay alongwith consequential benefits to the petitioners within a period of six weeks after receiving the certified copy of this order.